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Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims - (12 Jun 2026)

MOTOR VEHICLES

SC held that injuries caused by falling tree branch on stationary autorickshaw during heavy rain do not qualify as motor accident under Motor Vehicles Act. However, invoking Art 142, it enhanced the victim's compensation from Rs. 17.10 lakh to Rs. 25 lakh considering the severity of his injuries.

Tags : MOTOR VEHICLES ACT; FALLEN TREE; INJURY  

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