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Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency - (12 Jun 2026)

MOTOR VEHICLES

Expressing concern over prolonged delays in motor accident compensation cases, the Supreme Court issued directions to expedite proceedings before MACTs and High Courts, noting that claims take an average of six years before tribunals and appeals remain pending for about eight years in High Courts.

Tags : MOTOR ACCIDENT CLAIMS TRIBUNALS; COMPENSATION; PENDENCY  

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