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Supreme Court Raises Concerns over MACT Rulings, Seeks Clear and Well-Reasoned Findings - (21 Jul 2026)

MOTOR VEHICLES

Supreme Court has stressed that Motor Accident Claims Tribunals (MACTs) must issue well-reasoned decisions, noting that many orders merely repeat pleadings and evidence without explaining the basis of their conclusions. It said compensation rulings must rest on clear and adequate reasoning.

Tags : MOTOR ACCIDENT CLAIM TRIBUNALS; EVIDENCE; COMPENSATION  

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