SC: Insurer's Office Location Alone can't Confer Jurisdiction for Claim under MV Act - (17 Sep 2026)
MOTOR VEHICLES
Supreme Court held that under Section 166(2) of the Motor Vehicles Act, territorial jurisdiction may arise where the claimant carries on business, but not merely because the insurer conducts business there. An insurer cannot be treated as a defendant solely to confer jurisdiction.
Tags : INSURER; MOTOR VEHICLE ACT; TERRITORIAL JURISDICTION
Share : 
|