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Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence - (01 Oct 2026)

MOTOR VEHICLES

Calcutta High Court enhanced compensation for the accidental death of a five-and-a-half-year-old girl from Rs. 3.49 lakh to Rs. 5 lakh, holding that the amended Second Schedule to the Motor Vehicles Act applied to the pending claim.

Tags : COMPENSATION; FAKE LICENCE; MOTOR VEHICLES ACT  

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