Bombay HC denies contributory negligence of car which dashed trailer with no parking or tail lights
Bombay High Court found driving a 70 feet long trailer without any brake light or tale lamps as a grievous negligence.
Motor Accident Claims Tribunal
Know why Karnataka High Court held a pillion rider liable for contributory negligence towards her accident
The High Court also held that the claimant is entitled to only 80% of the total compensation amount determined and is also not entitled for compensation towards loss of future earnings due to disability.
‘Witnesses from West Bengal expected to communicate and convey their version in National Language Hindi before UP Court’: SC
There are at least twenty-two official languages in India, and it is no doubt that people speak different languages, however, Hindi is the national language.
Disability adds to discrimination faced by persons from society’s marginalised sections; Courts must award motor accident compensation liberally: SC
Supreme Court observed that the persons from marginalised sections of the society already face severe discrimination due to a lack of social capital, and a new disability more often than not compounds to such discrimination.
Duty of the claimants to prove negligence under S.166 of the Motor Vehicles Act; Madras High Court set aside the award
Madras High Court: In an appeal filed against the ruling of the Motor Accident Claims Tribunal, granting compensation to the three deceased
Guj HC | Appeal dismissed on grounds of meagre amount; Order of Motor Accident Claims Tribunal upheld
Gujarat High Court: Sandeep N. Bhatt, J. dismissed an appeal preferred by the Insurance Company being aggrieved and dissatisfied with the judgment
Bom HC | In absence of documentary evidence, can monthly income of deceased be determined as notional income for purpose of determining compensation under MV Act? Explained
Bombay High Court: Noting that the Motor Accident Claims Tribunal Member did not properly determine just and proper compensation, V.M. Deshpande, J.,
Ker HC | The aim of compensation is to achieve an acceptable degree of proximity to arithmetical precision on the basis of materials brought on record; HC reiterates legal position
Kerala High Court: Anil K, Narendran, J., allowed this Motor Accident Claim Appeal filed against the order of Motor Accidents Claims Tribunal.
Madras HC | Order of Motor Accident Claims Tribunal modified; Court doubles the compensation finding it erroneous
Madras High Court: Abdul Quddhose, J., partly allowed an appeal that had been filed by the claimants seeking enhancement of compensation granted
Kar HC | Applying the law declared by SC in Motor Vehicle cases, Court enhances compensation amount; Appeal allowed
Karnataka High Court: A Division Bench of S. Sujatha, E.S. Indiresh, JJ., allow the appeal, increasing amount of compensation as granted by
Tri HC | Non-progressive injury resulting in application of formula to calculate compensation held correct; appeal of insurance company rejected
Tripura High Court: Akil Kureshi, CJ., dismissed an appeal filed aggrieved by the order of the Motor Accident Claims Tribunal by the
Ker HC | Motor Accident Claims Tribunal directed to defer recovery proceedings and consider condonation of delay application and appeal against ex parte award
Kerala High Court: A. Muhamed Mustaque, J. disposed of the original petition, allowing the application for setting aside ex parte order and
All HC | Compensation determined by MACT held insufficient; multiplier of 15 applied
Allahabad High Court: Rajnish Kumar, J. while allowing the instant appeal ordered for enhanced compensation to the appellant/claimant. In the instant case, the
Bom HC | Excessive compensation awarded by MACT in light of deceased pursuing M.Com and taking into consideration an imaginary figure in respect of salary — Modified
Bombay High Court: Vibha Kankanwadi, J. partly modified the award granted by Motor Accident Claims Tribunal on being challenged. The trail of
Utt HC | ‘Comprehensive policy’ covers liability of insurer for payment of compensation in cases of car accidents; such claims are not barred by S. 167 of MV Act
Uttaranchal High Court: Sudhanshu Dhulia, J. remanded a matter pertaining to the Motor Accident Claims Tribunal and directed them to decide on
P&H HC | Legal representatives of deceased can maintain application under S. 166 of Motor Vehicles Act
Punjab and Haryana High Court: Kuldip Singh, J. modified the claim allowed by the Tribunal on the ground that the deceased was
Raj HC | Damages for right of spouse to compassion and care under “loss of consortium” awarded
Rajasthan High Court: P.K. Lohra, J. allowed an appeal for enhancement of the compensation amount awarded by the Motor Accident Claims Tribunal,
Jhar HC | Person authorized to drive a vehicle by its owner, when dies – covered under insurance policy on same terms and conditions, as applicable to the owner of vehicle
Jharkhand High Court: Anubha Rawat Choudhary, J. allowed an appeal made by an insurance company regarding their extent of liability towards a
Pat HC | Court interference with quantum of compensation granted by Motor Accident Claims Tribunal, held not warranted
Patna High Court: The Bench of S. Kumar, J. dismissed an appeal filed by the insurance company against the judgment and award
SC asks Centre to set up Motor Accidents Mediation Authority if feasible
Supreme Court: When a practicing advocate, had suffered in nasty accident at the young age of 18 years, in which his entire