Claim petition Archives

‘Time period of 6 months for filing Motor Accident Claim must be calculated from the date of accident’; Kerala High Court interprets “month”

Kerala High Court while dealing with the issue of limitation for filing claim petition, considered the months and not days from the date of accident, for calculating the limitation period.

Case Briefs High Courts

Bom HC | Whether separate earnings of a widow disentitle her from claiming compensation in a case of a vehicular accident? Read the interesting aspects: Whether remarriage, number of dependents, etc. will have an impact in claim petitions

Bombay High Court: S.M. Modak, J., dealt with some significant issues in a claim petition wherein a widow is earning and has

Case Briefs High Courts

All HC | Accident claim cases under MV Act whether governed by amended or unamended S. 166? Court determines

Allahabad High Court: Dr Kaushal Jyendra Thaker, J., decided an appeal with regard to the claim petition being filed beyond 6 months and

Case Briefs High Courts

Raj HC | Claim petition dismissed due to claimant’s inability to prove direct or immediate involvement of vehicle in question with the accident

Rajasthan High Court: DrPushpendra Singh Bhati, J., dismissed a civil appeal seeking to set aside a tribunal order and allow a claim

Case Briefs High Courts

HP HC | If income of victim is more than Rs 40,000, petition under S. 163-A of MV Act cannot be dismissed as it mandates compensation ‘on structured formula basis’ and not as interim measure

Himachal Pradesh High Court: Sandeep Sharma, J., allowed an appeal which questioned the legality of the Order passed by the Motor Accident