Enhanced Compensation Archives

Calcutta High Court upholds the co-owners’ right to enhanced compensation in Land Acquisition case

Calcutta High Court: In a consolidated writ petitions challenging the Collector, Land Acquisition’s order denying enhanced compensation to the petitioners based on

Case Briefs High Courts

Failure to take due care while driving and overtaking amount to rash and negligent driving: Delhi High Court

While enhancing compensation in a motor accident claims case, the Delhi High Court opined that rash and negligent driving does not necessarily mean excessive speed. Not taking due care while driving and overtaking amounts to rash and negligent driving.

Case Briefs High Courts

[MV Act] Bombay High Court | Obligatory for Court and Tribunal to award ‘just compensation’ even if it is in excess of the amount claimed

Bombay High Court : In an appeal filed against the judgment and award dated 20-11-2009 passed by the Motor Accident

Case Briefs High Courts

Madras HC | “Liquor spoils many families and takes away precious lives; hope Govt. takes measures to bring back prohibition of 1937 to 1971”

Madras High Court: The Bench comprising of N. Kirubakaran, J., in an appeal filed against the judgment and decree of Motor Accidents