Motor Accident Claim Tribunal Archives

Punjab and Haryana High Court grants compensation to an unmarried daughter under Motor Vehicles Act

Punjab and Haryana High Court while disposing of the appeals challenging compensation awarded by Motor Accidents Claims Tribunal held, unmarried daughter is financially dependent on her deceased father and entitled for compensation.

Case Briefs High Courts

Kar HC | Insurer directed to pay compensation awarded to claimants and thereafter recover it from owner of the vehicle

Karnataka High Court: H.T. Narendra Prasad, J. while allowing the appeal in part and condoning the delay ordered that the claimant was

Case Briefs High Courts

Utt HC | Compensation in a motor accident must be awarded by applying suitable multiplier by tribunal; appeal sustained

Uttaranchal High Court: Appeal against the order of Motor Accident Claim Tribunal was entertained by Alok Singh, J. where the petitioner sought

Case Briefs High Courts

All HC | No Court can stop release of money required for getting self-employed

Allahabad High Court: This petition was filed before a Bench of Sunita Agarwal, J., directed against the orders passed by Additional District