Motor Accidents Claim Tribunal Archives

P&H HC | Claimants in proceedings under MV Act have to prove their case on the touchstone of preponderance of probabilities and not beyond reasonable doubt

Punjab and Haryana High Court: Lisa Gill, J. dismissed the appeal filed by insurance company challenging the amount of compensation granted by

Case Briefs Supreme Court

No restriction on Court in awarding compensation exceeding claimed amount under Section 168 of MV Act 1988; “just compensation” explained: SC

Supreme Court: A Bench comprising of N.V. Ramana and M.M. Shantanagoudar, JJ. allowed an appeal for enhancing the compensation awarded under Motor Vehicles