Court News
Owner Has No Assets? Insurer Still Pays First: Karnataka High Court Restores ‘Pay and Recover’ for Injured Biker in Unlicensed-Rider Crash
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
MACTClear topic ×
81 articles
Court News
Mediclaim Can’t Be Cut From MACT Award: P&H HC Raises Injured Schoolboy’s Compensation to ₹36.14 Lakh
Read article ↗
Court News
‘Not Pressed’ Does Not Mean Given Up: Allahabad High Court Sets Aside 2007 Accident Award Against UPSRTC, Says Tribunal Must Decide Whether the Bus Insurer Is Liable
Read article ↗
Court News
Accident Victims Need Not Open a Union Bank Account to Get Their Compensation: MP High Court Clears Confusion Over MACT Payouts and FDRs
Read article ↗
Court News
A Bus Tyre Burst Is Not an ‘Act of God’: Delhi HC Raises Compensation for Teenager Who Lost His Leg, Orders Separate Fund for Prosthetic Limbs
Read article ↗
Court News
Insurer Says ‘He Was Drunk’ Only in Appeal: Himachal High Court Rejects New Defence, Ends Up Raising Award for Young Mason’s Death to ₹5.46 Lakh
Read article ↗
Court News
Homemaker’s Work Can’t Be Valued at ₹1,500: Gujarat High Court Nearly Triples Award for Grandmother and Grandson, Makes Insurer ‘Pay and Recover’
Read article ↗
Court News
Tribunal Cut Rs 22 Lakh as a Lump Sum for Contributory Negligence: Chhattisgarh High Court Converts It to 35.48%, Fixes Multiplier at 14 and Raises the Award
Read article ↗
Court News
Accident Blamed on Brake Failure, Claim Dismissed: Sikkim High Court Says No-Fault Compensation Was Still Due and Orders Insurer to Pay Rs 5 Lakh
Read article ↗
Court News
Tribunal Ignored His Salary Proof: Orissa High Court Nearly Triples Accident Award to ₹47.21 Lakh Using the Deceased’s ITR
Read article ↗
Court News
Truck Owner Never Produced the Permit: Uttarakhand High Court Says Insurer Must Pay Cyclist’s Family First, Then Recover From Owner and Driver
Read article ↗
Court News
Tribunal Read an Expired Policy: Himachal High Court Exonerates Insurer for Car Passenger’s Death Under ‘Act Only’ Cover, Sends Judge for MACT Refresher Training
Read article ↗