insurance law, third party liability, motor accident claim, Supreme Court India
0  05 Jan, 2004
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National Insurance Co. Ltd. Vs. Swaran Singh and Ors.

  Supreme Court Of India Special Leave Petition Civil/9027/2003
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Case Background

The insurance company attempted to avoid liability for third-party compensation in the matter of National Insurance Co. Ltd v Swaran Singh & Ors (2003) by claiming that the driver of ...

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