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AIR 2013 (NOC) (SUPP) 335 (M.P.) (INDORE BENCH)
::2013 AAC 374 (MP)
Madhya Pradesh High Court ( Indore Bench )
Hon'ble Judge(s):
N. K. Mody
, J
(A) Motor Vehicles Act (59 of 1988) S. 149 — Insurance Company — Exoneration from liability — Offending vehicle used at relevant time for agricultural purpose — Victim was not one of agricultural labourers covered under policy but was along with other labourers for collecting building material used for agricultural purposed — Insurance company jointly liable to pay compensation amount — Insurance company cannot be exonerated (Para 6,7)
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