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2017 AAC 701 (KAR)
Karnataka High Court
Hon'ble Judge(s): S. Sujatha , J

Motor Vehicles Act (59 of 1988) , S.163A— Compensation claim - Contributory negligence - Third party claim - Question of apportionment does not arise - Claimant is at liberty to claim compensation from any one of owners/insurer of vehicles involved in accident. AIR 2015 SC 2261, Relied on. (Para 10)

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