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AIR 1983 SUPREME COURT 1136
::1983 UP CriR 192
Supreme Court Of India
(From : Patna)*
Hon'ble Judge(s):
P. N. Bhagwati,
E. S. Venkataramiah
, JJ
Motor Vehicles Act (4 of 1939) , S.95— Compensation not exceeding Rupees 50,000/- - Liability of insurance company up to Rs. 50,000/-, statutory limit not being divisible and owner and company being jointly and severally liable, apportionment of compensation is invalid. Original Order (M.A.) No. 129 of 1977, D/- 13-7-1982 (Pat), Reversed.
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