AIROnline 2025 SC 8

Supreme Court Of India

Hon'ble Judge(s): Abhay S. Oka, Augustine George Masih , JJ

Motor Vehicles Act (59 of 1988) , S.162, S.2(12a), S.164B— Motor vehicle accidents - Cashless treatment of victims - Directions to frame scheme - Provision made in S. 162 for framing a scheme for providing cashless treatment in the golden hour seeks to uphold and protect right to life guaranteed by Art. 21 of the Constitution - It is a statutory obligation of Central Government to frame the scheme - More than reasonable time was available to Central Government to frame the scheme but same was not framed - Directions were issued to the Central Government to make a scheme in terms of S. 162(2) of the MV Act as expeditiously as possible and, in any event, by 14th March 2025 - Further, direction was issued to GIC to process claims in hit and run cases on basis of seven specified documents as agreed by it - Direction was also issued to GIC to complete the work of setting up portal at the earliest. Constitution of India , Art.21— (Para 8 11) .....