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Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Dear Sirisha, I hope immediately after accident you/your friend might have filed an FIR before the concerned Police Station, if filed then they will investigate and check for the credentials of the vehicle Registration Certificate, Driving Licence of the Driver of the Vehicle, Insurance Policy of the Vehicle which hit your friend then basing on such FIR and other documents, you can file a claim under the Motor Vehicle Act before the Tribunal where your friend is residing would be the Jurisdiction. Try to keep all the medical treatment records including the bills and the vehicle damage repair bills to claim the respective amounts along with other amounts for injuries.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Dear Sir, The police will be decide after investigation just file a complaint with police and see that FIR is issued.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  If the concerned police files FIR you can file a MACOP case before TRIAL court and get back compensation.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Before the insurance company...

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  File a case by lodging fir and then file A mact case against the tempo owner and the insurance company

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Claim damages from the vehicle owner and driver file claim petition before motor accident claims tribunal...

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  You should claim from both driver and owner od the truck.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Pls call to my number or email for better understanding of your case.Further advice could be provided accordingly. Regards Adv Raktim Pujari +91-7809819483,7008380659 E:advocateraktimpujari@gmail.com

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Dear Sir Did you file FIR against the truck driver in local police station. If yes then you can file application for compensation before Motor accident Tribunal. For more details please call me.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Your right to clam ha accrued against the both driver and owner of driver. But if tempo was insured at the time of accident. Damages would be paid by insurance co. On behalf of driver and owner subject to the conditions for driver n owner lead in policy and MACT ACT.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  you can claim from both Vehicle owner as well as Insurance company

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Owner and driver of tempo lorry is liable for the accident. The owner vicariously liable for the wrong acts of driver. So damages can claim.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Owner and driver of tempo lorry is liable for the accident. The owner vicariously liable for the wrong acts of driver. So damages can claim.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Before claiming damages you must lodge a complaint in jurisdictional police station...den confirm whether offending vehicle has a insurance or not.. Den you have to file a claim petition before the jurisdictional court...

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Before claiming damages you must lodge a complaint in jurisdictional police station...den confirm whether offending vehicle has a insurance or not.. Den you have to file a claim petition before the jurisdictional court...

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Insurance company

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  FIR must have been lodged by the police, you can file a compensation claim petition before Motor accident claim tribunal. You will get the compensation for sure as per your brief.
MAHADEVI & ASSOCIATES (Sr. Partner: Dhananjay 

Mayur Vihar Ph-I , East Delhi

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All Answers by This Lawyer

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  you may approach the motor vehicle accident claim tribunal of your area for the compensation of loss due to the accident. You have to file the claim petition against the owner driver and the insurance company of the vehicle cause accident. bills of the expenses direct expenses of medical and if there is is a grievous injury then you have to to make a disability certificate from the hospital , disability certificate is the criteria of claim you can approach the claim terminal either in which you are residing in the local jurisdiction for where the cause of action arises where the accident occurred.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  you may approach the motor vehicle accident claim tribunal of your area for the compensation of loss due to the accident. You have to file the claim petition against the owner driver and the insurance company of the vehicle cause accident. bills of the expenses direct expenses of medical and if there is is a grievous injury then you have to to make a disability certificate from the hospital , disability certificate is the criteria of claim you can approach the claim terminal either in which you are residing in the local jurisdiction for where the cause of action arises where the accident occurred.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  Write a complaint & submit it nearest police station where accident occurred once it is entered in station diary and registered it shall be an FIR.by obtaining copy of FIR file an motor accident claim case in district & sessions court against the owner of the vehicle. Let the honourable court decide the compensation based on injury report.
Gunakar Mishra  

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  The owner is responsible, the driver will be also a party in this matter. You can claim the damages through the owner and the driver will also be the party in that matter. If the owner is claiming he is not responsible. Let him appear before the court and let him submit the same
Sarita P. Yadav 

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  The owner is responsible, the driver will be also a party in this matter. You can claim the damages through the owner and the driver will also be the party in that matter. If the owner is claiming he is not responsible. Let him appear before the court and let him submit the same
Sarita P. Yadav 

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  The owner is responsible, the driver will be also a party in this matter. You can claim the damages through the owner and the driver will also be the party in that matter. If the owner is claiming he is not responsible. Let him appear before the court and let him submit the same
Sarita P. Yadav 

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  From the owner of Vechile involved in accident.
VIVEK KOCHAR 

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  You can claim compensation from both owner or driver.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  You can claim compensation from both owner or driver.

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  From driver,than owner,than insurer of vehicle

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  It is matter going at Motor Accident Claim Tribunal under Section 144 and 160 of motor accident Act for claim

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  You should have given police compliant about this. So u could have filed a compensation case ahainst the owner &driver of vehicle who committed accident

Question :  While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

Subject :  From whom should the damages be claimed after an accident?
Answer By Lawyer :  You should have given police compliant about this. So u could have filed a compensation case ahainst the owner &driver of vehicle who committed accident

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