Contact Details
Law Firm Name : Amal Vincent
Country : India
City : Kottayam
Area : Idiyanal
Practicing Since : 2009
Qualification : BSc., L. L. B
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| K/882/2009 | Kerala | Pala |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Motor Vehicles
Miscellaneous
Banking & Finance
Insolvency and Bankruptcy
Child Laws
Constitutional & Government
Insurance
Real Estate & Construction
Languages
Subject : From whom should the damages be claimed after an 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?
Answer by Amal Vincent : 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.
Subject : From whom should the damages be claimed after an 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?
Answer by Amal Vincent : 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.
