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Ncr law assocites (32 Years Exp)
Intellectual Property Appellate Board (Show More)
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Law Firm Name : Ncr law assocites
Country : India
City : South Delhi
Area : Jamia Nagar
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Practicing Since : 1992
Qualification : LL.M
About
We are in legal profession since 1992,well equipped chamber,library etc.
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| D/92/1992 | Delhi | Karkare room court delhi |
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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 Ncr law assocites : Insurance company
