Contact Details

Law Firm Name : Amal Vincent

Country : India

City : Kottayam

Area : Idiyanal


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2009

Qualification : BSc., L. L. B

About


Enrolment Details

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

Can't read the image? click here to refresh.

Enter the code :

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.