Now, road accident victims won't have to run from one authority to another to claim compensation, they can use a mobile app to alert & activate all stakeholders, including police, insurance companies & Motor Accident Claim Tribunal, at one go immediately after any untoward incident.
On the direction of the Supreme Court a portal, e-DAR, has been developed by insurance companies.
A bench of Justice Sanjay Kishan Kaul and Justice M M Sundresh has approved the app. Additional solicitor general Jayant K Sud told the bench that it is a one-of-its-kind app & around nineteen applications which are to be filled by the authorities, from the police department to insurance companies, will get filled up automatically by putting the vehicle number & the driver licence number as the app is linked with the central database.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
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