What is MACT ?
Motor Accidents Claims Tribunal MACT deals with matters related to compensation of motor accidents victims or their next of kin .The Tribunal deal with claims relating to loss of life/property and injury cases resulting from Motor Accidents.
MACT Courts are presided over by Judicial Officers from the State Higher Judicial Service. Now these Courts are under direct supervision of the Hon’ble High Court of the respective state
Who can report to MACT in case of accident ?
Victim himself or through Advocate,in the case of personal injury. Through advocate in case of minor applicant below the age of 18 years. Legal heirs themselves or through advocate in the case of death.The owner of the vehicle in the case of property damage.
What all documents should accompany the petition ?
1. Copy of the FIR registered in connection with said accident, if any.
2. Copy of the MLC/Post Mortem Report/Death Report as the case may be.
3. The documents of the identity of the claimants and of the deceased in a death case.
4. Original bills of expenses incurred on the treatment alongwith treatment record.
5. Documents of the educational qualifications of the deceased, if any.
6. Disability Certificate, if already obtained, in an injury case.
7. The proof of income of the deceased/injured.
8. Documents about the age of the victim.
9. The cover note of the third party insurance policy, if any.
10.An affidavit detailing the relationship of the claimants with the deceased.
MACT – Tips for Lawyers Layman
Also See >>
Motor Accident Claims Tribunals (MACT) decisions on Negligence
Motor Accidents Claims – Filing of the Claim Petition
This is Ram Manohar Advocate from Indore. I need Supreme Court Advocate for MACT cases. I just want to send some cases for supreme court.
9826391490.
Require advice since i am getting confused what to do :
Sold my KTm to a dealer in November 2012 he sold it to some guy who Failed to transfer the bike in his name. Then he goes and has an Accident with a pillion rider. The pillion suffered some injuries( no helmet) and has filed a claim case in the motor accident tribunal court. Since the vehicle is still registered in my name in the RTO i am in the soup and have been issued a summon from court and the insurance company wants me to submit the bike papers which i dont have . All I have is the Delivery chalan only and am proceeding to prove that i have sold the bike to Mr XYZ.
Has any one faced a similar issue, any advice is welcome. Thanks in Advance.
i want to know pio in mact court
Sir,
I lost my son in school bus accident
he was travelling in same school bus
what are legal procedure i can follow
I had been found guilty in an claim and recently the order has been passed for payment of compensation amount. I could not appear or file WS the matter. I was acquitted of the charges in the Criminal Court long back. Please advice. Thanks.
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Require advice since i am getting confused what to do :
Sold my car to a dealer in November 2011 he sold it to some guy who Failed to transfer a car in his name. Then he goes and has met an Accident and has filed a claim case in the motor accident tribunal court. Since the vehicle is still registered in my name in the RTO i am in the soup and have been issued a summon from court.All I have is the Delivery chalan only and am proceeding to prove that i have sold the bike to Mr XYZ.
Has any one faced a similar issue, any advice is welcome. Thanks in Advance.
is it possible to file an appeal for enhancement of compensation in an MACT case after taking the compensation.
please send me some expert advocates name who deals in mact cases in the supreme court of india
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