S. RAJASEEKARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the learned counsel on the question of issuing interim directions for the effective implementation of the provisions of the Motor Vehicles Act, 1988 (for short, 'the MV Act') relating to the grant of compensation in case of hit and run motor accidents.

(2.) Sec. 161 of the MV Act, as applicable from 1/4/2022, reads thus:

(3.) In terms of sub-Sec. (3) of Sec. 161, the Compensation of Victims of Hit and Run Motor Accidents Scheme, 2022 (for short, 'the Scheme') has been brought into force with effect from 1/4/2022. It superseded the Solatium Scheme, 1989 (the Solatium Scheme) framed under unamended sub-Sec. (1) of Sec. 163 of the MV Act. The broad framework of the Scheme can be summarised as follows;