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SC: Injured Passenger is Entitled to Claim by Railway Admin. Irrespective of Not Being at Fault - (19 May 2023)

CIVIL

Supreme Court has held that when in course of working of railway, an untoward incident occurs then whether or not there has been any wrongful act, neglect or default on part of Railway Administration as such, would entitle a passenger who has been injured or died, to a claim from administration.

Tags : SUPREME COURT   RAILWAY ADMINISTRATION   CLAIM  

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