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CIVIL - Compensation can't Go Restrictive When Victim is From Poor Background in Medical Negligence Cases:SC - (08 Mar 2019)

CIVIL

Supreme Court has observed that general damages towards pain and suffering as also loss of amenities of life deserve to be considered uniformly for human beings and award of compensation cannot go restrictive when victim is coming from a poor and rural background.

Tags : SUPREME COURT   MEDICAL NEGLIGENCE  

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