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CIVIL - Hotel Which Provides Swimming Pool Owes its Guests a Duty of Care: SC - (29 Mar 2019)

CIVIL

Supreme Court has said that a hotel which provides swimming pool for its guests owes a duty of care, and directed Kerala Tourism Development Corporation Ltd. to pay Rs. 62,50,000 to family of a man who died as he drowned in swimming pool at Hotel Samudra at Kovalam.

Tags : SUPREME COURT   DUTY OF CARE   SWIMMING POOL   HOTEL  

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