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A Hotel with A Swimming Pool Owes Its Patrons A Duty of Care, Says Supreme Court - (29 Mar 2019)

The court awarded a compensation of Rs 62.5 lakh to the family of a man who had drowned in a hotel in Kerala in March 2006, observing that the management cannot shirk the responsibility of assuring the safety of its patrons.

Tags : COURT   SUPREME COURT  

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