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Punjab and Haryana High Court: Accident Survivor to Get Damages of Rs 23 Lakh 22 Years Later - (23 May 2019)

CIVIL

Punjab and Haryana High Court has enhanced the compensation awarded to the lone survivor from Rs 9 lakh to Rs 23 lakh, twenty-two years and six months after a five-and-a-half-year-old miraculously survived a fatal car accident in which three people were killed on the spot near Lalru.

Tags : PUNJAB AND HARYANA HIGH COURT   ACCIDENT  

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