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Supreme Court: Hotels Cannot Deny Claim for Theft of Vehicle Given to Valet - (18 Nov 2019)

CIVIL

Supreme Court has ruled that hotels cannot deny compensation under the garb of "owner's risk" clause to its visitors for theft of vehicle parked through its staff. The Court has held that the burden of proof lies on the hotel to explain that any loss or damage caused to the vehicles parked was not on account of negligence or want of care. Further the Court also said that valet parking at the hotel is unlike parking facility where it is the owner's responsibility to find a suitable parking spot.

Tags : SUPREME COURT   HOTEL  

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