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Madras High Court: Forced Abstinence is Violation of Human Rights - (25 Nov 2019)

HUMAN RIGHTS

Madras High Court has suo motu enhanced the compensation awarded to N.Ananda Kumar while dismissing an appeal from the Commissioner, Corporation of Chennai, challenging an order of a Single Judge dated July 4, 2019 awarding a compensation of Rs 5 lakh to the victim. The victim being a 26-year-old healthy male bachelor was compelled to undergo celibacy because of the 100 per cent disability due to the injuries sustained by him in an accident in the city in the year 2009.

Tags : MADRAS HIGH COURT   HUMAN RIGHTS  

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