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SC Holds NHAI Liable to Compensate Death Caused by Failure to Prevent Illegal Mining - (16 Jul 2020)

CIVIL

Supreme Court has upheld an order passed by the National Green Tribunal directing the National Highways Authority of India to pay compensation to legal representatives of a woman and her daughter who died in an accident while travelling through a National Highway due to failure to prevent illegal mining on the highway.

Tags : SUPREME COURT   DEATH CAUSED BY FAILURE TO PREVENT ILLEGAL MINING  

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