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Allahabad HC: Claimant Entitled to Compensation for Loss of Earnings - (09 Dec 2020)

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Allahabad High Court has held that a claimant widow, who is deprived of full pension of her husband because he died in a motor accident, is entitled to compensation under the head of loss of earnings.

Tags : ALLAHABAD HIGH COURT   COMPENSATION FOR LOSS OF EARNINGS  

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