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Tripura HC Orders Govt to Pay Compensation to Mother of Deceased Lawyer - (05 Jan 2021)

LAW OF MEDICINE

Tripura High Court has ordered the State of Tripura to pay a compensation of Rs. 10,00,000 in a case of death of an advocate namely Bhaskar Debroy after it was found that the he died due to medical negligence of GBP hospital.

Tags : TRIPURA HIGH COURT   DEATH DUE TO MEDICAL NEGLIGENCE  

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