Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Madras HC: Railways Cannot Deny Compensation to Ones Who Fall from Overcrowded Trains - (08 Mar 2021)

CIVIL

Madras High Court has ruled that Railways cannot deny payment of a fair and reasonable compensation to passengers who die or suffer injuries because they had no choice but to travel standing near the entrance to the coaches and peep their heads outside because of overcrowding in Electric Multiple Units (EMUs) operated without doors.

Tags : MADRAS HIGH COURT   PEOPLE WHO FALL OUT OF OVERCROWDED TRAINS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved