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Karnataka HC Directs State to Consider Offering Compensation to Parents of Boy Died of Electrocution - (20 Aug 2021)

CIVIL

Karnataka High Court has directed the State government to immediately consider offering compensation to the parents of 15 years old boy who died of electrocution when an iron pole on which he was preparing to hoist the national flag on Independence Day came in contact with a live electric cable.

Tags : KARNATAKA HIGH COURT   COMPENSATION TO PARENTS OF BOY DIED OF ELECTROCUTION  

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