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SC: Railways Liable to Pay Compensation for Late Arrival of Trains If Delay is Not Explained - (09 Sep 2021)

CIVIL

Supreme Court has held that until and unless the railways provide evidence and explain the late arrival of a train to establish and prove that delay occurred because of the reasons beyond their control, they would be liable to pay compensation for such delay.

Tags : SUPREME COURT   COMPENSATION FOR LATE ARRIVAL OF TRAINS  

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