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Bombay HC: Boarding in Crowded Mumbai Local Train is Calculated Risk; Not Criminal Act - (27 Apr 2022)

CIVIL

Bombay High Court has ruled that boarding a crowded train for a Mumbaikar was a calculated risk and not a criminal act and directed the railways to pay over Rs. 3 lakh compensation to a septuagenarian who slipped and fell right after boarding a crowded train in 2011.

Tags : BOMBAY HIGH COURT   CALCULATED RISK   CRIMINAL ACT   RS. 3 LAKH   SEPTUAGENARIAN  

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