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Telangana HC: Railway Not Liable to Compensate if Passenger Dies Due to Own Negligence - (28 Apr 2022)

CIVIL

Telangana High Court has ruled that Railway is not liable to compensate under Section 124A of the Railways Act, 1989 if the passenger died due to own negligence in crossing the railway tracks. The court opined that compensation will be decided only when a case of an untoward incident is made out.

Tags : TELANGANA HIGH COURT   RAILWAYS ACT   1989   RAILWAY TRACKS   SECTION 124A  

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