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JH HC: Person Not Being Railway Servant Travelling In Goods Train Not Entitled To Compensation - (26 Jul 2022)

CIVIL

Jharkhand High Court has held that if a person, not being a railway employee, is traveling in a goods train and falls down from such a train, then he is not entitled to compensation from the Railway administration.

Tags : JHARKHAND HIGH COURT   COMPENSATION   RAILWAY EMPLOYEE  

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