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Orissa HC Grants damages to Father Who Lost Son While Playing Cricket in School - (19 Oct 2022)

CIVIL

Orissa High Court while holding the school liable for contributory negligence, has ordered Rs. 10 Lakhs compensation to the father of a boy who died in 2011 after receiving injuries while playing cricket in the school premises.

Tags : ORISSA HIGH COURT   CONTRIBUTORY NEGLIGENCE   INJURIES  

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