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DCDRC Holds Uber Liable for Driver's Negligence Leading Passenger to Miss Her Flight - (27 Oct 2022)

CONSUMER

District Consumer Dispute Redressal Commission (DCDRC), Mumbai has held Uber responsible for the driver’s negligence and directed Uber to pay a lawyer Rs. 20,000 for a missed flight to Chennai owing to delays caused by the driver.

Tags : DCDRC   UBER   NEGLIGENCE  

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