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SC: Can’t Hold Railway Responsible for Theft of Personal Belongings of a Passenger - (16 Jun 2023)

CONSUMER

Supreme Court while setting aside a order of a Consumer forum that directed railways to compensate passenger for the stolen amount of cash, has held that theft of personal belongings of a Passenger is not ‘deficiency of service’ by Railways.

Tags : SUPREME COURT   RAILWAY   THEFT   DEFICIENCY OF SERVICE  

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