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SC: Claim for Damages Can’t Result in Award Without Proof of Injury - (25 Oct 2023)

ARBITRATION

Supreme Court has held that a claim for damages, whether general or special, cannot as a matter of course result in an award without proof of the claimant having suffered injury, and an award to the contrary would be in conflict with public policy of India.

Tags : SUPREME COURT   AWARD   DAMAGES   PUBLIC POLICY  

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