Cal. HC: Quantum of Security in Maritime Claims Shouldn’t be Unreasonable - (26 Oct 2023)
MARINE LAWS
Calcutta High Court while observing that a claim for loss / compensation must be proximate to the occurrence as well as to the consequences of the loss, has held that the quantum of security in maritime claims shouldn’t be harsh and unreasonable.
Tags : CALCUTTA HIGH COURT MARITIME CLAIMS SECURITY
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