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Madras HC: State Vicariously Liable for Neglect, Compensation Granted to Man for Injuries Upheld - (25 Jan 2024)

CIVIL

Madras High Court while upholding an order granting compensation to a man who suffered injuries during a bandh, has held that State would be vicariously liable for its inaction and/or not taking proper care of the law-and-order situation.

Tags : MADRAS HIGH COURT   VICARIOUS LIABILITY   BANDH  

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