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Orissa HC: Trespassers Must Accept Responsibility for Risk in Crossing Railway Tracks - (03 May 2024)

CIVIL

Orrisa High Court while dismissing a writ petition seeking compensation from Railways in incidents resulting in fatalities on railway tracks has held that the deceased individuals were not passengers but trespassers who were struck by a train while on the tracks.

Tags : ORRISA HIGH COURT   TRESPASSERS  

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