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SC Answers Whether Person Awarded Monetary Comp. But Hasn’t Received it Can File Appeal as Indigent - (30 May 2024)

CIVIL

SC has allowed a woman to file an appeal as an indigent person on the ground that even if the compensation has been awarded to her, she has not received the amount so, at the time of filing the appeal she was arguably indigent.

Tags : SUPREME COURT   INDIGENT PERSON   MONETARY COMPENSATION  

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