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Kerala HC: Diocese Not Entitled to Claim Compensation for Death of Deceased Priest - (21 Jan 2025)

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Kerala High Court while hearing an appeal filed by insurance company against the grant of insurance money to the Diocese over the death of a priest from road accident, has held that Diocese is not entitled to claim compensation for the death of a deceased priest.

Tags : KERALA HIGH COURT   DECEASED PRIEST   INSURANCE COMPANY  

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