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Supreme Court: Railway Accident Claims Aren’t Criminal Trials; No Need for Strict Proof - (09 Oct 2025)

CIVIL

Supreme Court warned against a hypertechnical approach in claims under Section 124A of the Railways Act for accidents during train journeys. Once valid ticket possession and accidental fall are proven, the victim is presumed a bona fide passenger, easing compensation claims without strict proof.

Tags : RAILWAY   ACCIDENT   CRIMINAL TRIALS  

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