Orissa HC: Railways Strictly Liable for Passenger’s Death After Falling From Train - (13 Oct 2025)
CIVIL
Orissa High Court ruled that a passenger’s accidental fall from a moving train, followed by being run over, qualifies as an 'untoward incident' under Section 123(c)(2) of the Railways Act, 1989, making the Railway Department strictly liable to pay compensation for the death.
Tags : RAILWAYS PASSENGER DEATH TRAIN
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