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MP High Court: Railways Liable for Deaths on Tracks if it Fails to Take Preventive Measures - (11 Nov 2025)

CIVIL

Madhya Pradesh High Court ruled that the Railways is liable to pay compensation for deaths occurring during unauthorized track crossings if it fails to implement adequate preventive measures. In this case, 3-year-old Rajesh and two women were run over while on the tracks.

Tags : RAILWAY   TRACKS   DEATH  

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