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MP High Court: Estranged Husband Entitled to Loss of Consortium Compensation After Wife’s Death - (14 Nov 2025)

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Madhya Pradesh High Court awarded compensation for loss of consortium to a man after his wife’s death in a road accident, even though they were living separately. The court noted that consortium rights apply to legally recognized spousal, parental, and filial relationships.

Tags : ESTRANGED HUSBAND   COMPENSATION   DEATH  

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