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Gujarat HC: Person is Entitled to Compensation For Injury or Death Within Railway Station Premises - (17 Mar 2026)

CIVIL

Gujarat High Court held that anyone suffering injury or death within railway station premises, including platforms, waiting halls, or offices, is entitled to compensation under Section 123(c), emphasizing the provision’s beneficial nature and granting relief to the deceased passenger’s kin.

Tags : COMPENSATION   RAILWAY STATION PREMISES   INJURY  

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