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Delhi HC: Victim’s Negligence Cannot Bar Compensation in Railway Accident Cases - (23 Mar 2026)

CIVIL

Delhi High Court held that a victim’s negligence cannot deny compensation in railway accidents, emphasizing that once an “untoward incident” occurs, the Railways’ liability is strict under the Railways Act, 1989, regardless of the victim’s conduct.

Tags : VICTIM’S NEGLIGENCE   RAILWAY ACCIDENT CASES   COMPENSATION  

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