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Delhi HC: On-Duty Driver is Entitled to Compensation Unless Murder Was Personal and Targeted - (28 May 2026)

LABOUR AND INDUSTRIAL

Delhi High Court upheld compensation to the family of a truck driver murdered by unknown assailants while on duty, holding that the death amounted to an accident arising out of and during the course of employment under the Employees’ Compensation Act, 1923.

Tags : ON-DUTY DRIVER; COMPENSATION; MURDER  

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