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SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed - (20 Jul 2026)

CIVIL

Supreme Court held that Railways cannot be held liable for short delivery of a consignment booked at the owner's risk rate unless the goods were counted or weighed before transport, holding that such liability arises only after assuming responsibility for the quantity entrusted.

Tags : RAILWAY; OWNER’S RISK; GOODS  

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