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Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing - (26 Oct 2026)

MOTOR VEHICLES

Gujarat High Court upheld the dismissal of a compensation claim petition filed by the heirs of an auto-rickshaw driver killed by a train at an unmanned crossing, holding that the mishap resulted from the driver’s own negligence under applicable railway and Motor Vehicle Act

Tags : SELF- NEGLIGENCE; COMPENSATION; MOTOR VEHICLE ACT  

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