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Punjab and Haryana HC: Injury while Leaning Out of Train not Self-Inflicted - (23 Aug 2016)

P&H HC, while setting aside decision of a tribunal that had denied compensation to kin of a passenger who died after falling from a train, has held that getting injured while leaning out from a train door couldn't be termed as self-inflicted injury as such kind of negligence was not uncommon.

Tags : PUNJAB AND HARYANA HC   COMPENSATION  

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