In Judgment Text:
- (
Ramakant Sharma and Ors. vs. Bar Council of India and Ors.), pending before the Hon'ble High Court - the name of Sh.
Ramakant Sharma for the post of Chairman and the proposal was seconded by Shri Rohit Sharma - for the said post and ultimately the Returning Officer declared Shri 20
Ramakant Sharma elected as Chairman
AIR Law Lines - Point Extract
(A)
Civil & Constitution
Accident Claims
Railway Accident
Untoward Incident - Compensation - Entitlement
— Deceased fell down from train and died. Respondent had not denied genuineness of ticket, but merely relied upon entry made by Station Master in station diary. Station diary has not been produced in court. Station Master has also not been examined. Burden is not discharged by Railway. Finding of Tribunal that deceased was not bona fide passenger is liable to be set aside. Respondent is directed to pay compensation amount of Rs. 4 lakhs to two claimants.
J
J
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