Report No. 61
Two Views Possible-as to The word "Occasion"
3.58. Two interpretations possible on the word 'occasion'.-
As is apparent from the above discussion, two views are possible as to whether the word "occasions" can be construed widely as was done in Khosla's case. Words like 'occasion', 'case' and the like, are vague and formless, when used in abstract.
As Lord Reid said recently:1
"In very many cases it cannot be said positively that one construction is right and other wrong. Construction so often depends on weighing one consideration against another. Much may depend on one's approach. If more attention is paid to meticulous examination of the language used in the statute, the result may be different from that reached by paying more attention to the apparent object of the statute so as to adopt that meaning of the words under consideration which best accord with it."
1. R. v. National Ins. Comm. Ex patre Hudson, (1972) 2 WLR 210 (215) (HL) (per Lord Reid).
Back
