Report No. 111

Chapter II

Law in England and in other Countries

2.1. Reforms in England.-

The Indian Act is mainly modelled on the English Act of 1846, as stated above. However, in England, several improvements have been made in the law on the subject. The process of reform has been gradual. Until 1976, the statutory provisions had to be collected from scattered enactments passed from time to time to reform the law. In 1976, the law was consolidated as the Fatal Accidents Act, 1976. In 1982, the first four sections of the Act of 1976 were replaced by new sections substituted by the Administration of Justice Act, 1982 (C. 53). As a result, one has now to read both the Act of 1976 and the Act of 1982, for ascertaining the English law on the subject.