Report No. 111

2.7. Civil Law countries.-

In modern civil law Jurisdictions, such as France, whose law has been greatly influenced by the Roman Law, the courts have, since the beginning, encountered little difficulty in awarding damages to the family of the deceased victim for both pecuniary and non-pecuniary losseS from his death.1

1. Note in (1964-65), Vol. 17, Stanford Law Review, pp. 1054-1055.