Report No. 111

4.5. Connection.-

As to the nature of the connection between the wrongful conduct relied on and the death caused thereby it has been held that the wrongful conduct need not be the direct or sole cause of death, but it must be one of the effective causes leading to the death.1

1. Governor-General of India in Council v. Bhanwari Devi, AIR 1961 All 14 (18), para. 48.