Report No. 111

5.9. Suit by beneficiaries-proposal.-

It may be noted that the English Act1 expressly allows a suit by the beneficiaries, if the executor or administrator does not bring an action within the specified provision. There should be a similar provision in the Indian Act. Its utility is obvious.2

1. Section 2(2), the Fatal Accidents Act, 1976 (English).

2. See Appendix 1, Clause 4(2).