Report No. 111
7.10. Salmond's view.-
The editors of the latest edition of Salmond on Torts record their views as under1:-
"This legislation shows that change is not equivalent to reform; it has led to gross injustice, not least in that the court may be obliged to disregard a vital fact which has happened, namely, the widow's re-marriage to a wealthy second husband."2
1. Salmond and Heust on Torts, (1981), p. 548 (edited by Heuston and Chambers),
2. See also Atiyah Accidents, Compensation and the Law, (3rd Edn.), p. 184.
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