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.