Report No. 111

Chapter XI

Deductions from Damages

11.1. There still remain to be discussed certain matters which are not dealt with in the Act at present. These may now be taken up. First, there is the question of deductions from damages. Often, the person liable to pay damages under the Act argues that certain benefits which accrue on death should be deducted while assessing damages for death. Elsewhere the matter has been dealt with by specific legislation, but not so far in India. As a result, certain difficult questions arise in India, which need consideration.1

1. Para. 11., infra.,