Report No. 111

11.3. Amendment of 1982 in England.-

This elaborate provision was contained in section 4 of the English Act of 1976. By the amendment of 1982, a simpler and more comprehensive provision has been substituted for section 4 in England.1 Section 4 as substituted in 1982 in England, now reads as under:-

"4. Assessment of damages disregard of benefits.-In assessing damages in respect of a person's death in an action under this Act, benefits which have accrued or will or may accrue to any person from his estate or otherwise as a result of his death shall be disregarded."

1. Administration of Justice Act, 1982 (Eng.).