Report No. 51

Compensation for Injuries Caused by Automobiles in Hit-and-Run Cases

1. Introduction.-

A short but important question relating to compensation for accidents caused by automobiles, in what are popularly known as "hit-and-run" cases, is the subject-matter of this Report. The subject has been taken up by the Law Commission, having regard to the fact that it is a legal question of general application and importance, and also because an amendment of the law appeared to be necessary in the interests of social justice.