Report No. 51
12. Category (d)-Compensation by the insurer of the victim.-
Finally, as regards category (d), it is of interest to note that there could be a school of view that all citizens should compulsorily insure themselves against automobile accidents. So far as owners figuring as authors of the accident are concerned, that is the law even now, under the Chapter on compulsory third party insurance, in the Motor Vehicles Act. But we are, at the moment, concerned with victims injured by an accident. Traffic rules imposing obligations on pedestrians for their own safety, and punishing them for breaking those obligations, are now familiar to every urban citizen, and it is not inconceivable that legislation may be passed requiring the residents of big cities to insure themselves compulsorily against injury by automobile accidents upto a certain amount.
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