Report No. 51

2. Dissatisfaction felt as to position regarding injury caused by automobiles.-

For some time past, there has been considerable dissatisfaction regarding the position as to compensation for personal injuries caused by automobiles. This dissatisfaction can be attributed partly to defects in the law, and partly to the inherent nature of the situation. Remedies suggested for removing this dissatisfaction have been of various kinds,-extension of common law liability, insurance for liability, and social security,-or variants or combination of one or more of these three.