Report No. 51
27. Position in France.-
In France, social security, together with other collective schemes of security, is the second source of in indemnification for traffic accident victims. When indemnification comes from these sources, it is granted without regard to any possible fault of the victim, so long as the victim has not voluntarily injured himself. Presently, social security in France covers, in one form or another, 85 per cent. of the entire French population. It is not easy, however, to specify the extent of this coverage. If the victim of a traffic accident was on his way to or from his place of employment or was acting in the course of his employment, he is entitled to compensation for all his medical bills. Otherwise, he is entitled to only four-fifths of his bills.1
1. Andre T. Traffic Accident Compensation in France, (1965), 79 Harvard Law Review, 1409, 1413, 1414.
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