Report No. 51
37. Need for amendment.-
Having considered the various aspects discussed above, we are of the view that cases in which the accident is caused by a vehicle where the person responsible cannot be traced-popularly known as hit-and-run cases-should be provided for, and that the State should take over the liability in such cases. There being no question of recovery from the tort-feasor or his insurer, the harm suffered goes uncompensated for. Social justice requires that the State should take over the liability.
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