Report No. 51
45. Comments suggesting even a wider amendment.-
Some comments1 favour a wider amendment, and would like to go further than what has been proposed. Thus, one High Court Judge has stated1
"In my opinion, there should be also a law for payment of some ex gratin amount to the victim, in case of situation (1), when the injury is serious. The Motor Vehicles Act also may be suitably amended so as to make the insurer liable to pay compensation to the third party victim in situation No. (3).".
1. S. No. 28 (One High Court Judge).
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