Report No. 51
46. Conclusion on points raised in the comments.-
We shall now express briefly our conclusion on the points raised in the comments. We are happy to note that the proposal for amendment of the law which we had circulated has been favoured by a large majority of the comments on the draft Report. As regards those comments which raised the question of financial resources of the State, we do appreciate that the proposal which we are making will involve some expenditure from the State Funds. But, if, the goal of social and justice is to be reached, a beginning has to be made.
The problem with which we are dealing is a real one, and is bound to require attention as urbanisation progresses in the country. That one accident to the bread-winner of the family could cause prolonged economic strain to the family cannot be denied. And, if, as we propose,1 the State is, by an amendment of the law, made liable in the limited number of cases where compensation is not recoverable from any other sources, the amendment would be worthwhile; and the situation could, with some justification, be regarded as one in which the demands of social justice should override financial considerations.
1. Para. 52, infra.
Back
