Report No. 51

47. Risk of abuse considered.-

We are fully conscious of the risk of abuse of the proposed provision. That a few unjustified claims for compensation will be made, cannot be ruled out. But it should be noted, that the claimant will have to prove

(i) that death or bodily injury has been caused by an accident involving a motor vehicle;

(ii) that he has suffered loss in consequence;

(iii) that the person responsible for the accident is not traceable; and

(iv) that he cannot recover adequate compensation from any other source.

These being the conditions precedent to recovery, the risk of totally false claims getting paid is not very large.