Report No. 51
51. Amount recoverable from the another person to be set-off.-
It is, of course, fair to provide that where, in respect of any accident, the plaintiff has received, or is entitled to receive, any sum as compensation or indemnity from any person other than the driver or owner of the motor vehicle which occasioned the death or bodily injury, the amount to be awarded to the plaintiff against the State under the proposed provision should be reduced by that sum.
Back
