AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 51

53. Difficulty of establishing negligence not within scope of the Report.-

We may make it clear that we are not concerned here with the difficulties of establishing negligence-a difficulty which has been judicially adverted to.1

Before we part with this Report, it is our pleasant duty to place on record our warm appreciation of the assistance we have received from Mr. Bakshi, Secretary of the Commission, in dealing with the problem covered by the Report. As usual, Mr. Bakshi first prepared a draft which was treated as the Working Paper. The draft was considered by the Commission point by point and its conclusions recorded and, in the light of the decisions, Mr. Bakshi prepared a final draft for consideration and approval. At all stages of the study of this problem, Mr. Bakshi took an active part in our deliberations and has rendered very valuable assistance to the Commission.

1. Keshvan Nair v. State Insurance Office, 1970 KLT 380 (382).

P.B. Gajendragadkar, Chairman.

V.R. Krishna Iyer, Member.

P.K. Tripathi, Member.

S.S. Dhavan, Member.

P.M. Bakshi, Secretary.

New Delhi,

Dated: 15th September, 1972.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement