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Report No. 51

6. Categories of systems of compensation.-

A brief survey of the systems of compensation for accidents caused by automobiles shows that these fall under one or other of the following categories:-

(a)(i) Compensation by the person who, by his fault, causes the accident (such person may be briefly called the "person responsible for the accident").

(a)(ii) Such compensation by the person responsible for the accident, irrespective of fault.

(b) Compensation by the insurer of the person responsible for the accident.

(c) Compensation by the State or by an agency setup or recognised by the State, compensation being payable irrespective of fault.

(d) Compensation by the insurer of the victim.



Compensation for Injuries caused by Automobiles in hit-and-run Cases Back




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