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Report No. 63

5.13. Interest on damages for death or personal injury.-

The award of interest on an amount is discretionary under the present section. In general, we do not propose to disturb this scheme, even after the addition of damages. However, where damages are awarded for death or personal injury, interest should be awarded under section 1, unless there are special reasons to the contrary. Such a provision has been made recently in England,1 and we recommend that it should find a place in our Act also, being a salutary one.

1. Section 3(1A), Law Reform etc., Act, 1934, as inserted by section 22, Administration of Justice Act, 1969, (c. 58).







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