Report No. 85
9.3. Death of the claimant during pendency of the claim.-
As to cases where the claimant dies during the pendency of the proceedings, there is no special provision in the Motor Vehicles Act, so that the substantive question as to the effect of death on the cause of section is left to be dealt with by section 30 of the Indian Succession Act.1 If the death was the result of the bodily injury in question, the cause of action survives under that section.
1. Para. 9.2, supra.
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