Report No. 85
9.11. Second view.-
According to a second view, the Fatal Accidents Act does not control the matter; on this basis the sister of the deceased was held to be entitled to file a claim, even though she does not find a mention in the Fatal Accidents Act.1
1. Veena Kumari Kohli v. Punjab Roadways, 1967 Accidents Claims Journal 297 (Punj) (Sister).
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