Report No. 85
Finland.- In the Nordic countries, the expediency of maintaining presumptive liability and attacking insurance coverage to this "reversed fault" rule was actively debated. The Finnish Act1 of 1959 has now practically abolished2 the personal liability of the owner and of the user, in so far as the insurance covers the loss or damage. Their liability has been replaced by a compulsory insurance system for the direct benefit of the injured person3.
1. Finnish Traffic Insurance Act, 6th June, 1959.
2. Comard Compensation for Auto Accidents, (1970) 18 American Journal of Comparative Law 80, 85.
3. Finnish Motor Vehicle Insurance Act (26th June, 1959).
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