Report No. 85
III. No Fault System
3.15. Scope of reforms based on "No fault" liability.-
There has been an endeavour towards reform which seeks to find more just solutions for ordinary claims based on negligence, particularly with respect to the great number of automobile accidents. These reforms seek to abolish the fault principle in tort law and to award compensation without proof of fault ("No Fault"). Further reform movements, although yet in their infancy, seek to extend the "no fault" principle to almost all claims-principally to products liability, but also to other kinds of liability, such as medical malpractice.
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