Report No. 85
3.52. Maximum amount table to be annexed.-
As to the maximum amount that should be allowed to be recovered on the basis of "on fault" liability, we have considered the question if the Fourth Schedule to the Workmen's Compensation Act, 1923 could, with some modifications and amplifications, be adopted as a model. But we do not consider it appropriate to adopt it for the present purpose. The scheme as provided in that Schedule requires elaborate determinations with expert assistance, and, in any case, is based on the postulate that the victim is a wage-earner. These features would not always be present in regard to the claims with which we are concerned in this Report.
Back
