Report No. 85
3.54. Limits-Narrow views.-
The precise limit that the legislature should fix in this behalf must always remain a matter of controversy; opinions are bound to differ. The loss of income of these suffering personal injuries or (in case of death) the consequential loss caused to those who can claim compensation on death, ranges within very wide limits. The law can only strike a middle. Of course, even then whatever limit is laid down at a particular time might, in view of inflation, need periodical revision.
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