Report No. 55

31. Provision in Motor Vehicles Act.-

It may be noted in this connection that a recent provision as to interest1 (interest on compensation for injury caused by a motor vehicle) gives a wide discretion to the court. It is as follows:-

"110CC. Where any Court or Claims Tribunal allows a claim for compensation made under this Chapter, such Court or tribunal may direct that in addition to the amount of compensation, simple interest shall also be paid at such rate and from such date not earlier than the date of making the claim as it may specify in this behalf."

Special considerations, thus satisfy a wider discretion.

1. Section 110CC, Motor Vehicles Act, 1939 (As amendment by Act 56 of 1969).