Report No. 62
3.21. Principle of section 51B worth adopting.-
The principle of this provision is, in our view, worth incorporating into the Workmen's Compensation Act having regard to modern notions of social justice, according to which emphasis should not be placed on whether the workman was guilty of this or that wrong when the accident occurred. What is material is only the fact that the accident arose out of and in the course of the employment.1
1. See para. 3.38, infra, for suggested additional section.
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