Section 5 in Kerala Torts (Miscellaneous Provisions) Act, 1976
5. Rights conferred by this Act to be in addition to rights conferred by the Fatal Accidents Act.
- The rights conferred by this Act for the benefit of the estates of deceased persons shall be in addition to, and not in derogation of, any rights conferred on the dependants of deceased persons by the Indian Fatal Accidents Act, 1855 (Central Act 13 of 1855) and so much of this Act as relates to causes of action against the estates of deceased persons shall apply in relation to causes of action under the said Act as it applies in relation to other causes of action not expressly expected from the operation of section 2 of this Act.Explanation. - In this section and in sections 7 and 8, "dependants" means the wife, husband, parent and child within the meaning of the Indian Fatal Accidents Act, 1855.
