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Acts
  • 1996 Act. Secondly, section 2(1) of the 1996 Act (as amended by section 100(1) of the Courts Act 2003)
  • section 2(9) of the Damages Act 1996, as amended by section 100(1) of the Courts Act 2003.
  • section 100(1) of the Courts Act 2003, that section
  • section 1(1) of the Damages Act 1996 (the 1996 Act)
  • section 100(1) of the Page 3 Courts Act 2003.
  • section 100(1) of the Courts Act 2003
  • Section 1(2) of the Damages Act 1996
  • Section 2(1) of the Damages Act 1996
  • section 1 of the Damages Act 1996
  • section 100(4) of the 2003 Act.
  • Matrimonial Causes Act 1973
  • section 2(1) of the 1996 Act
  • section 2 of the 1996 Act,
  • section 8(2) of that Act.
  • Dependants) Act 1975.
  • section 1(4)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Advocates
Acts
  • 1996 Act. Secondly, section 2(1) of the 1996 Act (as amended by section 100(1) of the Courts Act 2003)
  • section 2(9) of the Damages Act 1996, as amended by section 100(1) of the Courts Act 2003.
  • section 100(1) of the Courts Act 2003, that section
  • section 1(1) of the Damages Act 1996 (the 1996 Act)
  • section 100(1) of the Page 3 Courts Act 2003.
  • section 100(1) of the Courts Act 2003
  • Section 1(2) of the Damages Act 1996
  • Section 2(1) of the Damages Act 1996
  • section 1 of the Damages Act 1996
  • section 100(4) of the 2003 Act.
  • Matrimonial Causes Act 1973
  • section 2(1) of the 1996 Act
  • section 2 of the 1996 Act,
  • section 8(2) of that Act.
  • Dependants) Act 1975.
  • section 1(4)
Smart Summary

Structured Summary of the Legal Opinion ([2012] UKPC 5)

Factual and Procedural Background

The respondent, Manuel Paul Helmot, sustained very serious injuries in November 1998 when he was struck by a car driven by the appellant, Dylan Simon. Liability was admitted and contributory negligence was not pursued. The issues between the parties were limited to the quantum of damages, primarily the calculation of future losses (notably future care and case management and loss of earnings). Proceedings were issued in the Royal Court on 1 August 2008 after an extended prescription period ended. The Royal Court (Deputy Bailiff Collas and three Jurats) tried the case in October–November 2009 and, on 14 January 2010, awarded damages of £9,337,852.27 using a single discount rate of 1% for future losses.

The respondent appealed seeking replacement of the 1% rate by rates of -1.5% (earnings-related losses) and 0.5% (other losses). The appellant cross-appealed seeking substitution of a single 2.5% discount rate (the rate fixed by the Lord Chancellor for England & Wales). On 14 September 2010 the Court of Appeal allowed the appeal and dismissed the cross-appeal, substituting discount rates of -1.5% (earnings-related) and 0.5% (other losses), increasing the award by about £4.5m. Leave to appeal to the Privy Council was granted on 22 July 2011; the Privy Council heard the appeal on 25 January 2012 and delivered judgment on 7 March 2012.

Legal Issues Presented

  1. What discount rate(s) should be applied in calculating a lump-sum award for future losses in this Guernsey personal injury case?
  2. Whether a single discount rate fixed by the Lord Chancellor for England & Wales (2.5%) is applicable or persuasive in Guernsey.
  3. Whether different discount rates may be applied to different heads of future loss (e.g. earnings-related losses versus non-earnings-related losses).
  4. Whether expert evidence about expected differences between earnings inflation and price inflation (and other economic factors) may legitimately be relied upon to justify different or even “negative” discount rates.
  5. Whether the absence in Guernsey of statutory powers to make periodical payments (as exist in England & Wales under the 1996 Act as amended) affects how future losses should be assessed.

Arguments of the Parties

Appellant's Arguments

  • The appellant submitted that Guernsey courts should follow and apply the single discount rate fixed by the Lord Chancellor (2.5%).
  • In general the appellant emphasised the uncertainty of long-term economic predictions and submitted that reliance on broad economic theory to forecast long-term earnings growth (e.g. 2% real earnings growth) was unsafe and could cause over-compensation.
  • The appellant challenged the sufficiency of the evidence (in particular the economist's reliance on general economic data rather than Guernsey-specific long runs) to justify adjustments to the discount rate for earnings-related losses.
  • At trial and in submissions he did not press the Royal Court’s single 1% figure but focused on undermining the evidential basis for the respondent’s proposed adjustments which had a dramatic financial effect.

Respondent's Arguments

  • The respondent argued that the Lord Chancellor’s statutory rate was too low for Guernsey and would undercompensate him.
  • In the absence of Guernsey legislation or judicial decisions, the Court should follow the approach in Wells v Wells (House of Lords) — that is, base the discount rate on the return on index-linked government securities (ILGS) — adjusted for Guernsey factors and expert evidence.
  • The respondent led evidence from three experts (an accountant, an economist and an actuary) who concluded that the appropriate basic discount rate for Guernsey was lower than the Lord Chancellor’s figure and that earnings-related losses required a separate (lower, possibly negative) rate to reflect likely excess earnings inflation (advocating -1.5% for earnings-related losses and 0.5% for others).
  • He contended that different rates for different heads of loss were justified where evidence showed differing inflationary behavior of those heads (e.g. wages for carers rising faster than RPI).

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Wells v Wells [1999] 1 AC 345 The House of Lords held that lump-sum awards should be calculated on the basis of the return available on Index-Linked Government Securities (ILGS) and proposed (as guidance pending statutory prescription) a net rate (Lord Lloyd suggested 3% then). The Board treated Wells as the primary source of the common law approach to discounting for future losses and used its framework (ILGS-based reasoning) as the basis for assessing whether adjustments were justified in Guernsey.
Hodgson v Trapp [1989] AC 807 Affirms the objective that damages for future expenditure should place the injured party as nearly as possible in the same financial position as if the wrong had not occurred. The Board relied on this principle (full compensation principle) as foundational when assessing whether adjustments to discount rates were necessary to avoid under-compensation.
Mallett v McMonagle [1970] AC 166 Earlier authority expressing caution about accounting for inflation; Lord Diplock said courts should leave out of account the fear of inflation and related high interest and capital appreciation. The Board discussed historical approaches and contrasted them with the post-ILGS approach adopted in Wells — using Mallett as part of the historical context of caution against predictive adjustments.
Cookson v Knowles [1979] AC 556 Endorsed the approach of not attempting precise adjustments for inflation beyond relying on higher interest rates as a rough and ready method. Used as part of the background to show how the law evolved before ILGS and Wells; the Board explained why that older approach had been superseded.
O’Brien’s Curator Bonis v British Steel plc 1991 SC 315 An attempt to persuade the Court of Session to adopt Ogden/ILGS-based rates for severe injury awards. Referred to in discussing previous efforts to adopt ILGS-related rates and the evolution toward using ILGS where appropriate.
Warren v Northern General Hospital NHS Trust (No 2) [2000] 1 WLR 1404 Noted changes in gross return on ILGS but the Court of Appeal refused to depart from the guideline (3% as per Wells) at that time. Referred to as demonstrating judicial reluctance to change the Wells guideline absent statutory action or marked changes.
Warriner v Warriner [2002] 1 WLR 1703 Court of Appeal held that departing from the Lord Chancellor’s fixed rate would only be appropriate in categories or cases with special features not considered by the Lord Chancellor. Referenced in relation to the limited circumstances in which courts in England and Wales would take a rate different from the Lord Chancellor’s prescribed figure.
Cooke v United Bristol Healthcare NHS Trust [2004] 1 WLR 251 Held that evidence alleging that Lord Chancellor's discount rate understated future costs (so as to amount to an assault on the statutory rate) should not be admitted. Used to illustrate English practice of reluctance to re-open the discount-rate question in the statutory context.
Flora v Wakom (Heathrow) Ltd [2007] 1 WLR 482 Allowed evidence that a wage-related index should be applied to periodical payments to avoid shortfall if RPI were used. Applied as an example of how, under the statutory periodical payments regime, different indices can be appropriate to achieve full compensation.
Sarwar v Ali [2007] EWCA 1255 (QB) Applied the full compensation principle to periodical payments and indexed future payments by reference to an earnings index (ASHE 6115) for care assistants. Used to support the proposition that wage-related indices better reflect care cost inflation and that courts can index periodical payments to such measures.
Thompstone v Tameside and Glossop Acute Services NHS Trust [2008] 1 WLR 2207 Rejected a challenge to the use of an earnings-related index for periodical payments. Referred to as reinforcing acceptance of non-RPI indices for periodical payments where appropriate.
D’s Parent and Guardian v Greater Glasgow Health Board [2011] SLT 1137 Explained and gave effect to an agreed structured settlement including periodical payments split and indexed to appropriate ASHE indices (ASHE 6115 and ASHE 3211). Referred to as an example where periodical payments were structured and indexed to earnings measures to achieve full compensation.
Morton v Paint (1996) 21 GLJ 61 Explained that Guernsey courts customarily adopt English common law developments in tort where Guernsey law is silent. Relied upon to justify the Board’s approach of looking to English common law (Wells and subsequent developments) for guidance in the absence of Guernsey statute or customary law on discount rates.
Jersey Fishermen’s Association Ltd v States [2007] UKPC 30, [2007] GLR 36 Explains how UK statutes may apply to the bailiwick if they are expressed to apply or by subsequent order. Used to note that the Damages Act 1996 does not apply in Guernsey unless extended; hence its provisions do not directly control Guernsey awards.
Pennant Hills Restaurants Pty Ltd v Barrell Insurances Pty Ltd (1981) 145 CLR 625 High Court of Australia: expressed scepticism about the accuracy of economic predictions for long-term inflation and discounted expert evidence predicting long-term inflation in many cases. Referred to as part of international authority cautioning about predictive economic evidence, but the Board contrasted this with the availability of ILGS and modern actuarial tools.
Todorovic v Waller (1981) 150 CLR 402 Australian authority dealing with the question whether allowance should be made for inflation in damages. Referred to in the discussion of historical cautionary approaches to allowing inflation predictions in awards.
Lim Poh Choo v Camden and Islington Area Health Authority [1980] AC 174 Warned against judicial creation of radical procedural remedies (e.g. interim awards) that should be left to legislation. Referred to in the context of whether courts should introduce periodical payment powers at common law or leave such reform to the legislature.
Duxbury v Duxbury (Note) [1992] Fam 62 Describes an iterative method for capitalising future payments (Duxbury), used in family law to calculate lump sums intended to be exhausted over time. Discussed as an alternative method for capitalising future needs and as evidence that prediction-based capitalisation methods are used in other contexts.

Court's Reasoning and Analysis

The Board's reasoning (delivered by Lord Hope, with supporting reasons from other members) can be summarised in the following analytical steps, taken from the opinion:

  1. Framework and applicable law:
    • The assessment of damages for future loss in Guernsey is governed by Guernsey law, but where Guernsey law is silent the common law of England may be used for guidance (Morton v Paint). The relevant common law analysis is that developed in Wells v Wells.
    • The Damages Act 1996 and the Lord Chancellor's fixed rate apply in England & Wales and Northern Ireland but not in Guernsey; therefore the statutory rate (2.5%) is not binding in Guernsey and has no direct application there.
  2. Nature of the problem:
    • A lump-sum award must aim to provide full compensation (Hodgson v Trapp, Wells v Wells). For future losses, this requires converting future expected outlays into present capital using an appropriate multiplier, which depends crucially on the assumed rate of return (the "discount rate").
    • ILGS provide a tool that links investment returns to RPI and hence allow more precise calculation; Wells held that the lump sum should be calculated by reference to ILGS returns (subject to taxation adjustments) as a general approach.
  3. Relevance of the Lord Chancellor's rate:
    • The Board emphasised that the Lord Chancellor's prescribed rate (set under the 1996 Act) does not apply in Guernsey. Even as evidence, its value is diminished because the Lord Chancellor's determination incorporated factors and policy considerations (e.g. Court of Protection practice, political considerations) that do not form part of the Wells analytical exercise. The Jurats were therefore not required to adopt it.
    • Lord Hope preferred the Court of Appeal’s view that the Jurats should have disregarded the Lord Chancellor’s figure and started instead from current Guernsey ILGS net yields, adjusted for Guernsey-specific factors.
  4. Evidence and admissibility of expert economic/actuarial evidence:
    • The respondent led expert evidence from a chartered accountant, an economist and an actuary (Hogg, Bootle, Daykin). Their credentials and the substance of their evidence were regarded as strong, consistent and largely unchallenged.
    • While older authorities exhibit judicial caution about admitting speculative long-term economic forecasts (e.g. Pennant Hills, Todorovic, Lim Poh Choo), the Board recognised that the availability of ILGS and modern actuarial/actuarial tables (Ogden Tables) mean that courts can and should use the best available economic and actuarial evidence to seek full compensation.
    • The Board held that expert evidence about future differentials between earnings inflation and price inflation can be admissible and, if sufficiently compelling, may justify adjustments to the discount rate and the use of different rates for different heads of loss.
  5. Whether different discount rates are permissible:
    • The Board accepted that, in principle, different rates may be used for different heads of loss if the evidence shows they will be affected differently by inflation (and that the differential can be evaluated). This is consistent with the full compensation principle and with the use of suitable indices or expert evidence to capture different inflationary dynamics (Flora, Sarwar, Thompstone, and the periodical payments regime). The Board rejected the Deputy-Bailiff’s direction that an index was a precondition to differentiating rates.
  6. Application to the present facts:
    • The Court of Appeal had found the expert evidence (in particular Mr Bootle’s evidence that Guernsey real earnings growth exceeds price inflation by about 2% on average, and Mr Daykin’s support) to be strong, unchallenged evidence that earnings-related losses should be capitalised using a different rate.
    • The Board agreed that the Jurats were wrong to refuse to make the earnings-related adjustment in the absence of a specific index. The Board concluded that the Court of Appeal was correct to substitute rates of -1.5% for earnings-related losses and 0.5% for other losses, because those figures had been established by the evidence led at trial.
    • Lord Hope and other members observed that, had the Jurats simply started from current Guernsey net ILGS yield and adjusted for higher Guernsey inflation, the non-earnings rate of 0.5% would have been appropriate — aligning with the Court of Appeal’s approach.
  7. Periodical payments and legislative considerations:
    • The Board repeatedly noted the advantages of periodical payments (PPOs) for accurately tracking inflation-linked costs (and cited English statutory developments that allow PPOs). However, it also noted that Guernsey lacks statutory provisions enabling the court to impose PPOs and that creating such a power is properly a matter for legislation. The Board expressed the hope that Guernsey would consider adopting a statutory framework for periodical payments.

Holding and Implications

APPEAL DISMISSED

Holding (direct effect):

  • The Privy Council advised that the appellant's appeal should be dismissed and endorsed the Court of Appeal’s substitution of discount rates: -1.5% for earnings-related future losses (including the respondent’s own loss of earnings and the future costs of carers) and 0.5% for other future losses. The result is an increase in the total award (the Court of Appeal had increased it by about £4.5m).
  • The Board accepted that Guernsey law requires assessment as a lump sum in the absence of statutory power for periodical payments, but permitted the use of expert evidence and factual adjustments calibrated to Guernsey circumstances to achieve full compensation.

Implications and consequences:

  • Direct consequence: the respondent's award was recalculated using the Court of Appeal’s discount rates (-1.5% and 0.5%), consistent with the Board’s decision to dismiss the appeal.
  • The decision endorses the principle that different discount rates may be applied to different heads of loss where compelling evidence shows differing inflationary dynamics, and that courts in Guernsey may rely on expert economic and actuarial evidence for that purpose.
  • The Board expressly noted the absence in Guernsey of statutory provision for periodical payments and recommended that legislation might usefully be introduced in Guernsey to enable periodical payments orders as exist in England and Wales. However, no statutory change was made by this decision; the Board simply recommended legislative reform as a policy matter.
  • The decision develops and applies existing common law principles (as expounded in Wells v Wells and later authorities) to Guernsey circumstances rather than creating a new statutory regime; it affirms the role of careful expert evidence in exceptional cases to ensure full compensation where a lump sum approach might otherwise undercompensate the claimant.

Administrative and Additional Notes from the Opinion

- The Board emphasised the high quality of the Royal Court's judgment and commended its careful analysis even though the Court of Appeal and the Board substituted some conclusions on the discount-rate issue.
- Multiple members (Lord Hope, Lady Hale, Lord Brown, Lord Clarke, Lord Dyson) agreed the appeal should be dismissed; the opinions provide convergent reasons emphasising the full-compensation principle, the admissibility (in proper cases) of compelling expert evidence, and the desirability (but legislative suitability) of periodical payment powers in Guernsey.

If Information Was Not Present

All sections in this summary reflect only information expressly contained in the provided opinion. No additional facts, outcomes or background beyond the opinion have been added.

    Simon v. Helmot (Guernsey)

    [2012] UKPC 5

    Privy Council Appeal No 0064 of 2011

    JUDGMENT

    DYLAN SIMON

    (Appellant)

    v

    MANUEL PAUL HELMOT

    (By his next friends and guardians ROSEMARY

    HELMOT and KENNETH RAYMOND JORDAN)

    (Respondent)

    From the Court of Appeal of Guernsey

    before

    Lord Hope

    Lady Hale

    Lord Brown

    Lord Clarke

    Lord Dyson

    JUDGMENT DELIVERED BY

    LORD HOPE

    ON

    7 March 2012

    Heard on 25 January 2012

    Appellant Respondent

    Alistair Schaff QC James Dingemans QC

    Bernard Doherty Gordon Dawes

    (Instructed by Alan Taylor

    & Co)

    (Instructed by Mourant

    Ozannes)

    Page 1

    LORD HOPE:

    1. The respondent in this appeal, Manuel Paul Helmot, sustained very serious

    injuries in November 1998 when he was struck by a car driven by the appellant

    while he was riding his bicycle. They were injuries of the kind that are normally

    classified as injuries of the maximum severity. Liability was admitted as soon as

    the respondent’s claim for damages was notified to the insurers, and contributory

    negligence was not pursued against him. The issues between the parties related

    only to the quantum of damages.

    2. As is common in such cases, these issues were complex and difficult. The

    appellant’s insurer agreed to prescription of the respondent’s claim being extended

    indefinitely, no doubt in the hope that it might be possible to achieve agreement as

    to the amount of the award. This proved not to be possible, so that the extended

    period was brought to an end in July 2008. Proceedings were issued in the Royal

    Court on 1 August 2008. Among the issues that the Court had to determine was

    the amount to be awarded for the losses that the respondent would incur in the

    future. They included his loss of earnings, but the most significant element was

    his claim for his future care and case management.

    3. The respondent’s injuries included severe brain damage resulting in

    psychiatric injury and cognitive impairment including severe short term memory

    loss. He also sustained partial loss of vision and loss of control of his right arm.

    He will never be able to work again, and he will require specially adapted

    accommodation and 24-hour care for the rest of his life. He was 28 years old at

    the time of the accident and 39 at the time of the judgment. His expectation of life

    has been reduced by 5 years from the normal figure for life expectancy for a man

    of his years of 45.9 years. Even with that reduction he has many years ahead of

    him during which the constant care and attention that he needs will require to be

    paid for.

    4. The case proceeded to trial in October and November 2009 before Deputy

    Bailiff Collas and three Jurats. On 14 January 2010, after a hearing which lasted

    for six weeks, the Royal Court awarded the respondent damages in the sum of

    £9,337,852.27, with interest at the rate of 2% from 1 August 2008 until payment.

    The respondent had contended that two discount rates should be used for the

    calculation of his future recurring losses: 0.5% for non-earnings related losses and

    -1.5% for earnings related losses, including his own loss of earnings. The

    appellant’s contention was that there should be single discount rate of 2.5%. The

    Royal Court applied a single discount rate of 1%.

    5. On 12 February 2010 the respondent filed a notice of appeal in which he

    asked that the judgment of the Royal Court should be set aside to the extent that it

    Page 2

    depended upon a discount rate of 1% and that it should be re-calculated based

    upon discount rates of -1.5% for earnings related losses and 0.5% for other losses.

    On 25 February 2010 the appellant filed a cross-appeal in which he contended that

    the judgment of the Royal Court should be set aside and that a single discount rate

    of 2.5% should be substituted. On 14 September 2010 the Court of Appeal

    (Sumption, Jones and Martin JJA) allowed the appeal and dismissed the cross-

    appeal. In place of the 1% discount rate that had been applied to all future losses

    by the Royal Court it substituted a discount rate of -1.5% for earnings related

    losses and 0.5% for other losses. These changes may seem small in percentage

    terms, but the effect of the Court of Appeal’s judgment was to increase the total

    award of damages by about £4.5m. On 22 July 2011 the Court of Appeal granted

    leave to appeal to the Board.

    6. As the Court of Appeal said at the outset of its judgment, the issues on this

    appeal can be understood only in the light of the developing law and practice of

    the courts in England and Wales: para 4. The English common law has persuasive

    force in Guernsey in areas not governed by Guernsey statutes or Guernsey

    customary law, in much the same way as it has in Scotland. In Morton v Paint

    (1996) 21 GLJ 61, which was a case about occupiers’ liability, Southwell JA said

    that it was common ground that in relation to the law of torts it has been customary

    for the Guernsey courts to adopt English common law as it has been developed by

    the English courts. The law relating to the assessment of damages for personal

    injury is one of the areas in which there has been a large volume of litigation in

    England. Here too it is a source that may legitimately be referred to in the search

    for answers to problems that the bailiwick has not previously encountered.

    7. This is not to say that the solutions that have been adopted in English law

    will be applied in Guernsey without an inquiry as to whether the underlying

    conditions in the respective jurisdictions are truly comparable. There is no reason

    why a discount rate calculated in accordance with English common law principles

    should not be adjusted in order to take account of differences between the two

    jurisdictions, as the Deputy-Bailiff accepted when delivering the judgment of the

    Royal Court, para 182. But before that stage is reached it is appropriate to focus

    on the English approach.

    8. There is however one important difference which has to be noted at the

    outset. Section 2(1) of the Damages Act 1996 provides that a court awarding

    damages in an action for personal injury may, with the consent of the parties, make

    an order under which the damages are wholly or partly to take the form of

    periodical payments. It gave effect to a recommendation by the Law Commission

    in its report on Structured Settlements and Interim and Provisional Damages

    (1994) (Law Com No 224) (Cm 2646). Among its recommendations was that there

    should be no judicial power to impose a structured settlement on the parties: see

    paras 3.37-3.53. But a power to do this was introduced by section 100(1) of the

    Page 3

    Courts Act 2003. In place of the requirement for consent it substituted a new

    section 2, which provides that the court may order that the damages are wholly or

    partly to take the form of periodical payments. Power to increase or reduce these

    payments was conferred by the Damages (Variation of Periodical Payments) Order

    2005 (SI 2005/841). The new section 2 applies to England and Wales and

    Northern Ireland: see section 100(4) of the 2003 Act. It does not apply to

    Scotland, but in D’s Parent and Guardian v Greater Glasgow Health Board

    [2011] CSOH 99, 2011 SLT 1137, para 52 Lord Stewart suggested that it would be

    helpful to have the same provision in Scotland too. section 2 of the 1996 Act, as

    originally enacted, extended to the whole of the United Kingdom: see section 8(2)

    of that Act. But like the rest of the statute law of the United Kingdom it has no

    direct application in Guernsey.

    9. There can be no objection in principle to the parties agreeing to structure

    the damages in such a way as to enable future costs to be met by a series of

    periodic payments which are adjusted by reference to an agreed index to take

    account of inflation. But what Guernsey lacks is the legislative framework which

    a court needs to make an order to that effect, or at least to order payment in terms

    of the agreement so that it can be enforced without further recourse to the courts.

    Experience of the operation of the amended section 2 of the 1996 Act in practice

    suggests that this is a reform that Guernsey too might usefully adopt for use in

    cases of this kind. For the time being however it is the way English law dealt with

    such cases before the 1996 Act was enacted that should be referred to for

    guidance. It is the closest one can come to the system that currently operates in

    Guernsey.

    The assessment of future loss in English law

    10. Leaving aside the changes introduced by statute, English law requires that

    an award of damages must take the form of a single lump sum. The award has to

    take account of all the elements of future loss as well as all the loss for the past.

    The inevitable delay in the provision of compensation for past losses can be made

    good by an award of interest at the appropriate rate on those parts of the lump sum

    that relate to the past. But the payment as part of the lump sum of an amount that

    is to compensate for losses to be incurred in the future gives rise to a different

    problem. Account must be taken of the fact that the money is being paid now for

    losses that will not arise until some date in the future. The adjustment that has to

    be made to the lump sum to account for this will affect the total amount to be paid

    by way of damages.

    11. In the majority of cases this is unlikely to have a very large impact on the

    total award. But in cases where the injury is one of maximum severity the lump

    sum is already so large that it will make a very great difference to the result. It can

    Page 4

    make all the difference between the adequacy and the inadequacy of the award to

    meet the losses which the injured party will sustain in the future. It can make all

    the difference too to the extent of the defendant’s obligation to compensate the

    plaintiff for his injury. The object of the award of damages for future expenditure

    is to place the injured party as nearly as possible in the same financial position as

    he or she would have been in before the accident. They should not be left, at the

    end of the period during which the loss is to continue, in a better financial position

    that they would have been in apart from it: Hodgson v Trapp [1989] AC 807, 826

    per Lord Oliver of Aylmerton. The aim is to award such a sum of money as will

    amount to no more, and at the same time no less, than the net loss: Wells v Wells

    [1999] 1 AC 345, 390.

    12. It has to be recognised that it is not possible, when dealing with losses that

    will be incurred in the future, to achieve perfect accuracy. As Lord Steyn said in

    Wells v Wells at p 383, perfection in the assessment of future compensation is

    unattainable. But, just as there can be no good reason for a shortfall in the amount

    required to meet the outlays for nursing care in the future, there can be no reason

    for requiring the defendant to pay more than is needed to compensate the injured

    party for these outlays. It follows that the calculation should make the best use of

    such tools as are available.

    13. The conventional approach, as Lord Oliver explained in Hodgson v Trapp

    at p 826, is to assess the amount that is notionally required to be laid out in the

    purchase of an annuity which will provide the annual amount that is needed for the

    whole period of the loss. The recurring annual amount has first to be determined.

    This is the multiplicand, to which a multiplier is then applied. It is the selection of

    the multiplier that lies at the heart of the dispute in this case. It has to take account

    of the period for which the loss can be expected to continue. If, as in this case, the

    injuries are of the maximum severity this will be the injured party’s life

    expectancy. But one then has to determine the interest rate which represents the

    return which can reasonably be expected on the lump sum, assuming that it is

    invested in such a way as to enable the whole amount of the loss to be met during

    the entire period by the expenditure of income together with capital. This is the

    critical stage in the exercise. The higher the interest rate the lower the number of

    years’ purchase that is required to calculate the capital value of the annuity.

    14. It has been assumed until very recently that it will be possible to achieve a

    rate of return on capital which will more than offset the effects of inflation on the

    amount of the award. This has led to the assumption that the choice of interest rate

    will always take the form of a discount for the accelerated receipt of the lump sum.

    One of the issues in this case is whether the law allows the court to adjust the lump

    sum in the other direction if the evidence shows that the rate of inflation will

    outpace the rate of return on capital, as the Court of Appeal did in this case in

    regard to the losses that must keep pace with the rate of inflation for earnings in

    Page 5

    Guernsey if the respondent is to be fully compensated. The effect of such an

    adjustment is to increase, rather than reduce, the number of years used as the

    multiplier. The use of the word “discount” is not an apt way of describing that

    exercise. But in principle there can be no objection to such an adjustment if the

    evidence shows that it is needed to ensure that the lump sum will continue to be

    large enough to meet losses to be incurred in the future. Otherwise the effects of

    accelerated receipt, which are inevitable where the award is by means of a lump

    sum, will not be properly recognised.

    15. Prior to the decision of the House of Lords in Wells v Wells it was thought

    that it was not too difficult to find a sufficiently reliable guide to the rate of return

    that could be expected to be obtained on the lump sum if it were to be invested

    sensibly in a mixed basket of gilts and equities. This was reflected in the

    conventional assumption that a discount rate of 4 to 5% would be appropriate. In

    times of high inflation the rate of interest that can be earned by the prudent

    investor tends to be higher too, as interest rates have to provide for inflation as

    well as the return that the investor or depositor requires for foregoing the use of his

    money. But in Mallett v McMonagle [1970] AC 166, 176 Lord Diplock said that

    the courts should leave out of account the fear of inflation on the one hand and the

    high interest rates which reflect the fear of it and the capital appreciation which is

    the consequence of it, on the other. In Cookson v Knowles [1979] AC 556, 571-

    572 he adhered to this approach and at pp 576-577 Lord Fraser of Tullybelton

    endorsed it. Lord Diplock said that inflation was taken care of in a rough and

    ready way by the higher rates of interest obtainable as one of the consequences of

    it, and that no other practical basis of calculation had been suggested that was

    capable of dealing with so conjectural a factor with greater precision.

    16. The opportunity for greater accuracy in the selection of the discount rate

    was provided by the introduction in 1981 of index-linked government securities

    (“ILGS”). This made it possible to match the receipts from the investment of a

    lump sum almost precisely to the sum needed to compensate by way of a lump

    sum for costs to be incurred in the future that were of the same kind as those to

    which the rise in value of ILGS was linked by the index. In 1984 the first edition

    of the Ogden Tables (entitled “Actuarial Tables with explanatory notes for use in

    Personal Injury and Fatal Accident Cases”), which had been prepared by the

    Government actuaries’ department and compiled by a working party chaired by

    Michael Ogden QC, was published. It contained an invitation to practitioners to

    cease using the traditional multipliers which assumed a discount rate of 4 to 5%

    and use instead multipliers based on the assumption that funds would be invested

    in ILGS discounted at a rate of between 2.5 and 3.5%. In O’Brien’s Curator Bonis

    v British Steel plc 1991 SC 315 an attempt was made to persuade the Court of

    Session to adopt those rates in the choice of multiplier for the calculation of the

    award to be made to a pursuer who had been so severely injured that he required

    care for the rest of his life. By the date of the hearing of the appeal interest rates

    Page 6

    that could be obtained on ILGS had risen to about 4%, so it was conceded that the

    argument that a lower discount rate should be adopted was not sustainable.

    17. In each of the three cases which were before the House of Lords in Wells v

    Wells [1999] 1 AC 345 the Court of Appeal had applied a discount rate of 4.5% in

    calculating the lump sum. The House held that the lump sum should be calculated

    on the basis of the return available on ILGS. As Lord Lloyd of Berwick explained

    at pp 375-376, he took the average of the gross redemption yield over a period of

    12 months and allowed for the incidence of tax on the income element in the

    investment. This resulted in a figure of 3%, which he regarded as the appropriate

    rate of return for the cases that were currently before the House. He noted that

    section 1 of the Damages Act 1996 had given power to the Lord Chancellor to

    prescribe the rate of return that was to be expected from the investment of a lump

    sum award, but that no rate had yet been prescribed. Acknowledging that it was

    for the House to set guidelines to replace the old 4 to 5% bracket until the Lord

    Chancellor specified a new rate under that section, he proposed that 3% should be

    adopted as the rate for general use until he did so.

    18. There was a difference of view as to whether the average should be derived

    from the average over a period of 12 months, as Lord Lloyd preferred, or three

    years as the other members of the Appellate Committee thought was more

    appropriate. The result was the same, on the figures that were then available. But

    it was acknowledged that the figure of 3% should not be regarded as immutable.

    Lord Steyn said at p 388 that only a marked change in economic circumstances

    should entitle any party to re-open the debate in advance of a decision by the Lord

    Chancellor, as did Lord Hutton at p 404. I said at p 393 that adjustments might

    have to be made to that rate in the light of significant changes in the yield on ILGS

    in the future, but that these changes should be left to the Lord Chancellor: see also

    Lord Clyde at p 397. In Warren v Northern General Hospital NHS Trust (No 2)

    [2000] 1 WLR 1404 it was noted that the gross return had dropped from 3.53% at

    the time of Wells to 2.84%, but the Court of Appeal refused to depart from the

    guideline of 3%. Stuart-Smith LJ said at p 1408 that the need for certainty to

    facilitate settlements coupled with the undesirability of extensive evidence from

    accountants, actuaries or economists with a view to persuading courts to change

    the discount rate militated strongly against any court seeking to do so before the

    Lord Chancellor had acted under the statute.

    Developments since Wells v Wells

    19. On 28 June 2001 by the Damages (Personal Injury) Order 2001 (SI

    2001/2301) the Lord Chancellor, Lord Irvine of Lairg, fixed the rate of return for

    England and Wales and Northern Ireland at 2.5%. By the Damages (Personal

    Injury) (Scotland) Order 2002 (SI 2002/46) the Scottish Ministers fixed the same

    Page 7

    rate for use in Scotland. On 27 July 2001, in the light of criticisms that he had

    relied on inaccurate figures as to the yield on ILGS, the Lord Chancellor issued a

    fresh decision which again set the rate at 2.5%.

    20. The Lord Chancellor said, in a statement of his reasons for that decision,

    that in determining the discount rate he had applied the appropriate legal principle

    as to the object of the award of damages laid down in Wells v Wells. Although the

    statute empowered him to fix different rates of return for different classes of case,

    he had decided upon a single rate to promote certainty and because it would be

    easy to apply in practice. It was not his intention to make frequent changes to take

    account of every shift in market conditions. He had regard to the principle laid

    down in Wells v Wells that the assumed rate of return should be based on the yield

    of ILGS. He found that the average of the gross redemption yields of ILGS over a

    period of three years at an assumed rate of inflation of 3% was 2.46%.

    Discounting for tax payable in the hands of a UK taxpayer reduced this figure to

    2.09%. Noting that the intervals used in the Ogden Tables for the calculation of

    the multiplier was 0.5%, he chose not to round his figure down to the nearest

    multiple which was 2% but to round it up to 2.5%. As the Court of Appeal noted

    in para 10 of its judgment, his only explanation for that decision was that he had

    taken account of matters which he considered were relevant to the setting of a

    discount rate which was just as between claimants as a group and defendants as a

    group.

    21. He made it clear in his statement that he did not accept that the rate of

    return on ILGS was a pure and undistorted measure of the real rate of return that

    markets would afford in relation to investments with minimal risk. He had had

    regard to the fact that the Court of Protection had continued, even in the light of

    Wells v Wells, to invest in multi-asset portfolios including an equity element

    although the House of Lords in Wells v Wells had chosen not to be guided by its

    practice. This indicated that there were sensible, low-yield investment strategies

    available to claimants which would enable them to achieve a rate of return at 2.5%

    or above without being unduly exposed to risk in the equity markets. He also said

    that he had taken account of the fact that it was likely that claimants would not be

    advised to invest solely in ILGS but rather in a mixed portfolio in which any risk

    would be managed so as to be very low. This view was supported by the

    experience of the Court of Protection and the response of the expert financial

    analysts whom he had consulted.

    22. The Lord Chancellor’s determination was criticised at the time as being too

    favourable to defendants. Section 1(2) of the Damages Act 1996 provides that the

    fixing of a rate by the Lord Chancellor shall not prevent the court taking a different

    rate of return if any party to the proceedings shows that it is more appropriate in

    the case in question. But attempts to persuade the courts to take a fresh look at the

    issue did not meet with success. In Warriner v Warriner [2002] EWCA Civ 81,

    Page 8

    [2002] 1 WLR 1703 the Court of Appeal held that this would only be appropriate

    if the case came into a category that the Lord Chancellor had not considered or had

    special features or circumstances and that, as there was nothing in the facts of the

    case of that character, the claimant should not be permitted to adduce expert

    evidence as to the appropriate multiplier. In Cooke v United Bristol Heathcare

    NHS Trust [2003] EWCA Civ 1370, [2004] 1 WLR 251 the Court of Appeal held

    that evidence that the effect of inflation on future care costs would be grossly

    underestimated if the effect of inflation were only built into the multiplier by

    means of the Lord Chancellor’s discount rate amounted to an illegitimate assault

    on that rate and on the efficacy of the 1996 Act and should not be admitted. Laws

    LJ said in para 29 that it was a premise of the Lord Chancellor’s order that the

    effects of inflation in claims for future loss were to be catered for solely by use of

    the multiplier which was conditioned by the discount rate.

    23. No fresh determination has been made under section 1(1) of the 1996 act

    since the Orders of 2001 and 2002. But section 100(1) of the Courts Act 2003

    gave power to the courts in England and Wales to award damages by way of

    periodical payments of their own motion in cases where the parties had not been

    able to agree to this. There are now several examples of the way this provision is

    being applied in practice. In Flora v Wakom (Heathrow) Ltd [2006] EWCA Civ

    1103, [2007] 1 WLR 482 the Court of Appeal held that the claimant should be

    allowed to lead the evidence of an expert that the index to be applied to any

    periodical payments order that might be made should be a wage-related index to

    avoid a shortfall that would result if the periodic payments were linked to the retail

    prices index which historically wage inflation had outstripped.

    24. In Sarwar v Ali [2007] EWCA 1255 (QB) Lloyd Jones J, applying the

    principle of full compensation, sometimes known as the 100% principle, described

    in Wells v Wells [1999] 1 AC 345, 390, held that the annual sum which he awarded

    under a periodical payments order was to be indexed each year by reference to the

    index known as ASHE 6115 for care assistants and care workers. That is not an

    index as such, but an annual survey of hours and earnings for that occupational

    classification which can be used to track care and case management costs. A

    challenge to this approach in Thompstone v Tameside and Glossop Acute Services

    NHS Trust [2008] EWCA Civ 5, [2008] 1 WLR 2207 was rejected. It should be

    noted however, as Waller LJ explained in para 61, that when the court is making a

    periodic payment order under section 2 of the 1996 Act, there is neither a

    multiplicand nor a multiplier. There is an annual sum which is to be indexed each

    year under section 2(8) by reference either to the retail prices index or as modified

    under section 2(9) for so long as the claimant lives or reaches a particular age. The

    annual figure forms the base of a periodical payment which is infinitely variable to

    keep pace with the effects of inflation.

    Page 9

    25. In D’s Parent and Guardian v Greater Glasgow Health Board 2011 SLT

    1137 Lord Stewart pronounced decree in terms of an agreed settlement which

    included periodical payments for the child’s lifetime. He did not have power to

    award damages by way of a periodical payments order as he was sitting in

    Scotland, but he took the opportunity to explain the details of the structured

    settlement to which he was asked to give effect. Following recent precedents in

    England which had been reported in the Association of Personal Injuries

    newsletter, the periodical payments were split into two parts. One, which

    amounted to roughly 90% of the total, related to the care costs accounted for by

    care staff. Those costs were to be index linked to ASHE 6115. The other part

    related to the part of care costs accounted for by nursing staff. They were to be

    index linked to ASHE 3211: see paras 34 and 49. It is worth noting Lord

    Stewart’s comments in paras 26-31 on the question whether a system of periodical

    payments is suitable for use in all cases. He suggested that claimants might

    continue to opt for a lump sum in cases where there is a deduction for contributory

    negligence. But it should be appreciated that this may operate to their

    disadvantage if they are tied to the discount rate fixed under the statute.

    The position in Guernsey

    26. Statutes of the United Kingdom Parliament may relate to the bailiwick,

    either because they are expressed to apply there directly or upon the making of a

    subsequent Order in Council or ministerial order: Jersey Fishermen’s Association

    Ltd v States [2007] UKPC 30, [2007] GLR 36, para 1. But the Damages Act 1996

    is not one of them, and it has no equivalent in the laws of Guernsey. Guernsey law

    and English law both accept that the injured party is entitled to be provided with a

    sum of money which will put him in the same position as if he had not sustained

    the wrong for which he is to be compensated. But there is no provision in

    Guernsey for the award of damages for personal injury other than by way of a

    lump sum. And there is no statutory discount rate. Regard may be had to the

    common law of England for guidance as to how to adjust the present value of a

    lump sum to allow for the fact that it is to be paid now to cover losses that will be

    incurred in the future. The common law which is relevant is that which was

    analysed and developed in Wells v Wells. Significant changes in the yields on

    ILGS would justify adopting a different rate from that which was adopted in that

    case. But decisions about the effect of the 1996 Act or its application have no

    bearing on the way the lump sum is to be calculated according to Guernsey law.

    27. It is common ground that there are other factual differences too. They were

    listed by the Court of Appeal in para 14 of its judgment. First, the rate of inflation

    within the bailiwick has been fairly consistently about 0.5% higher than in the UK

    RPI which is tracked by ILGS. This state of affairs can be expected to continue.

    Second, income tax rates are lower in Guernsey than those that are payable by

    persons ordinarily resident in the UK. This means that the net yield of ILGS to a

    Page 10

    Guernsey resident will be different from that which will be enjoyed by a person

    holding the same securities who is taxable in the UK. Third, the statistical

    information which is available to track the movement of prices and earnings is

    more limited for Guernsey than it is for the UK. For that reason at least, it is less

    reliable. These factual differences are all capable of being accommodated by

    adjustments to the calculation of the award that would be appropriate if this case

    was being decided in England. There is nevertheless a fundamental difference

    between the parties as to the rate of return that should be used to arrive at the

    discount rate which will determine the appropriate multiplier.

    The evidence of the respondent's expert witnesses

    28. The appellant’s case in the Royal Court was that Guernsey courts should

    follow and apply the single discount rate which had been set by the Lord

    Chancellor. The respondent’s case was that the Lord Chancellor’s rate was too

    low and that its adoption would result in his being undercompensated. In the

    absence of any Guernsey legislation establishing a discount rate for the Island and

    any judicial decisions in this jurisdiction, the Court should set an appropriate rate

    following the approach of the House of Lords in Wells v Wells which had regard to

    the current rate of return on ILGS, and it should employ two multipliers: one for

    earnings related losses and the other for costs that were not earnings related.

    29. The respondent’s case was developed by the leading of evidence from three

    witnesses: Rowland Hogg, a chartered accountant; Roger Bootle, an economist;

    and Christopher Daykin, an actuary. Their credentials for giving evidence were, as

    the Court of Appeal observed in para 41 of its judgment, as impressive as they

    could possibly have been. Mr Hogg is a forensic accountant who has made a

    special study of the problems associated with the assessment of damages in cases

    of this type. He has given evidence in several such cases in England, including

    two of those that were under appeal in Wells v Wells. Mr Bootle is a professional

    economist and the author of numerous publications on the subject, including the

    impact of inflation on investment strategy. Mr Daykin was the Government

    Actuary for the United Kingdom from 1989 to 2007. He was consulted in that

    capacity by the Lord Chancellor when he was fixing his discount rate in 2001 and

    was responsible for preparing the second to sixth editions of the Ogden Tables. He

    has also advised the Social Security Department of the States of Guernsey on the

    funding of long term benefits.

    30. Mr Hogg’s conclusions as to the appropriate discount rate were summarised

    in para 3.8 of his Supplementary Report of 30 April 2009, in which he confirmed

    the views that he had expressed in his Report of 23 January 2009. Those

    conclusions were as follows:

    Page 11

    “i) The starting point in assessing the discount rate for Guernsey

    should be yields from ILGS and I consider that the appropriate yield

    before tax is 1.25% (January report para 5.16),

    ii) after allowing for Guernsey tax this would be reduced to 1% (para

    5.19),

    iii) higher inflation in Guernsey than in the UK reduces this to 0.5%

    (para 5.24) which is my proposed basic discount rate (para 5.30),

    iv) for earnings-related losses there should be an additional

    allowance for the faster growth rate of earnings compared with

    prices. I propose a deduction of 2% to minus 1.5% (para 5.33) as the

    discount rate for such losses, which include future costs of care.”

    31. Mr Bootle had been asked to answer two specific questions posed by Mr

    Hogg. These were

    “(i) What is the likelihood and extent of any divergence between the

    inflation rates in Guernsey and the United Kingdom;

    (ii) What is the extent of the likely future gap between the growth of

    Guernsey average earnings and Guernsey inflation.”

    He summarised his overall conclusions in paras 33-34 of his report of 13 October

    2006. They were as follows:

    “33. Based on general theoretical principles and observations over

    recent years, assuming that the monetary link with the UK is

    retained, I would regard ½ % p a on average as the best working

    assumption for the extent that Guernsey inflation might exceed UK

    inflation over periods of 15 years or more. But there will be

    considerable variation from year to year. It would be possible for the

    average gap to be zero, or even slightly negative. A gap as large as

    1% would be possible, but not likely.

    34. I would regard 2% on average as the best working assumption

    for the excess of Guernsey average earnings growth over Guernsey

    Page 12

    inflation over periods of 15 years or more. But again there will

    probably be considerable variation from year to year. The average

    figure could be as low as 1% or as high as 3%.”

    In an Addendum Report of 15 May 2009 he said that more recent published data

    from the UK and Guernsey had done little to alter the picture that he had painted in

    his report of October 2006, and that he stood by the general conclusions that he

    had reached then.

    32. Mr Daykin referred in section 2 of his report of 6 May 2009 to the actuarial

    approach to the evaluation of loss of income and future costs, to which additional

    rigour had been introduced by the Ogden Tables. In para 2.3 he said that an

    actuary would approach the decision as to the appropriate discount rate by

    determining a risk-free rate of return, having regard to the yields available in the

    market on suitable very low-risk financial instruments which could produce cash

    flows similar to those which have to be valued and that the most appropriate

    securities would be UK ILGS. In para 2.8 he said that, taking the one-year average

    of ILGS with more than 15 years to maturity and allowing for an 11.4% deduction

    for tax as proposed by Mr Hogg, the resulting discount rate was 0.86% and that,

    before adjustment for the differential between Guernsey inflation and UK

    inflation, it should certainly not be more than 1% per annum. In para 2.9 he said

    that he agreed with Mr Hogg and Mr Bootle that a reasonable allowance to make

    for the future differential between Guernsey inflation and UK inflation was 0.5%,

    so the adjusted discount rate for determining the multipliers in Guernsey should be

    no more than 0.5% (ie 1.0% less 0.5%). In para 2.11 he said that in his reports to

    the Guernsey Social Security Department over a number of years he considered

    that an appropriate assumption for real earnings growth in Guernsey was 2% per

    annum and that he still believed this to be an appropriate assumption. In para 2.12

    he said that heads of damages which were considered to be likely to go up in line

    with Guernsey price inflation should be valued using a multiplier based on a

    discount rate of no more than 0.5%. per annum. Heads of damages relating to

    cash-flows likely to go up in line with earnings in Guernsey, such as loss of

    earnings or costs of care, should be valued using a multiplier based on a discount

    rate of no more than -1.5%.

    33. Mr Hogg, Mr Bootle and Mr Daykin all gave evidence. The scope for

    challenging their conclusions was limited. This was because the appellant’s case

    was simply that the court should apply the discount rate fixed by the Lord

    Chancellor. His only expert witness was a forensic accountant, Mr Gregory. In

    para 3.1 of his report dated 2 September 2009 he said that he agreed with Mr Hogg

    on the following:

    “i. the yields that he has calculated on ILGS;

    Page 13

    ii. in the UK earnings inflation has been historically at a greater rate than

    price inflation;

    iii. the restricted statistical evidence available suggests historical earnings

    inflation in Guernsey is running at a greater than Guernsey price inflation;

    iv. the method followed by Mr Hogg in calculating the three year yields on

    ILGS is in accordance with the method set down in Wells.”

    In para 3.10 he said that Mr Hogg had correctly calculated the average yields on

    ILGS for one year and the three year averages. In para 3.11, as to the adjustment

    to be made for tax, he acknowledged that differences as to the adjustment that

    might be made to reflect Guernsey tax would, in all probability, not alter the 1%

    ILGS yield as calculated by Mr Hogg. In that situation, as those parts of Mr

    Hogg’s reports that were the product of his own work were not in dispute, the

    answers that Mr Bootle and Mr Daykin gave to the questions that they had been

    asked to consider were critical to the choice of the discount rate.

    34. Mr Bootle confirmed that although almost 5 months had elapsed since his

    addendum he had nothing to add to it. He said that he had placed no weight at all

    on the evidence from Guernsey average earnings in relation to Guernsey price

    inflation because of the very short runs of data available from Guernsey. A more

    robust judgment would be based on the broad base of calculations of international

    evidence confirmed over a long period of time, and that his best guess was 2% as a

    reasonable forecast figure. This was based on an interpretation of western

    economies as a whole. In cross-examination he agreed that the range of figures in

    his first report, which could be as low as 1% or as high as 3%, contained a high

    degree of variation. He agreed that it was possible that Guernsey inflation could

    be lower than UK inflation and that he did not base his figure at all on the

    Guernsey data. But in re-examination he said that his conclusion was much more

    robust than that, as it was based on the evidence of what happened to the

    developed countries’ growth over a long period of time.

    35. Mr Daykin said that his current estimate of the rate of return on ILGS, as a

    result of the Bank of England’s quantitative easing policy, was 0.5%, which was

    less than the 1.0% that Mr Hogg had assumed. He confirmed that as an institution

    Guernsey itself assumed and adopted a 2% differential between wages and price

    inflation. In cross-examination he acknowledged that the Lord Chancellor did not

    accept his advice when he was fixing his discount rate, as he had taken into

    account other things such as political issues and the consequences for the Ministry

    of Defence and the National Health Service. He said that, although he did not

    have access any more to the information on which Guernsey assumed a growth of

    earnings over price inflation of 2% as he retired in 2006, it was a public figure

    which was in the reports. It was a very reasonable assumption to make, and he

    stood by it. He was not cross-examined on the conclusion that 0.5% was the best

    working assumption for the extent that Guernsey inflation might exceed UK

    inflation over periods of 15 years or more.

    Page 14

    36. Mr Gregory also gave evidence. He agreed with Mr Hogg’s calculations of

    the yields on ILGS, that UK earnings inflation was greater than price inflation and

    that such data as there were suggested that earnings inflation in Guernsey was

    greater than Guernsey price inflation. He said that it would not be appropriate to

    consider average earnings when considering the future rate of increases in the

    earnings of carers because top earners’ earnings rise at a faster rate than lower

    earnings. But he did not present any calculations of his own. As the Court of

    Appeal said in para 43 of its judgment, he did not dissent from the approach or the

    conclusions of the respondent’s witnesses, apart from emphasising the inherent

    variability of the possible outcomes.

    The judgment of the Royal Court

    37. The Jurats were directed by the Deputy-Bailiff to consider first whether it

    was appropriate to adopt the rate of 2.5% fixed by the Lord Chancellor: para 188.

    Having considered the matters that the Deputy-Bailiff said should be taken into

    consideration, they concluded that it would be appropriate to start with the

    discount rate set by the Lord Chancellor and then adjust it for specific Guernsey

    factors and for changes in the net return on ILGS that had occurred since he set the

    rate in 2001: para 192. They accepted the unchallenged evidence that yields had

    continued to decline since the rate was set. They also accepted Mr Hogg’s

    evidence that the average over the last three years was 1.28% and that, after

    discounting for Guernsey tax at the rate proposed by Mr Hogg, the net return was

    1.13%. As they saw it, the net return to the Guernsey investor had reduced as a

    result of these adjustments 1.05% per annum. They then considered the question

    whether to adjust for differences between earnings inflation and price inflation.

    They were directed by the Deputy-Bailiff that as a matter of law there could be no

    basis for adopting different discount rates for different types of loss in the absence

    of indices measuring the respective rates of inflation: para 197. But they were

    asked whether, if that direction was wrong in law, they would have adjusted the

    rate to take account of any difference in earnings inflation if they were directed to

    do so. Their answer was that it would be wrong to conclude that inflation in wages

    paid to carers in Guernsey simply followed the general economic theory and the

    general data analysed by the respondent’s expert witnesses: para 198.

    38. The Court’s conclusion was set out in the following paragraph:

    “199. In conclusion, the Court sets the discount rate in the current

    case by starting with the Lord Chancellor’s rate of 2.5%, deducting

    0.5% for the difference between UK RPI and Guernsey RPI and

    deducting a further 1.05% to allow for the reduction in the return on

    ILGS. Then, rounding to the nearest 0.5%, the Jurats arrive at a

    figure of 1% as the discount rate to assume in the present case.”

    Page 15

    The Court of Appeal

    39. The judgment of the Court was delivered by Sumption JA. He dealt first

    with the relevance of the Lord Chancellor’s rate of return. He said that in his

    judgment the statutory rate of return fixed by the Lord Chancellor under the

    Damages Act 1996 was irrelevant in Guernsey. It was certainly not conclusive

    evidence, and was not even good evidence because of the dramatic decline since

    2001 in yields on fixed interest securities issued by first class borrowers. He also

    rejected the appellant’s argument that there was a practice of using a discount rate

    of 2.5% derived from the Lord Chancellor’s determination regardless of its

    appropriateness in current economic and financial circumstances: paras 20-22.

    40. Sumption JA then considered the Deputy-Bailiff’s view that there had, as a

    matter of law, to be a suitable index of earnings before the discount factor could be

    adjusted to reflect the difference between price and earnings inflation. He said that

    this was wrong. It was a question of fact, and if an adjustment could be made

    which would serve to compensate the respondent more exactly for his losses there

    was no legal reason why it should not be made: para 32-33. The Deputy-Bailiff’s

    direction was also wrong because it was based on a misunderstanding of the

    function of an index in the calculation of a lump sum. The lump sum was awarded

    on the footing that investment in ILGS would achieve an automatic adjustment for

    future increases in the general level of prices. The question then was whether it

    was possible to adjust the discount rate to reflect the fact that, on the evidence, the

    rate of price inflation in Guernsey was not the same as the rate of increase of the

    UK RPI and that the rate of earnings inflation in Guernsey was even further from

    the rate of increase of the UK RPI: paras 34-37. He also disagreed with the Jurats

    that an index was necessary as a matter of fact to enable these adjustments to be

    made: para 39.

    41. Having considered the evidence, Sumption JA said that it seemed to him to

    constitute strong unchallenged evidence of both the existence of a gap between

    price and earnings inflation in Guernsey of the order of 2%, and the likelihood that

    over time it would persist: para 44. The question then was whether the Appeal

    Court could and should intervene to correct the position. He concluded that it

    should, for three reasons. First, the Jurats’ view that a current index of earnings

    was the only acceptable kind of evidence was based on a conceptual error which

    seemed likely to have influenced their thinking. Second, their reasons depended

    on the uncertainty of future trends for the earnings of carers in Guernsey as

    opposed to average earnings. But evidence from the United Kingdom suggested

    that, while the rate of increase was different, it was greater and that any difference

    would be likely to increase rather than reduce the award. Third, as far as the Jurats

    intended to discard economic theory, they were overlooking the fact that any

    analysis of the expected future behaviour of prices and earnings was bound to

    depend on economic theory, and they had also disregarded evidence which was

    Page 16

    powerful, consistent and unchallenged on issues on which their own experience

    was unlikely to be of much assistance: para 46.

    42. As for the question whether there should be more than one rate, this seemed

    to him to be correct in principle in a case where there was a significant difference

    between the elements representing loss of earnings and care costs: para 48. The

    correct discount rate to apply was -1.5% for earnings related losses comprising the

    respondent’s own loss of earnings and the cost of employing his carers. The

    correct rate for the non-earnings related elements of the future loss was 0.5%: para

    49.

    Discussion

    43. Mr Schaff QC for the appellant said that economic theory was all very well,

    but that nobody could tell whether what was predicted will or will not occur in the

    future. However disciplined the exercise, it could not be safe to assume 2%

    growth over the next 40 years. As much mischief would be caused by going down

    that road as not. Over-compensation was as much anathema, and as invidious, as a

    failure to give full compensation. The evidence that was critical was that of Mr

    Bootle. He took issue with Mr Bootle’s analysis of the difference between UK and

    Guernsey RPI and the very limited basis for his conclusion that 2% was the best

    working assumption for the excess of Guernsey average earnings growth over

    Guernsey inflation. There was simply not enough information for a figure that had

    such a dramatic impact on the result in this case.

    44. Mr Daykin had relied on figures used for future planning by government,

    but they were drawn from a different context. Moreover he had not had access to

    the relevant information at first hand since his retirement in 2006. The Jurats were

    not bound to accept such evidence. The lack of an index which could take account

    of any difference in earnings inflation was a very significant point which they were

    entitled to take into account. The Court of Appeal’s criticism of their view that it

    would be wrong to conclude that inflation in relation in wages paid to carers

    simply followed the general economic theory and data analysed by the

    respondent’s experts was unfair because that was the very issue that they had to

    consider and it was a view that was open to them on the evidence.

    45. Mr Schaff did not attempt to support the appellant’s original case that the

    Royal Court should adopt the rate fixed under the statute by the Lord Chancellor.

    He concentrated on his objections to the approach that was endorsed by the Court

    of Appeal. As he pointed out, the problems that must be addressed in the

    computation of a lump sum award have been under discussion for many years. He

    referred to dicta in two decisions of the High Court of Australia. In Pennant Hills

    Page 17

    Restaurants Pty Ltd v Barrell Insurances Pty Ltd [1981] HCA 3, (1981) 145 CLR

    625, 639 Gibbs J said that is was unreasonable to suppose that an economist will

    be able to predict with accuracy the nature and extent of changes in the purchasing

    power of money during a period extending for several decades ahead and that,

    while predictions as to the economic future in thirty years time might perhaps be

    made by a soothsayer, expert evidence could not rationally be given on such a

    subject. In that case there was a difference of opinion as to the discount rate to be

    applied in assessing damages for future loss or expenditure. Three members of the

    High Court favoured a zero discount to allow for inflation, three favoured a

    discount rate of 2% and the then Chief Justice, Barwick CJ, favoured a rate of 5%.

    46. Each of the solutions suggested in the Pennant Hills case was the product of

    careful thought and analysis in the face of the acute problem, which had been the

    subject of much discussion in the authorities including Mallett v McMonagle

    [1970] AC 166 and Cookson v Knowles [1979] AC 556, of trying to predict what

    was likely to happen in the future with any kind of accuracy. The High Court

    returned to the question whether an allowance should be made for inflation in

    Todorovic v Waller [1981] HCA 72, (1981) 150 CLR 402. Gibbs CJ reiterated his

    concerns about the nature of the exercise: pp 419-420. But, having recognised at

    pp 420-421 that there was much to be said for adhering to the settled doctrine

    which required the court to reject evidence of inflation, he concurred in the view of

    the majority that a rate of 3% should be applied in the future.

    47. But finding a solution today is not so dependent on surmise and speculation

    as it was when the issue was being discussed in those cases three decades ago. As

    Lord Steyn said in Wells v Wells [1999] 1 AC 329, 384, the landscape has

    changed. The investment scene has been radically altered. The breakthrough

    came with the introduction of ILGS and the appreciation that there was at last a

    tool that could be used to provide protection against inflation. It is tailor-made for

    investors who want a safe investment for the long term. In practical terms it is risk

    free. As nearly as possible, it guarantees the availability of the money to meet

    costs as and when it is required. It may not be perfect, as buying and selling gilts

    in the short term may result in a gain or loss of capital. But it is the best tool that is

    available. The question that the present case raises is how to use that tool, given

    that some adjustments are needed to fit the particular situation in which the

    respondent finds himself.

    48. The Jurats took as their starting point the rate which was determined by the

    Lord Chancellor and then sought to adjust it for factors that were specific to

    Guernsey and for changes in the net return on ILGS since 2001: para 192. The

    consequences of their doing so were set out in para 199: see para 37, above. After

    rounding up to the nearest 0.5%, they arrived at a discount rate of 1.0%. They

    were right to reject the appellant’s argument that they should simply adopt the

    discount rate of 2.5% fixed by the Lord Chancellor. As the Deputy-Bailiff told

    Page 18

    them, that rate had not as a matter of law been adopted by legislation or by custom

    or practice in Guernsey: para 186. And the Jurats noted that the Lord Chancellor

    had taken account of information from various sources which meant that he was

    not merely performing the same exercise as the House of Lords did in Wells v

    Wells: para 191. But, given all these points, should they have had any regard to it

    at all?

    49. Sumption JA said in the Court of Appeal that the Lord Chancellor’s rate

    was irrelevant in Guernsey: para 20. He also said that it had no current evidential

    basis: para 21. I would prefer to adopt the second alternative. The Jurats were

    well aware that they were not required by any Guernsey statute to apply the rate

    fixed by the Lord Chancellor. That rate might have had something to offer if the

    Lord Chancellor had adopted the same approach as the House of Lords did in

    Wells v Wells. As it is, the evidential value of his determination was wholly

    undermined not just by the passage of time but also by the fact that, as the Jurats

    themselves appreciated, the Lord Chancellor took account of things that played no

    part in the analysis in Wells v Wells at all. He had consulted widely and he took

    account of the experience of the Court of Protection and, as Mr Daykin said in his

    evidence, of the consequences for the Ministry of Defence and the National Health

    Service. It is true that the courts in England and Wales have not given any

    encouragement to the idea that they might be willing to take a fresh look at the

    issue. But that is because of the statutory context in which the determination was

    made.

    50. The proper course, in all the circumstances, would have been for the Jurats

    to disregard the Lord Chancellor’s rate altogether. The effect of doing this would

    have been to start with the current Guernsey net return in ILGS of 1.13%, reduce it

    by 0.5% for the higher rate of inflation to 0.63% and then round it down to 0.5%.

    The Court of Appeal said that this was what they should have done, and that 0.5%

    was the figure that they should have arrived at for the non-earnings related

    elements of the respondent’s loss. I agree with that conclusion, although I confess

    that I have more sympathy with the Jurats’ reasoning in the face of the very

    complex issues that were before them than the Appeal Court’s discussion of this

    issue might suggest.

    Earnings related losses

    51. The most difficult issue relates to the earnings related elements, and in

    financial terms it is undoubtedly the most important. Various points arise under

    this heading. Is it acceptable in principle for there to be different discount rates for

    different heads of loss? Is it acceptable in principle to apply a discount rate which

    is not a discount rate at all, but an adjustment of the lump sum in the reverse

    direction? And were the Jurats entitled, on the evidence that was before them, to

    Page 19

    hold that an adjustment to the discount rate was not open to them in the absence of

    a suitable index and that the evidence before them was of too general a character to

    be acceptable?

    52. The answer to the first two questions is to be found in the premise that the

    victim of a tort is entitled to be fully compensated. If the evidence shows that

    inflation will affect different heads of loss in different ways and that the

    differential is capable of being evaluated, the court should not close its mind to

    using different rates. To do that would risk giving the victim less than he is

    entitled to. The possibility of modifying the effect of tying future payments to the

    retail prices index was recognised by section 2(9) of the Damages Act 1996, as

    amended by section 100(1) of the Courts Act 2003. It was endorsed by the Court

    of Appeal in Flora v Wakom (Heathrow) Ltd [2007] 1 WLR 482, on the ground

    that there was no indication in that section that Parliament intended to depart from

    the principle that a victim of a tort was entitled to be compensated as nearly as

    possible in full for all pecuniary losses: para 29, per Brooke LJ.

    53. The working out of this approach in practice can be seen in Thompstone v

    Tameside and Glossop Acute Services NHS Trust [2008] 1 WLR 2207, and

    although the order that was made in D’s Parent and Guardian v Greater Glasgow

    Health Board 2011 SLT 1137 gave effect to an agreed structured settlement it too

    demonstrates the strength of the argument that different rates should be used where

    this can be shown to be justified by the evidence. Over-elaboration in the carrying

    out of this exercise is to be avoided, and it may be that this is what the Deputy-

    Bailiff had in mind when he directed the Jurats that it was not open to them, as a

    matter of law, to adopt different discount rates for different types of loss. But, for

    the reasons I have already explained, the law is to the contrary. The decision of the

    House of Lords in Wells v Wells should not be seen as an indication that a single

    discount rate must always be adopted. It would be wrong to do that if the evidence

    shows that, if that were to be done, a given head of loss would not be fully

    compensated.

    54. As for the question whether it is open to the court to apply a discount rate

    which is not a discount rate at all, the answer to this question too is to be found in

    the principle that the victim should, so far as it is possible to do so, be fully

    compensated. The effect of the adjustment that the respondent contends for is to

    increase, rather than reduce, the number of years used as the multiplier. At first

    sight this is counter-intuitive. It is an increase, not a reduction. But, as I suggested

    earlier (see para 14, above), the use of the word “discount” is not an apt way of

    describing the exercise. It is, in essence, simply a process of adjustment. And in

    principle there can be no objection to its operating in the reverse direction if the

    evidence shows that an adjustment which increases the multiplier is needed to

    ensure that the lump sum will continue to be large enough to meet losses to be

    incurred in the future. Otherwise the effects of accelerated receipt, which are

    Page 20

    inevitable where the award is by means of a lump sum, will not be properly

    recognised.

    55. The third question is the most troublesome. The problem is that the effects

    of the likely future gap between the growth of Guernsey average earnings and

    Guernsey inflation cannot be eliminated by linking the adjustment to yields from

    securities that are determined by the application of an index in the same way as

    ILGS. Nor it is possible, where the award has to take the form of a lump sum, to

    update the amounts awarded after a given period by applying indices that measure

    movements in costs such as ASHE 6115. The problem is not that the amount to

    be built into this part of the award cannot be protected against inflation. It can.

    But it cannot be protected to a sufficient degree to close the gap which the

    respondent’s expert witnesses identified. The underlying premise requires that the

    victim be fully compensated. So the gap should be closed if this can be done

    without his being over-compensated which, as Mr Schaff was at pains to

    emphasise, is just as objectionable.

    56. In the end of the day this must depend on the extent and quality of the

    evidence. The Jurats were not prepared to make the adjustment in the absence of a

    suitable index, and because they thought that it would be wrong to conclude that

    the extent of the gap could be identified by the general economic theory and

    general data that the respondent’s experts had analysed. It was general, in the

    sense that it was not specific to the earnings of carers in Guernsey because, as Mr

    Bootle explained, of the very short runs of data available from Guernsey. But, as

    Lord Dyson says in para 113, the law has never demanded precision in the

    assessment of future loss. Use of the periodic payments system will go a long way

    to achieving this, which is why that system has so much to commend it. Here,

    however, it was the lump sum approach that was being adopted. This was bound to

    include matters which, by their very nature, could not be ascertained precisely. Mr

    Bootle’s analysis was the best evidence that was available, and his conclusions and

    those of Mr Daykin were largely unchallenged except on the ground, as Mr Schaff

    submitted, that it was not enough in view of the dramatic effect their conclusions

    had on the result. Had Mr Daykin’s evidence stood alone, I would have thought

    that there was some force in this objection. But, as Mr Schaff accepted, it was Mr

    Bootle’s evidence that was critical and it was based on a thorough examination of

    information drawn from many countries over a long period. There was no contrary

    evidence.

    57. I would hold that the Court of Appeal was right to intervene and to

    substitute for the Jurats’ single figure of 1.0% overall a rate of 0.5% for the future

    losses that are not earnings related and a rate of -1.5% for the earnings related

    elements of the respondent’s future losses, on the ground that these figures had

    been established by the evidence. While I would endorse the Court of Appeal’s

    observations in paras 50-52 of its judgment as to how cases of this kind should be

    Page 21

    handled in the future, I should also like to express the hope that legislation might

    be introduced in Guernsey to enable the court to order the payment of damages by

    means of periodical payments in line with the systems that are now available in the

    United Kingdom. I share Lord Clarke’s admiration for the ability of the common

    law to develop new remedies. But it is one thing to approve a structured settlement

    which the parties have agreed to, as Lord Stewart did in D’s Parent and Guardian

    v Greater Glasgow Health Board 2011 SLT 1137. To impose such a settlement on

    parties who were unwilling or unable to reach such an agreement is another. Like

    Lord Dyson, I think that a change of that nature is best left to the legislative

    process.

    Conclusion

    58. The advice which I would humbly give to Her Majesty is that the appeal

    should be dismissed. But, like the Court of Appeal, I would pay tribute to the

    quality of the judgment of the Royal Court. As Sumption JA said, it is a model of

    careful analysis and presentation. For the most part the conclusions that were

    reached by the Deputy-Bailiff and the Jurats were accepted by the parties. The

    issues before the Board were much the most difficult, and the way they dealt with

    them has proved to be of considerable assistance in the resolution of this appeal.

    LADY HALE:

    59. I agree that this appeal should be dismissed, for the reasons given by Lord

    Hope, to which what follows is only a footnote.

    60. The only principle of law is that the claimant should receive full

    compensation for the loss which he has suffered as a result of the defendant’s tort,

    not a penny more but not a penny less. Allied to this is the principle, which no-one

    in this case has sought to attack, that damages must be expressed as a lump sum,

    payable now. So how to arrive at a lump sum which will provide “full

    compensation” in the face of an uncertain future?

    61. The principal issue in this case is whether, and if so how, a lump sum award

    of damages for future financial loss in a personal injury case can take account of

    future inflation. In the past, the rough and ready solution was that there was no

    need to do so. The assumed return on the capital sum awarded at today’s values

    would more than cater for the future. Indeed, it would generate a profit, for which

    a discount had therefore to be made. That solution is clearly not good enough to

    provide full compensation these days.

    Page 22

    62. The decision of the House of Lords in Wells v Wells [1999] 1 AC 345

    showed that the rough and ready solution was not a principle of law, but merely a

    pragmatic response to the problems of prediction. Once a way could be found of

    catering for future price inflation in the award, by assuming that the lump sum

    would be invested in the purchase of Index Linked Government Securities, their

    Lordships were happy to adopt it. There is glancing reference in counsel’s

    argument to the fact that wage inflation has historically outstripped price inflation,

    but that was not the point in the case. But if real incomes will rise over time, then

    catering only for retail price inflation will lead to under-compensation for those

    elements in the loss which relate to future earnings – whether of the claimant

    himself or of the people looking after him. There can be nothing wrong in

    principle in trying also to cater for the effect of future wage inflation.

    63. The problem is how to do it. After all, as Mr Dingemans pointed out, our

    estimates of life expectancy, from which the multipliers are derived, are

    predictions of the future. So there is nothing wrong in incorporating predictions

    into the calculation. But actuaries have been predicting life expectancy for many

    years and have a sound statistical base, derived from population studies, from

    which to do so. Can it be said that predictions of future earnings are as reliable?

    64. We have all lived through a period of almost continuous growth in real

    earnings. It is difficult for our generation to imagine anything else. But our parents

    lived through the 1930s, and indeed World War II, when life was very different.

    How confident can anyone be that economic growth will continue for the next 45

    years, the expected life span of the claimant in this case? The recent turmoil in the

    markets and economies of the western world might suggest that predictions of

    future economic growth are rather less reliable than predictions of future life

    expectancy. A prolonged recession may be more likely than the return of the

    plague.

    65. What was the evidence in this case? The evidence of the economist, Mr

    Bootle, was the most significant. His report was dated as long ago as October

    2006. The earnings data from Guernsey were too limited for him to base his

    predictions upon them. He based his conclusions on two things: first, the general

    theory of economic growth; and second, the data collected over a substantial

    period from a substantial number of similar western economies. From these he

    concluded that the “best working assumption” was an average growth of earnings

    over prices in Guernsey over 15 years of 2% p a, although there would be

    considerable fluctuation from year to year. And he stood by that in his addendum

    report in May 2009 and in his oral evidence at the end of 2009. The intervening

    cataclysms had not caused him to alter his long term view.

    Page 23

    66. Mr Daykin, the former Government actuary, had for many years up until

    2006 advised the Guernsey Government of the assumptions they should make

    when costing certain pensions and social security schemes. He had consistently

    advised that they should assume a 2% per annum growth in real earnings. As an

    actuary, he may well have relied upon other expert advice to arrive at that view.

    But like any other independent professional adviser, he will have taken a view on

    the reliability of that prediction. His consistent advice to Government is therefore

    some support for Mr Bootle’s opinion.

    67. This is formidable evidence which the defendant was not in a position to

    contradict. It is not correct as a matter of law that there has to be a specific index

    measuring the relevant earnings in order to make this sort of prediction. The point

    in Thompstone v Tameside and Glossop Acute Services NHS Trust [2008] 1 WLR

    2207, relied on in the Royal Court, was quite different. There, the court had power

    to make a periodical payments order to cater for the future costs of care. Such

    orders are automatically index-linked to the retail price index unless the court

    considers a different index more suitable. There is a more suitable index, the

    ASHE 6115 index of carers’ earnings, and so that index could be chosen to

    provide the necessary index-linking. This tells us nothing about the evidence

    necessary to support a prediction of future growth in real earnings for the purpose

    of calculating a lump sum.

    68. This business of predicting the future for the purpose of capitalising

    periodical payments is not new. In the Court of Appeal in Wells v Wells [1997] 1

    WLR 652, at 686, Thorpe LJ commented that “There does not seem to be a

    distinction of fundamental principle between providing for the future needs of

    plaintiffs in personal injury litigation and applicants in proceedings under the

    Matrimonial Causes Act 1973 or the Inheritance (Provision for Family and

    Dependants) Act 1975”. He commended the method of calculation devised and

    approved in 1984 in Duxbury v Duxbury (Note) [1992] Fam 62 as preferable to the

    conventional “multiplier/multiplicand” method used in personal injury cases. The

    Duxbury calculation is described thus in the Family Law Bar Association’s annual

    publication At A Glance for 2011- 2012:

    “Duxbury calculators are based on an iterative computation, seeking the

    amount which if invested to achieve capital growth and income yield (both

    at assumed rates and after income tax on the yield and CGT on the realised

    gains) could theoretically be drawn down in equal inflation-proofed

    instalments over a period (usually, but not always, the estimated actuarial

    life expectancy of the recipient) but would be completely exhausted at the

    end of the period.”

    Page 24

    69. Thus it too is aiming to produce a capital sum which will be exhausted at

    the end of the assumed period of entitlement but will produce an index-linked

    income over that time. It has of course to make various assumptions. The three key

    financial predictions are currently an average income yield of 3% per annum,

    average capital growth of 3.75% per annum and average (price) inflation of 3% per

    annum, making a real rate of return of 3.75%. The authors acknowledge that “The

    past is an imperfect guide, indeed a very imperfect guide, but it is the least/most

    (un)reliable guide devised so far, and history tells us that average real returns of

    3.75% p a are – over the long term – achievable even with a cautious investment

    strategy”. In 2009, the Duxbury Working Party (consisting of forensic

    accountants, including Mr Tim Lawrence, the originator of the Duxbury calculator,

    a Government Actuary, a computer programmer and a leading family law

    practitioner, among others) reacted to the dramatic turndown in the economy by

    recommending a reduction in the assumed yield in the first year.

    70. The Duxbury calculation was first devised when it was thought that the

    purpose of financial awards in matrimonial cases was to cater for the

    reasonable

    requirements” of the dependent party. Now that the “sharing principle” has been

    adopted, the calculation is mainly used as a guide to capitalising an existing

    periodical payments order or to check whether the sum produced by the sharing

    principle will be enough to meet the applicant’s needs. But the point is the same:

    how can we most accurately calculate a capital sum which will cater for the future

    needs of the recipient?

    71. In Wells v Wells, Thorpe LJ made a powerful plea, echoing the evidence

    given by the Bar Council in response to the Law Commission’s Consultation Paper

    No 125, that the assessment of damages for personal injuries in complex cases

    should also adopt the Duxbury method instead of the traditional

    multiplier/multiplicand method. My purpose in mentioning it is not to repeat that

    plea, for the assumptions underlying the Duxbury calculation are not

    uncontroversial in family law circles (see Phillpotts and Bruce, “An Alternative

    View of Duxbury” [2010] 40 Family Law 161 and Marks, “An alternative view of

    Duxbury: A Reply” [2010] 40 Family Law 614). There are probably more

    imponderables in a family law context than in a personal injuries context: will she

    marry another rich man? Will his business fail? What to do about retirement? My

    purpose is simply to point out that there is nothing wrong in principle in making

    assumptions about future inflation in order to calculate a capital sum which will

    compensate for future financial losses. Lawyers acting for both husbands and

    wives have been prepared to accept that Duxbury calculations are fair, and I do not

    think that that is simply the product of indolence.

    72. However, Duxbury calculations do suffer from the uncertainties of

    prediction. Nothing will in fact turn out exactly as it is predicted to turn out,

    whether in family law or in personal injuries law. A far safer way of catering for

    Page 25

    future financial losses is by way of a structured settlement involving capital

    payments for some needs and periodical payments for future needs, which can be

    adjusted year on year for inflation in accordance with the most suitable index

    available. For a while during the hearing of this case, I was attracted by the notion

    that it might be open to the common law of Guernsey to develop such a system for

    itself, especially now that the practical issues have been addressed in the Damages

    Act as amended in England and Wales, but that possibility was not explored in the

    argument before us. There is of course absolutely nothing to prevent the parties’

    agreeing such a settlement should they so wish and it is something of a mystery

    why this has not been explored in this case, which is the most serious ever

    encountered in the Bailiwick. Even after our decision, it might be of benefit to both

    sides to do so. In common with Lord Clarke, I would not rule out the possibility of

    developing the common law of Guernsey to allow the court to impose such a

    solution in a future case, although it is interesting that the possibility was not

    seriously considered by the Law Commission of which I was a member when

    Consultation Paper No 125 on “Structured Settlements and Interim and Provisional

    Damages” was published. I hope, of course, that there is never another case of

    such catastrophic injuries on the Island, but it might be prudent for the States of

    Guernsey (and the other Islands) to legislate for the possibility before the next case

    arises.

    73. For these and the reasons given by Lord Hope, therefore, I would dismiss

    this appeal.

    LORD BROWN:

    74. I too agree that this appeal should be dismissed and, although really there is

    nothing that I can usefully add to the reasons given by Lord Hope, Lady Hale,

    Lord Clarke and Lord Dyson, I shall nevertheless succumb to the temptation of

    including this brief addendum.

    75. The core considerations in the case are surely these. First, the great bulk of

    the claimant’s recoverable damage consists of the cost of having to meet his future

    care needs (and, although this amounts to far less, his own future loss of earnings).

    Secondly, generally speaking, countries like Guernsey (and the United Kingdom)

    grow richer over the years. Certainly that has been the consistent long-term trend

    over many decades. Real earnings grow faster than the cost of living ie earnings

    inflation exceeds price inflation (RPI). Accordingly, thirdly, if this claimant is

    compensated for future loss only on the basis of projected RPI inflation, his award

    (intended to compensate him for his future losses over the period of his predicted

    further life span of forty years) will almost certainly prove inadequate to meet his

    long-term future care needs.

    Page 26

    76. The real question in the appeal must therefore be this: which approach is

    preferable: one which ignores the established trend showing an increase in real

    earnings and so produces an award almost certainly less than will be sufficient to

    meet the claimant’s likely future care costs, or one which uses the best available

    evidence to predict the future relationship between earnings and living costs and

    attempts, therefore, to arrive at an award which satisfies the claimant’s undoubted

    entitlement to full compensation for his injuries?

    77. The answer must therefore be obvious. Only if we were unwise enough to

    introduce into Guernsey compensation law a new principle to the effect that

    economic theory is just too imprecise a tool by which to seek to gauge likely future

    trends (and were therefore to bar, or simply ignore, evidence substantially based

    upon it) could the Jurats’ approach in this case properly be upheld.

    LORD CLARKE:

    78. I agree that this appeal should be dismissed. I wish to add only a very few

    words of my own.

    79. Much is common ground. There is no relevant statute or customary law in

    Guernsey. The issue between the parties has been treated as governed by the

    English common law, subject to appropriate adjustments on the facts to reflect the

    difference in conditions between Guernsey and England. The parties have

    proceeded on the basis that the common law position can be taken from the

    decision of the House of Lords in Wells v Wells [1999] 1 AC 345 and that at

    common law the relevant damages must be assessed as a lump sum.

    80. There are no more recent cases which discuss the common law position for

    two reasons. The first is that in England and Wales the assessment of damages is

    no longer governed entirely by the common law. By section 1(1) of the Damages

    Act 1996 (“the 1996 Act”) the court must to take into account such rate of return

    (if any) as may be prescribed by order of the Lord Chancellor. Before making

    such an order the Lord Chancellor is obliged by section 1(4) to consult the

    Government Actuary and the Treasury. As Lord Hope explains at para 19, in 2001

    he set the discount rate at 2.5%. By section 1(2) the court is not prevented from

    taking a different rate from that set by the Lord Chancellor if any party shows that

    it is more appropriate in the case in question. In fact, in the cases referred to by

    Lord Hope the Court of Appeal has construed that subsection somewhat narrowly

    and shown a marked disinclination to fix a different rate. The result is that in

    practice the set rate has been taken.

    Page 27

    81. The second reason is that by section 2(1) of the 1996 Act the court was

    given power, with the consent of the parties, to make an order under which the

    damages were wholly or partly to take the form of periodical payments.

    Subsequently, by section 100(1) of the Courts Act 2003, that section was

    substituted by a new section 2, which makes detailed provisions for such an order

    (“a PPO”) even in the absence of consent. As a result, PPOs are now common. In

    paras 23 and 24 Lord Hope describes the way in which the courts have approached

    such orders in England and Wales.

    82. The approach identified in one of the cases to which Lord Hope refers

    seems to me to be of particular significance. In Sarwar v Ali [2007] EWHC 1255

    (QB) Lloyd Jones J accepted what he described (at para 143) as a consensus

    between the experts that the RPI is not an appropriate index for periodical

    payments in respect of future loss of earnings and that an appropriate index for

    periodical payments in respect of future loss of earnings should be applied instead

    of ILGS: see paras 144 to 152. He equally accepted that the same was true of the

    future cost of care and case management: see paras 153 to 158, cf paras 159 to

    164. Thus he concluded at para 177 that an earnings based index or measure was

    likely to reflect future increases in the cost of care and case management with

    considerably greater accuracy than the RPI.

    83. It was just such considerations that led the respondent to rely upon the

    expert evidence as to earnings inflation in the instant case. It was necessary to rely

    upon expert evidence because there was no relevant index and no investment such

    as ILGS which would reflect earnings inflation. It is common ground that ILGS

    only reflects price inflation. It followed that some further and different evidence

    was required in order to satisfy the underlying principle that the respondent was

    entitled, so far as possible, to be compensated in full. I can see no reason why

    expert evidence should not be relied upon in this regard, provided that it is

    sufficiently compelling.

    84. I agree with Lord Hope, Lady Hale and Lord Dyson that the evidence was

    sufficiently compelling. For my part, I was impressed, not only by the evidence of

    the economist Mr Bootle, but also by the evidence of the actuary, Mr Daykin, who

    had considerable experience of the economic conditions in Guernsey, albeit some

    time earlier. I agree with the conclusion of Sumption JA, giving the sole judgment

    in the Court of Appeal, at para 44, that their evidence constituted strong, indeed

    unchallenged, evidence of both the existence of the gap between price and

    earnings inflation in Guernsey of the order of 2% and of the likelihood over the

    long term that it would persist. The appellant did not rely upon evidence of more

    recent economic conditions as new evidence upon which he was entitled to rely

    but rather upon such material as an indication of the unreliability of prediction. Of

    course all predictions involve the risk that they may turn out to be wrong but the

    witnesses were relying upon long term trends and, as the Court of Appeal

    Page 28

    observed, their evidence was not contradicted by any evidence called on behalf of

    the appellant.

    85. I agree that the conclusions of the Jurats on the facts were flawed because,

    as Sumption JA pointed out at para 46, they were not entitled to reject the evidence

    of the experts merely because they relied upon economic theory and because their

    view involved disregarding evidence that was powerful, consistent and

    unchallenged on which their own experience of Guernsey society was unlikely to

    be of much assistance.

    86. Finally I would like to add three points about the future. First, I agree with

    other members of the Board that it would be desirable for legislation to be

    introduced expressly to authorise the making of PPOs in Guernsey. Secondly, the

    decision in this appeal does not mean that the figure of 2% will be set in stone.

    Although uniformity of approach is plainly desirable and frequent changes are

    equally undesirable, I agree with Sumption JA that, if there were convincing

    evidence to support substantially different figures, the relevant percentages in the

    future would indeed be different.

    87. Thirdly, a consideration of the development of the approach to the measure

    of damages in this class of case vividly demonstrates the flexibility of the common

    law. Lord Hope has traced that development by reference to the approach of the

    House of Lords up to and including Wells v Wells [1999] 1 AC 345. Lord Dyson

    too has set out the history at paras 99 to 101. In particular, at para 13 Lord Hope

    sets out what he calls the conventional approach explained by Lord Oliver in

    Hodgson v Trapp [1989] AC 807 at 826 and at para 15 he describes the approach

    to inflation in Mallett v McMonagle [1970] AC 166 per Lord Diplock at 176,

    which was endorsed in Cookson v Knowles [1979] AC 556, at pp 571-572 per Lord

    Diplock and at pp 576-577 per Lord Fraser of Tullybelton. As Lord Hope points out

    at paras 17 to 18, that approach was discarded by the House of Lords in Wells v

    Wells. In particular the House abandoned the approach which had previously been

    adopted of taking a discount rate of 4.5-5% based upon what a plaintiff could be

    expected to earn on a lump sum if it were invested sensibly in a mixed basket of

    gilts and equities. That approach was abandoned in Wells v Wells. Indeed it was

    rejected as unsound: see eg per Lord Lloyd at p 371.

    88. It was not suggested in the course of argument in Wells v Wells or in this

    case that it would be open to the courts to develop the correct approach to the

    assessment of damages in this class of case by permitting the making of a PPO in

    an appropriate case. However, it appears to me that, if perchance Guernsey should

    not legislate as suggested above, it might be open to the courts to permit such a

    step, by way of development of the common law. As Lady Hale puts it at para 60,

    the only principle of law is that the claimant should receive full compensation for

    Page 29

    the loss which he has suffered as a result of the defendant’s tort, not a penny more

    but not a penny less. She adds that, allied to that is the principle that damages

    must be expressed as a lump sum, payable now. That is indeed the approach

    which has been adopted to date, and, as she says, the question in this case (as in

    previous cases) has been accepted to be how to arrive at a lump sum which will

    provide “full compensation” in the face of an uncertain future.

    89. It appears to me that in every case of this kind the true question is how, in

    "

    all the circumstances of the case, to arrive at full compensation. In my opinion, if"

    full compensation can be better achieved by a different approach, there is no

    reason in principle why the common law should not adopt it. It would simply be a

    different (and perhaps better) way of achieving the same end. It is surely a

    "

    question of fact, and therefore evidence, what is the better way of doing so in the"

    circumstances of a particular case. PPOs have been introduced for the very good

    reason that they are perceived to produce a more just result, at any rate in many

    cases. If that is so, the principle of full compensation would support the

    conclusion that a PPO should be made and not a lump sum award.

    90. In Lim Poh Choo v Camden and Islington Area Health Authority [1980] AC

    174 the House of Lords declined to permit an interim award of damages for these

    reasons given by Lord Scarman at p 183:

    “Lord Denning appeared, however, to think - or at least to hope - that

    there exists machinery in the Rules of the Supreme Court which may

    be adapted to enable an award of damages in a case such as this to be

    ‘regarded as an interim award’ [1979] QB 196, 220. It is an

    attractive, ingenious suggestion - but, in my judgment, unsound. For

    so radical a reform can be made neither by judges nor by

    modification of rules of court. It raises issues of social, economic

    and financial policy not amenable to judicial reform, which will

    almost certainly prove to be controversial and can be resolved by the

    legislature only after full consideration of factors which cannot be

    brought into clear focus, or be weighed and assessed, in the course of

    the forensic process. The judge—however wise, creative, and

    imaginative he may be - is ‘cabin'd, cribb'd, confin'd, bound in’ not,

    as was Macbeth, to his ‘saucy doubts and fears’, but by the evidence

    and arguments of the litigants. It is this limitation, inherent in the

    forensic process. It is this limitation, inherent in the forensic

    process, which sets bounds to the scope of judicial law reform.”

    91. Lord Dyson makes what is I think a very similar point in para 105, where he

    notes that periodical payments are obviously the most accurate (and therefore the

    fairest) way of taking inflation into account in the assessment of damages but he

    Page 30

    adds that it would be a step too far to say that such an innovation should be made

    by the courts in the exercise of their inherent power to develop the common law.

    In my opinion that is to take too pessimistic a view. I agree with him that the

    introduction of such a power and the regulation of its exercise are better done

    through the legislative process (after proper consultation of interested parties) than,

    as he puts it, by court diktat.

    92. However, historically the courts have been willing to develop new remedies

    to meet the requirements of justice in particular cases. Take, for example, the

    equitable remedies of rescission, rectification, lien and specific performance, all of

    which were judicial creations. More recently, freezing and search orders were

    introduced in order to deliver justice in circumstances where existing remedies

    would have been inadequate. As J H Baker says in An Introduction to English

    Legal History, 4th ed (2007), at p 204,

    “both … were new procedures devised by judicial discretion, without

    precedent, to make the regular law function more effectively … and

    they have both now been subsumed in procedural legislation.”

    93. To my mind there is no reason of principle that prevents the Guernsey

    courts from introducing PPOs at common law in an appropriate case. This would

    not herald a dramatic change in the law or involve the creation of a new species of

    remedy. It would simply involve the courts adapting an existing remedy, namely

    the award of damages by way of a lump sum, by making an award of damages by

    way of a PPO in an appropriate case. As Lord Dyson says, such an order is the

    most accurate (and therefore the fairest) way of taking inflation into account in the

    assessment of damages. It seems to me to follow, if that is so, that the principle of

    full compensation would be best met in many cases by the making of such an

    order.

    94. For my part I would not regard that as any greater development of the

    common law than the change made by the House of Lords in Wells v Wells. This

    is not to say that legislation would not be better. But, as the Law Commission

    noted in para 3.1 of its 1992 Consultation Paper No 125 on “Structured

    Settlements and Interim and Provisional Damages”, “structured settlements have

    developed in the United Kingdom without legislative assistance”. Para 3.22

    included this:

    “We believe that the availability of structured settlements as a

    remedy in personal injury cases in the United Kingdom should not

    now be seriously questioned. Though it has been said that their

    development has been somewhat ‘in the shadow of the law’, we

    Page 31

    believe that the advantages clearly outweigh any disadvantages, and

    that the availability of structuring is a useful option which can

    benefit plaintiffs, particularly given the high incidence of cases that

    are settled.”

    95. Thus, as I understand it, parties regularly reached structured settlements in

    cases of this kind before the passing of the 1996 Act. Such settlements provided

    an initial lump sum for past pain and suffering and costs already incurred and an

    annuity or series of annuities from a life insurance company for the future. The

    settlements were agreed without the benefit of detailed rules of court; so I do not

    regard the absence of such rules as an impediment. Moreover, given the

    introduction of PPOs in England, it does not seem to me that the absence of further

    consultation in Guernsey is a good reason for the courts to refuse to countenance

    such a development.

    96. The above views are expressed without the benefit of argument and, would

    of course be open to revision in the light of submissions in a particular case. In the

    meantime they represent my current views, for what they may be worth. However

    that may be, I agree that the appeal should be dismissed for the reasons given by

    Lord Hope, Lady Hale and Lord Dyson.

    LORD DYSON:

    97. In November 1998, Mr Helmot sustained grave injuries in a road accident.

    He was 28 years of age at the time. As a result of his injuries, he will need

    constant care for the rest of his life. It was common ground that his life

    expectancy was reduced to 40.9 years. Negligence was admitted. On any view,

    Mr Helmot is entitled to a substantial award of damages, the principal elements of

    which are in respect of (i) future loss of earnings and (ii) the cost of his care (the

    largest part of which comprises the cost of his carers). I shall refer to these

    compendiously as “the earnings related losses”. On 14 January 2010, the Royal

    Court made a lump sum award of approximately £9.33m by applying a single

    discount rate of 1%. On 14 September 2010, the Court of Appeal increased the

    award by approximately £4.5m. They set aside the 1% discount rate and

    substituted a rate of -1.5% for the earnings related losses and a rate of 0.5% for the

    other losses.

    98. I consider that the appeal should be dismissed for the reasons given by Lord

    Hope. I do not wish to add anything to what he has said in relation to the 0.5%

    rate issue. But in view of the difficulty of the issues relating to the earnings related

    losses and in deference to the quality of the submissions of Mr Schaff QC (which,

    Page 32

    ultimately, I have not felt able to accept), I wish to add some words of my own on

    this aspect of the appeal.

    99. The full compensation principle has been asserted many times and is not in

    doubt. But its application to claims for future losses has given rise to much

    difficulty. Before the advent of Index-Linked Government Securities (“ILGS”)

    and the ground-breaking decision in Wells v Wells [1999] 1 AC 345, the effect of

    future inflation was for practical purposes ignored. It was assumed that a lump

    sum award of damages would be prudently invested and that the return from such

    investment would take care of the effects of inflation. On that footing, a discount

    rate of 4 to 5% was generally adopted. In this way, inflation was taken care of in a

    “rough and ready way”: see, for example, per Lord Diplock in Cookson v Knowles

    [1979] AC 556 at p 571H. The position was summarised by Lord Scarman in Lim

    Poh Choo v Camden and Islington Area Health Authority [1980] AC 174 at p

    193D as follows:

    “The law appears to me to be now settled that only in exceptional

    cases, where justice can be shown to require it, will the risk of future

    inflation be brought into account in the assessment of damages for

    future loss…..It is perhaps incorrect to call this rule a rule of law. It

    is better described as a sensible rule of practice, a matter of common

    sense. Lump sum compensation cannot be a perfect compensation

    for the future. An attempt to build into it a protection against future

    inflation is seeking after a perfection which is beyond the inherent

    limitations of the system. While there is wisdom in Lord Reid’s

    comment (Taylor v O’Connor, at p 130) that it would be unrealistic

    to refuse to take inflation into account at all, the better course in the

    great majority of cases is to disregard it. And this for several

    reasons. First, it is pure speculation whether inflation will continue

    at present, or higher, rates, or even disappear. The only sure

    comment one can make upon any inflation prediction is that it is as

    likely to be falsified as to be borne out by the event. Secondly, as

    Lord Pearson said in Taylor v O’Connor, at p 143, inflation is best

    left to be dealt with by investment policy….”

    100. It was well understood that accurate quantification was impossible. The

    courts were unwilling to admit expert evidence as to future costs based on attempts

    to predict the economic or social future of the nation. The objections to such

    evidence were stated, for example, by Lord Oliver in Hodgson v Trapp [1989] AC

    807, 833C where he drew attention to the “inherently unscientific” nature of the

    exercise, saying memorably that

    to assess the probabilities of future political,

    economic and fiscal policies requires not the services of an actuary or an

    accountant but those of a prophet.” No doubt, he would have excluded

    economists as well.

    Page 33

    101. As Lord Hope has said, this problem has also been considered by the High

    Court of Australia. In Pennant Hills Restaurants Pty Ltd v Barrell Insurances Pty

    Ltd (1981) 145 CLR 625, Gibbs J said at p 639 that, generally speaking, the courts

    should adhere to the rule that no allowance should be made for inflation in

    assessing damages in personal injury cases. He gave two reasons. First, it was

    unreasonable to suppose that any economist will be able to predict with accuracy

    the nature and extent of changes in the purchasing power of money during a period

    extending for several decades ahead: “[P]redictions as to the economic future in

    thirty years time may perhaps be made by a soothsayer but expert evidence cannot

    rationally be given on such a subject”. Secondly, testimony as to the rate of

    inflation at times many years in the future would prolong trials and render more

    difficult the assessment of damages without providing any real assistance to the

    court. The same reasoning was adopted by Stephen J. At p 656, he identified as

    “serious defects” the reliance, “case by case, upon expert evidence regarding an

    inherently uncertain fact, the economic future. This has given rise to the familiar

    and substantial objection not only to the speculative nature of such evidence but

    also to the added complexities which the introduction of such evidence will bring

    to trials”. At pp 656-657, he referred to the formidable task of predicting an

    average rate of inflation for the relevant period in the future and made the point

    that the failure correctly to predict the distribution of swings in inflation over a

    long period (in that case 30 years) could lead to gross error in the amount awarded.

    Similar reasoning was expressed by the High Court of Australia in Todorovic v

    Waller (1981) 150 CLR 402.

    102. This rough and ready way of dealing with the problem of inflation (ie

    ignoring it) was a pragmatic solution to a difficult problem. It was believed to be

    the best that could be devised. It was thought to work reasonably well in times of

    stable currency and it had the advantage of certainty. In the United Kingdom, the

    arrival of ILGS and the ability to assess damages on the basis of a discount rate

    determined by reference to the return on ILGS enabled the courts to deal with

    future inflation in a more precise way. The House of Lords in Wells determined a

    net discount rate of 3% (to reflect the incidence of taxation) which was based on a

    gross return of 3.5%. But even with the advent of ILGS, the House recognised that

    precision was impossible. As Lord Lloyd said at p 373C, investment in ILGS was

    “the most accurate” way of calculating the present value of the loss which

    plaintiffs will actually suffer in real terms. He added at p 373G that it was

    desirable to have a single rate applying across the board

    in order to facilitate

    "

    settlements and to save the expense of expert evidence at the trial."

    Lord Steyn (p

    388D-F) said that it was essential that there should be a “firm and workable

    "

    principle"

    to enable settlement negotiations and litigation to be conducted with the

    benefit of a reasonable degree of predictability. He acknowledged that there was

    an element of “arbitrariness” in any figure, but was content to adopt 3% as the best

    present net figure. It should not be regarded as immutable, but only a “marked

    change in economic circumstances” should entitle a party to reopen the debate in

    advance of a decision by the Lord Chancellor to prescribe a rate under the

    Page 34

    Damages Act 1996 (“the 1996 Act”). The effect of the decision should be to

    eliminate the need in future to call experts in such cases. Lord Hutton too said at

    p 404H that the net rate of 3% should be applied until the Lord Chancellor

    prescribed a different rate pursuant to his power under 1996 Act

    or unless there is

    a very considerable change in economic circumstances”.

    103. The inflation-proofing of ILGS was based on movements in the retail price

    index (“RPI”). It was well understood in Wells that “it may be true” that nursing

    costs had, historically, risen faster than RPI (p 367H). That was not, however, a

    point taken by the plaintiffs and its significance was not the subject of discussion

    in the speeches. But it lies at the heart of the present case.

    104. In the United Kingdom, there have been important statutory developments

    since Wells. First, the Lord Chancellor fixed the rate of return at 2.5% in 2001

    (for England and Wales) pursuant to his power under the 1996 Act. Secondly,

    section 2(1) of the 1996 Act (as amended by section 100(1) of the Courts Act

    2003) gave power to the courts in England and Wales to award damages by way of

    periodical payments.

    105. But the Lord Chancellor’s rate does not apply in Guernsey and there is no

    statutory power to order periodical payments in Guernsey either. The assessment

    of damages for future losses is determined in Guernsey by the application of

    common law principles. It has not been submitted that there is power at common

    law to make orders for periodical payments. In my view, periodical payments are

    obviously the most accurate (and therefore the fairest) way of taking future

    inflation into account in the assessment of damages. But I think that it would be a

    step too far to say that such an innovation should be made by the courts in the

    exercise of its inherent power to develop the common law. The introduction of the

    power to make orders for periodical payments in England and Wales without the

    consent of the parties was accompanied by detailed procedural rules (CPR 41.4 to

    41.10 and PD41B). These govern the way in which the court should exercise its

    discretion to make such orders. The introduction of such a power and the

    regulation of its exercise are better done through the legislative process (after

    proper consultation of interested parties) than by court diktat.

    106. It is important not to lose sight of the fundamental principle that a claimant

    is entitled to full compensation and that the duty on the court is to do its best, using

    all tools that are available to it, to achieve that end. Before the advent of the ILGS,

    the courts were unwilling to take account of expert evidence about future

    economic trends because (i) it was too uncertain, (ii) it would be likely to involve

    the use of contentious expert evidence which itself was undesirable, and (iii)

    inflation was sufficiently taken care of by assuming that lump sums would be

    prudently invested. The arrival of ILGS gave the courts a better and more precise

    Page 35

    way of taking inflation into account and the result was Wells. But as I have said,

    the solution propounded in Wells was not set in stone pending a decision by the

    Lord Chancellor. It would require a “marked change in economic circumstances”

    before the debate could be reopened. The only way in which such a change in

    circumstances could be proved to a court would be by expert evidence, almost

    certainly from an economist. In other words, the House of Lords recognised that

    it might be possible to persuade a court that the principle of full compensation

    would be better satisfied by adopting a different discount rate from that adopted in

    Wells.

    107. That is precisely what was sought to be done in the present case. The

    claimants attempted to persuade the court that there has been a marked change in

    economic circumstances and that, if the calculation of the earnings related losses

    was based on a discount rate derived from the return on ILGS, substantial under-

    compensation would result. To that end, expert evidence was adduced on behalf

    of Mr Helmot. It seems that no objection was taken to the admission of this

    evidence. Indeed, the defendant instructed an accountant, an actuary and an

    economist, but only called the accountant (Mr Gregory). The crucial evidence was

    that given by two witnesses, Mr Bootle and Mr Daykin. It was not challenged.

    Lord Hope has already referred to some of it at paras 31 to 35 above. It led the

    Court of Appeal to assess it as

    strong, indeed, unchallenged evidence of both the

    existence of a gap between price and earnings inflation in Guernsey of the order of

    "

    2%, and of the likelihood that over the long term it would persist"

    (para 44 of the

    judgment of Sumption JA).

    108. In his oral evidence, Mr Bootle explained that the common experience of

    Western economies supports a gap between price and earnings inflation of

    between 1% and 3%. The stronger the growth of an economy, the greater the gap.

    In times of economic stagnation, there should be no gap at all; and in times of

    prolonged economic crisis, the gap can be negative. Indeed, material was placed

    before the Board which shows that in the year to November 2011, RPI inflation in

    the UK was 5.2%, whereas pay inflation was only 2%. Mr Bootle said (p 671 of

    the record) that his figure of 2% over a period in excess of 15 years for Guernsey

    was based on

    the broad base of calculations of international evidence, very well

    based, very well founded, confirmed over a long period of time and 2% is my best

    "

    guess as a reasonable forecast figure"

    . And a little later (p 678) he said that there

    was so much evidence from so many countries for such a long period of time that

    “robust” statements could be made about the gap. It was “highly unlikely” that a

    country like Guernsey would experience no gap at all between average earnings’

    growth and inflation. There was a lot of data and 2% was a “reasonable” number.

    109. In addition to the opinion of Mr Bootle, there was also the important

    evidence of Mr Daykin that in his reports to the Guernsey Social Security

    Department over a number of years he considered that an appropriate assumption

    Page 36

    for real earnings growth in Guernsey was 2% per annum and he still believed this

    to be an appropriate assumption.

    110. I agree that, for the reasons given by Sumption JA and Lord Hope, the

    Deputy-Bailiff was wrong to direct the Jurats that, as a matter of law, there could

    be no basis for adopting different discount rates for different types of loss in the

    absence of indices measuring the respective rates of inflation. But the Jurats were

    also asked by the Deputy-Bailiff whether, if that direction was wrong in law, they

    would have adjusted the rate to take account of any difference in earnings inflation

    if they were directed to do so. They said that they would not do so in the absence

    of a suitable index because

    it would be to conclude that inflation in wages paid to

    carers in Guernsey simply follows the general economic theory and general data

    analysed by the plaintiff’s experts on economics” (para 198). They gave no

    further elaboration.

    111. Sumption JA gave three reasons for rejecting this finding. First, the

    erroneous expressed view of the Jurats that a current index of earnings was the

    only acceptable kind of evidence “seems likely to have influenced their whole

    approach to the facts”. I see no basis for holding that the Jurats did not

    conscientiously decide the issue on the alternative hypothesis as they had been

    directed to do. Secondly, the Jurats’ reasons

    overtly depended on the uncertainty

    of future trends for the earnings of carers in Guernsey, as opposed to average

    "

    earnings"

    . I accept that this is a possible reading of the Jurats’ reasoning, since

    they expressly referred to earnings in Guernsey. But I am inclined to think that

    this is not a sufficient reason for concluding that they did not have regard to the

    entirety of the expert evidence and in particular the evidence of Mr Bootle about

    the gap between average growth in earnings and price inflation in western

    economies (of which Guernsey was one). The reference to Guernsey earnings is

    readily explicable by the fact that this was a Guernsey case. In other words, the

    Jurats were simply saying that they were unwilling to accept the expert evidence

    because it was based on general economic theory and general data.

    112. The third reason given by Sumption JA was that:

    “so far as the Jurats intended to discard more generally the

    ‘economic theory’ advanced by the plaintiff’s experts, they were I

    think overlooking the fact that any analysis of the expected future

    behaviour of prices and earnings and the relationship between them

    is bound to depend on economic theory. They were also

    disregarding evidence which was powerful, consistent and

    unchallenged, on issues on which their own experience of Guernsey

    society was unlikely to be of much assistance.”

    Page 37

    113. In my view, the second part of this criticism of the Jurats’ reasoning is

    justified. The crucial question is whether they were entitled to disregard the

    evidence of Mr Bootle and Mr Daykin which, as Sumption JA said, was

    “powerful, consistent and unchallenged”. In my view, the only basis for doing so

    would have been that it was speculative and inherently uncertain and that, for the

    reasons mentioned in the authorities to some of which I have referred at paras 99

    to 101 above, the Jurats were entitled to disregard it. But that is not how the Jurats

    put it. They said that they disregarded the evidence because it followed general

    economic theory and general data. This suggests that they were of the view that,

    unless the expert evidence was specific and precise, they would not accept it. But

    the law has never demanded precision in the assessment of future loss. By its very

    nature, it cannot be an exact science. The court must do its best on the available

    evidence. If the evidence is pure speculation and without any foundation in fact,

    the court will reject it. But if evidence as to likely future economic trends is firmly

    based on convincing historical data, the court may be able to make findings as to

    the future in which it has confidence to the appropriate standard of proof. In

    relation to evidence that is based on an assessment of future economic trends, the

    court will be especially cautious for all the reasons that have been expressed in

    previous authorities. But there is no reason in principle why such evidence cannot

    be accepted. Suppose that each year during the past 20 years, earnings have risen

    between 2% and 3% faster than prices and that the court is asked to assess future

    care costs of someone with a short life expectancy. There can be no justification

    for holding that, on these admittedly bare and rather crude facts, damages should

    be assessed using a discount rate based on RPI inflation. Such an assessment

    would be bound to lead to under-compensation. Ultimately, however, it is a

    question of assessing the quality of the evidence in any particular case.

    114. Mr Bootle was firm in his evidence, which was based on a great deal of

    material, that over a long period it was reasonable to assume that there would be an

    average gap of 2% between growth in earnings and price inflation. If this evidence

    was accepted, it would demonstrate that a discount rate based on the ILGS would

    lead to a massive under-compensation of Mr Helmot’s claim for earnings related

    losses. The unchallenged evidence of Mr Bootle and Mr Daykin was so strong

    that there could be no basis for rejecting it unless such evidence could never be

    accepted in any case, whatever the circumstances. But as I have said, the

    authorities have never gone that far and such an extreme position cannot be

    justified in principle. It is certainly not compelled by any rule of law.

    115. The fact that earnings have tended to increase significantly faster than

    prices (as measured by the RPI) has been recognised in English case law on

    periodical payments. In Sarwar v Ali [2007] EWHC 1255 (QB), Lloyd-Jones J

    made a periodical payments order under the 1996 Act in respect of future care

    costs indexed by reference to an index drawn from data specific to carers’

    earnings, namely ASHE 6115, rather than by reference to RPI. He accepted that

    Page 38

    RPI was an inappropriate basis for indexation of future care costs. It was common

    ground between the four experts instructed in that case that, historically, average

    earnings had increased at a faster rate than prices (para 160). The average rates of

    increase over periods of 20 and 40 years were variously put at between 1.5% and

    2%. This evidence is consistent with that of Mr Bootle and Mr Daykin.

    116. In my judgment, there was no good reason to disregard the undisputed

    expert evidence in this case. Since there was no challenge to the figure of 2%, it

    seems to me that the Jurats had no real alternative but to accept it. No other figure

    was suggested.

    117. I should refer to two other points made by Mr Schaff. First, he submits that

    it is wrong in principle to apply more than a single discount rate in assessing

    damages for future losses: the court should adopt the simple approach prescribed

    in Wells. He submits that different discount rates for different heads of loss can

    only be justified on the basis of expert evidence and such evidence should not be

    admitted for the policy reasons to which I have already referred. He also asks

    rhetorically: why as a matter of principle should the exercise be limited to two

    discount rates if impressive cohorts of experts can demonstrate that different heads

    of loss (eg housing costs, transport costs and fuel costs) may all be subject to

    inflation at different rates? I regard this in terrorem argument as fanciful. In view

    of the cautious approach that the courts have consistently taken to the admission of

    expert evidence in this area of the law, it is unrealistic to suppose that arguments of

    this kind would be accepted. The Court of Appeal was (rightly) alive to the

    dangers of opening the floodgates to expert evidence and all the uncertainty that

    this would engender. I agree with what Sumption JA said at paras 51 and 52 of his

    judgment.

    118. Secondly, Mr Schaff submits that there is no precedent for assessing

    damages on the basis of a minus discount rate and that the concept of a minus

    discount is counter-intuitive. On this issue, I agree with what Lord Hope says at

    para 14. The principle that the lump sum should be adjusted so as to reflect the

    predicted rate of inflation is clearly correct. Until recently, the rate of return on

    ILGS has exceeded inflation, so that a discount has been required for the

    accelerated receipt of the money. But if inflation outpaces the rate of return, then

    the lump sum needs to be increased to reflect that fact. That is done by increasing

    the number of years used as the multiplier. The term “negative discount” may be

    somewhat odd, but the concept is logical and it reflects a correct principle.

    119. For these reasons, as well as those given by Lord Hope, I would advise Her

    Majesty that the appeal should be dismissed.

    Page 39

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