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DONOGHUE V STEVENSON [1932] AC 562

Authored By: Nurdin Hassan

University of Nairobi

  1. CASE TITLE AND CITATION 

Case Name: Donoghue v Stevenson 

Citation: [1932] AC 562 (HL) 

Full Title: May Donoghue (Appellant) v David Stevenson (Defender) 

Court: House of Lords (UK) 

Year of Judgment: 1932 

This is a landmark case in the law of torts, specifically the tort of negligence that laid the  foundation of the modern law of duty of care. This case is also known as the “the snail in the  bottle” case. 

  1. COURT NAME AND BENCH 

Court: The House of Lords 

Bench Composition: 

a) Lord Atkin 

b) Lord Macmillan 

c) Lord Thankerton 

d) Lord Tomlin 

e) Lord Buckmaster 

Bench Type: Appellate Bench (Five Law Lords) 

  1. DATE OF JUDGMENT 

Judgment delivered on 26 May 1932.2 

  1. PARTIES INVOLVED 

Appellant: May Donoghue 

A Scottish woman who consumed a bottle of ginger beer bought by a friend in a café. The  beverage allegedly contained the decomposed remains of a snail, which she claimed she felt ill  for the sight and complained of abdominal pain. 

Respondent: David Stevenson 

A manufacturer of ginger beer in Paisley, Scotland, who bottled and distributed the product. He  was accused of negligence in the manufacturing process leading to contamination. 

  1. FACTS OF THE CASE 

On the evening of 26th August 1928, Ms. Donoghue who lived in Glasgow went to Wellmeadow café in Paisley with a friend. The friend bought and paid for her ice cream and a bottle of ginger  beer that was manufactured by David Stevenson, from a local retailer. The ginger beer came in  brown opaque glass bottle that prevented visibility of its contents. When the bottle was brought,  the café owner (Mr. Minchella) poured a portion into a glass tumbler. Ms. Donoghue consumed part of the drink, and when the remainder was poured over her ice cream, the dead and decomposed remains of a snail allegedly floated out of the bottle. 

Ms. Donoghue stated that she was made ill claiming that the she suffered from severe gastro enteritis and mental distress as a result of consuming the ginger beer. She also stated that she  received medical treatment from a doctor for three days. Because her friend had purchased the  drink, there was no contractual relationship between Donoghue and the manufacturer (Mr. David  Stevenson).3 Therefore, she could not sue for breach of contract. 

Nevertheless, she filed an action against Stevenson in the Court of Session, Scotland alleging they were negligent in ensuring the product’s safety. The defendant, Stevenson, denied liability,  contending that he owed no duty of care to Donoghue as she was not a direct purchaser and that  no contractual relationship existed between them. She claimed 500 sterling pound as damages for  injuries sustained by drinking the bear. 

Therefore, the key question before the court was whether a manufacturer of a product owes a  duty of care to the ultimate consumer, even in the absence of a contractual relationship. 6.

6. ISSUES RAISED 

The House of Lords had to determine the following legal issues: 

Whether a manufacturer of a product owes a duty of care to the final consumer who  did not buy the product directly or in the absence of a direct contractual relationship? B. Whether the absence of contractual relationship between the manufacturer and the  consumer bars a claim in negligence?  What is the scope of negligence in tort law and under what circumstances can a  person be held liable for harm caused to another by their careless acts or omissions? D. Was the harm to Mrs. Donoghue a reasonably foreseeable consequence of the  manufacturer’s actions or omissions?4

What are the general principles for establishing a duty of care in negligence?

7. ARGUMENTS OF THE PARTIES 

Arguments by the Appellant (Donoghue) 

Existence of a Duty of Care: 

The appellant argued that the manufacturer owed a duty to all ultimate consumers to ensure that  the product was safe for human consumption and free from any contamination. The sealed and  opaque nature of the bottle meant that consumers could not see the contents before use; thus,  they relied on the manufacturer’s diligence. 

Negligence and Foreseeability: 

It was foreseeable that careless manufacturing could cause harm to consumers. Therefore, the  manufacturer should have taken reasonable care to prevent contamination. III. Absence of Contract Irrelevant: 

Donoghue’s counsel submitted that tortious liability should arise independently of contract. The  lack of privity did not absolve the manufacturer of responsibility for foreseeable harm. IV. Public Policy Considerations: 

It was in the public interest to hold manufacturers accountable for negligence, as consumers have  no means to detect or prevent contamination in sealed goods. 

Precedents Relied On: 

The appellant relied on George v Skivington (1869) LR 5 Ex 1, where a husband successfully  sued for injuries caused by a defective product purchased for his wife, establishing liability  without direct contract.5 

Arguments by the Respondent (Stevenson) 

No Duty Without Contractual Privity: 

Mr. Stevenson contended that he owed no duty to Donoghue, as there was no contractual  relationship between them. The sale of the product was between the retailer and Donoghue’s  friend, not the manufacturer. 

Limited Scope of Negligence: 

The defendant argued that negligence claims could not extend to remote parties and that  imposing such a duty would create limitless liability for manufacturers. 

III. Lack of Direct Evidence: 

Stevenson’s counsel claimed that there was insufficient evidence that the alleged snail was  present when the bottle left the factory. 

Precedents Against Liability: 

He relied on earlier cases like Winterbottom v Wright (1842) 10 M&W 109,6 where the court had  refused to impose liability in the absence of a contractual relationship. 

  1. JUDGMENT  

The House of Lords, by a majority of 3:2, ruled in favour of May Donoghue, holding that her  statement of claim disclosed a valid cause of action in negligence against the manufacturer. The majority of the Lords such as Lord Atkin, Lord Thankerton, and Lord Macmillan, held that a  manufacturer owes a duty of care to the ultimate consumer of a product if it is reasonably  foreseeable that failure to exercise such care could result in injury. 

The case was remitted to the Scottish Court of Session for trial, confirming that the action should  proceed on the merits. Although the case was settled before trial, the House of Lords’ judgment  became the foundation of modern negligence law. Appeal was allowed and Donoghue’s claim  was permitted to proceed. 

  1. LEGAL REASONING  

a) Lord Atkin’s Neighbour Principle 

The most significant contribution in this case came from Lord Atkin, who formulated the  celebrated “neighbour principle”, a moral and legal standard for determining duty of care. He  stated: 

You must take reasonable care to avoid acts or omissions which you can reasonably foresee  would be likely to injure your neighbour.”7 

He proceed to defined “neighbour” as: 

Persons who are so closely and directly affected by my act that I ought reasonably to have them  in contemplation as being so affected when I am directing my mind to the acts or omissions  which are called in question.” 

This became the foundational test for establishing duty of care in negligence. It transformed  moral obligations into legally enforceable duties where foreseeability and proximity existed.

b) Foreseeability and Proximity 

The court reasoned that a manufacturer who produces goods intended for human consumption,  especially those in sealed containers, should reasonably foresee that any negligence during  production could cause injury to the final consumer. Therefore, there exists a relationship of  proximity between manufacturer and consumer.8 

c) Absence of Contract Not a Barrier 

The judgment expressly broke away from the rigid doctrine of privity of contract, holding that  liability in tort can arise independently of contract. The essence was the foreseeability of harm,  not contractual connection. 

d) Public Policy and Consumer Protection 

The court emphasised the importance of protecting consumers in an industrialised society where  goods are mass-produced and sealed, leaving consumers unable to inspect them. Recognising a  duty of care served public welfare and fairness. 

e) Lord Macmillan’s Observations 

Lord Macmillan concurred, observing that the categories of negligence are “never closed.” He  noted that the law must evolve with societal needs and recognise new duties as relationships and  technologies change. The law of negligence, therefore, should remain flexible and responsive.

f) Dissenting Opinions 

Lord Buckmaster and Lord Tomlin dissented.9 

They argued that expanding liability beyond contractual privity would open the “floodgates” to  unlimited claims, creating uncertainty for manufacturers. They preferred to leave such extensions  to Parliament rather than judicial innovation. 

10.CONCLUSION 

  1. Doctrinal Impact 

Donoghue v Stevenson revolutionised the law of torts by formally recognising the general duty of  care. It shifted negligence law from being limited to specific relationships (such as employer– employee) to a broad principle of foreseeability and proximity applicable to diverse contexts. This case established that: 

a) Manufacturers owe a duty of care to consumers. 

b) The absence of a contract does not preclude liability in negligence. 

c) The neighbour principle serves as the guiding test for duty of care. 

Influence on Later Jurisprudence 

The decision in Donoghue v Stevenson has influenced many subsequent cases across  jurisdictions, including: 

  1. Grant v Australian Knitting Mills Ltd [1936] AC 85,10 which applied the same principle  to defective undergarments. 
  2. Hedley Byrne & Co Ltd v Heller & Partners Ltd [1964] AC 465,11 it extends the duty of  care to negligent misstatements. 
  3. Caparo Industries plc v Hickman [1990] 2 AC 605,12 which refined the neighbour  principle into the threefold test of foreseeability, proximity, and fairness. 

III. Modern Application 

Today, this case remains the cornerstone of the modern tort of negligence, influencing legal  systems worldwide, including Kenya, India, Canada, Australia, and other Commonwealth  jurisdictions.13 Courts continue to apply and interpret the neighbour principle in determining  liability for negligence in diverse fields, such as professional malpractice, product liability, and  environmental harm. 

Academic Commentary 

Legal scholars have hailed Donoghue v Stevenson as one of the most transformative judicial  decisions of the twentieth century. It is frequently cited for introducing a universal moral standard into the law of torts, bridging law and ethics. The case exemplifies judicial creativity in  adapting legal principles to meet evolving social realities. 

As Tony Weir observed, “Donoghue v Stevenson was the case that taught the law to think in  terms of duty.”14 

Similarly, Lord Denning later remarked that the neighbour principle remains “the fountain of  justice in negligence.” 

Summary of the Rule Evolved 

The rule emerging from Donoghue v Stevenson can be summarized as follows: A manufacturer of goods, who intends that the goods will reach the ultimate consumer in the  same form as they left the manufacturer, and who knows that the consumer will not inspect the  goods, owes a duty to the consumer to take reasonable care to ensure that the goods are free  from defects likely to cause injury

Concluding Note 

Donoghue v Stevenson transformed negligence from a set of isolated duties into a comprehensive  general principle of civil liability. The case not only established the duty of care doctrine but also  marked the beginning of modern consumer protection in common law jurisdictions. Its enduring legacy is that it converted a simple complaint about a snail in a bottle into a  universal principle of justice — that one must act with reasonable care toward their “neighbour.”

BIBLIOGRAPHY  

Donoghue v Stevenson [1932] AC 562 (HL). 

Winterbottom v Wright (1842) 10 M&W 109. 

George v Skivington (1869) LR 5 Ex 1. 

Grant v Australian Knitting Mills Ltd [1936] AC 85. 

Hedley Byrne & Co Ltd v Heller & Partners Ltd [1964] AC 465. 

Caparo Industries plc v Dickman [1990] 2 AC 605. 

Tony Weir, Tort Law (Oxford University Press 2006). 

W.V.H. Rogers, Winfield and Jolowicz on Tort (19th edn, Sweet & Maxwell 2014).  14 Tony Weir, Tort Law (Oxford University Press 2006).

Mark Lunney, Ken Oliphant, and Donal Nolan, Tort Law: Text and Materials (6th edn, Oxford  University Press 2017).

1 Donoghue v Stevenson [1932] AC 562 (HL). 

2 Donoghue v Stevenson [1932] AC 562 (HL), judgment delivered 26 May 1932

3 See generally Donoghue v Stevenson [1932] AC 562 (HL) (distinguishing contractual privity from tortious duty).

4 Donoghue v Stevenson [1932] AC 562 (HL); cf Caparo Industries plc v Dickman [1990] 2 AC 605 (for later  development of foreseeability/proximity/fairness). 

5 George v Skivington (1869) LR 5 Ex 1; see also Donoghue v Stevenson [1932] AC 562 (HL).

6 Winterbottom v Wright (1842) 10 M&W 109; see also Donoghue v Stevenson [1932] AC 562 (HL).

7 Donoghue v Stevenson [1932] AC 562 (HL) (Lord Atkin).

8 Donoghue v Stevenson [1932] AC 562 (HL); see also Grant v Australian Knitting Mills Ltd [1936] AC 85  (application to product defects). 

9 Donoghue v Stevenson [1932] AC 562 (HL) (dissenting judgments of Lord Buckmaster and Lord Tomlin).

10 Grant v Australian Knitting Mills Ltd [1936] AC 85 

11 Hedley Byrne & Co Ltd v Heller & Partners Ltd [1964] AC 465 

12 Caparo Industries plc v Dickman [1990] 2 AC 605. 

13 Donoghue v Stevenson [1932] AC 562 (HL) (influential in Commonwealth jurisprudence).

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