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PIT BULL ATTACKS IN SOUTH AFRICA

Authored By: Sebonaboni

University of Johannesburg

INTRODUCTION  

A day we never thought could arrive as a nation, humans are being mauled to death by  pets in their own households. A call for the ban of pit bulls was recently protested after  the attack of a defenseless domestic worker in Kriston Park. Pit bulls were imported in  South Africa from the 1970’s where they were further bred as guard dogs, pets and  illegal dog fighting rings. It has been brought to South Africa’s attention that a series of  deadly cases has been reported and arose in the previous year 2022 by 22.5%. In this  article we will find out whether the current South African legal framework provide  sufficient civil and criminal remedies for victims of fatal pit bull attacks, or is legislative  reform necessary. This research examines whether South African law adequately holds  dog owners strictly liable under the actio de pauperie for fatal pit bull attacks, and  whether stricter regulation or prohibition is legally justified in light of rising incidents.  

The increasing number of fatal attacks has created fear and uncertainty within  communities, particularly among workers who enter private households as part of their  employment. These incidents have also sparked national debate regarding responsible  pet ownership and the extent of legal accountability imposed on animal owners. While  some argue that aggressive behaviour is a result of poor training and negligence rather  than breed characteristics, others maintain that certain breeds pose a heightened risk to  public safety. The tension between animal ownership rights and the protection of human  life raises complex legal and policy considerations. It therefore becomes necessary to  assess whether existing common law and statutory mechanisms are effectively  enforced and whether they provide adequate deterrence against preventable harm.  

BODY  

Mlungisi Nkentshisa and the Pit Bull Attack in Kriston Park  

Following the media report of a 45 year old gardener Mlungisi Nkentshisa, who was  viciously mauled to death by 3 (Three) pit bulls at his workplace in Kriston Park on the  14th of February 2022. This incident occurred just before the nation celebrated Human  Rights Day, how devastating. The employees provided a statement that the late  employee provoked their dogs but failed to provide legible footage evidence. According  to Mlungisi’s family, it is alleged that the dogs were not on a leash which made it easy to  attack him. More on the matter is that Mlungisi’s mother stated that the owners offered  her five thousand rands after five years of his son’s dedication to his work. The mother  opened a case to the police station, unfortunately no updates and arrests have been made on the matter. We should remember that as a nation we lost one of our citizens  but to the mother, she lost a son and most importantly her breadwinner. We all have a  right to life but Mlungisi’s right was never protected in the first place. The country is  getting divided among owners who say pit bulls are excellent pets while other have lost  their loved ones through their attacks. This is one of the cases which puts great  pressure on the reduction of our population. The Animals Protection Act 71 of 1962  (APA), intends to consolidate and amend laws relating to the prevention of cruelty to  animals. The Act allows a legal adaptation of pets in households granting all of this  under the captivity of Humans. In the Animals Matter Amendment Act 42 of 1993  (AMAA), a negligent owner who’s animal injures another person stands to be guilty on a  conviction of imprisonment of a fine.  

I view the system to have proven a weak legislation as no arrests have been made to  the negligent employers. It is limiting not only our rights but domestic worker’s rights to  security furthermore allowing dangerous animals to live in the same environment as  humans. The owners should have been the first ones to stop the pit bulls before the  police or animal control from mauling the poor man any further, since they were present  during the attack. They consented to take responsibility of the animals immediately  when adopting them. Kriston Park will no longer be considered a safe working  environment especially for domestic workers.  

The Application of the Actio de Pauperie and Strict Liability in the Cloete v Van Meyeren 

The Cloete case directly supports the argument for strict liability, which means a dog  owner can be held responsible even if they are not negligent. The court confirmed that  the actio de pauperie (strict liability) allows a victim to succeed even if the owner took  precautions. The defendant argued he was not liable because an intruder broke his  locked gate, allowing the dogs to escape. The court rejected this defense, ruling that the  owner remains liable for damages caused by their animals acting against their nature,  regardless of a third party’s interference unless that third party was in actual control of  the dogs. This supports Mlungisi’s family’s claim because even if his employers argue  they were not negligent or that Mlungisi provoked the dogs as alleged, the precedent in  Cloete suggests that as owners, they are strictly liable for the fatal attack.  

Justification for Compensation to Families  

In the Cloete case, the plaintiff sued for over R2.3 million in damages following an  attack that resulted in the amputation of his arm. The court granted judgment in his  favour for his proven damages. Since Mlungisi’s mother was reportedly offered only  R5,000 by the employers after her son’s death, the Cloete precedent supports the  argument that the family of a breadwinner like Mlungisi is legally entitled to substantial,  court-mandated compensation for their loss, far exceeding informal offers. While civil  laws like actio de pauperie are functional, criminal and breed-specific laws might be  failing to protect citizens. Since every citizen has a Right to Life in section 11 and right to be free from violence in section 12 of the Constitution of the Republic of South Africa,  1996, the fact that workers like Mlungisi are mauled to death in their workplaces  suggests that current laws, such as the Animals Protection Act 72 of 1962, are not  strong enough to ensure these constitutional rights are protected from private sources  of violence like vicious pets. Using Cloete, is a way to demonstrate that South African  law already recognises the extreme danger posed by these animals through strict civil  liability, and that this same standard should be reinforced through stronger criminal  consequences and mandatory compensation for grieving families.  

Comparative Analysis: City of Cape Town v Carelse and the Mlungisi Nketshisa Case  

The comparison between the City of Cape Town v Carelse case and the matter of  Mlungisi reveals a stark contrast between legal accountability in public spaces versus  private workplaces. While the legal principles of the former support the latter, the  outcomes for the victims vary significantly. Case Carelse and the Mlungisi’s matter  share several similarities regarding the nature of the incidents. Both involved vicious pit  bull attacks on individuals who were lawfully present at the location. In the Carelse case, the victim was a visitor at a public resort, while Mlungisi was a gardener  performing his duties at his workplace. Furthermore, both cases involve a failure to  implement adequate safety measures; in Carelse, the city failed to secure a free entry  point in a fence, and in Mlungisi’s case, it is alleged the dogs were not on a leash.  

The primary differences lie in the severity of the outcomes and the level of legal  accountability. Fatiema Carelse survived her attack with serious physical injuries and  PTSD, leading to a successful claim for proven damages against both the city and the  dog owner. Conversely, Mlungisi was mauled to death, yet his family was offered an  informal settlement of only R5,000. Most notably, while the courts held the authorities  and owners liable in Carelse, there have been no arrests or updates in the criminal case  regarding Mlungisi’s death, despite a case being opened with the police.  

The Supreme Court of Appeal (SCA) in Carelse affirmed that a failure to act is wrongful  if there is a legal duty to ensure safety. Just as the City had a duty to protect resort  visitors, employers have a duty to provide a safe working environment for domestic  workers. The court further held that the dog owner in Carelse liable based on the actio  de pauperie, a principle that imposes strict liability on owners for damages caused by  their animals acting against their nature. This supports the argument that Mlungisi’s  employers should be held liable for his death regardless of whether they intended for  the attack to happen. The court noted that because the city knew dogs were a problem,  an attack was a foreseeable possibility. Similarly, because pit bull attacks in South  Africa rose by 22.5% in 2022, owners should reasonably foresee the danger their pets  pose to employees on their property.  

Strengthening Enforcement of the Animal Matters Amendment Act 

Strict Enforcement of the Animal Matters Amendment Act. The AMAA already specifies  that an owner whose negligence leads to an injury is liable for a fine or imprisonment for  up to two years. Consistent arrests and prosecutions in cases like Mlungisi’s are  necessary to move away from what is currently viewed as weak legislation. Under  Section 1(2) of the AMAA, courts have the power to declare a person unfit to own a  specific breed for a set period. This should be used more aggressively to prevent  repeated incidents by negligent owners. The Animals Protection Act (APA) allows the  Minister to create regulations regarding the confinement and accommodation of  animals. Mandatory, high-security enclosures for vicious breeds could prevent animals  from reaching workers or the public. There are calls to ban pit bulls as household pets  and instead utilise them in controlled environments such as military operations or K9  divisions where their qualities are better accommodated.  

I crucially support the ban of pit bulls as pets in households. I suggest they should be  kept in a field that matches and accommodates their qualities such as military  operations. I also suggest that the remaining pit bull owners surrender their dogs to the  police station department to be utilised in the K9 division. In addition, I believe that  stricter monitoring and registration of all existing pit bulls is necessary to prevent future  attacks. Households should not be exposed to the risk of these animals, as their  strength and aggression cannot always be adequately controlled in a domestic setting. I  also advocate for public education campaigns to raise awareness about the dangers of  keeping aggressive breeds as pets and to promote responsible pet ownership in  general. Moreover, I think the state should consider offering support to affected families  of attacks to ensure justice and compensation, highlighting the need for both  preventative and remedial measures. By implementing these measures, the balance  between human safety and the ethical treatment of animals can be better achieved,  ensuring that pit bulls serve productive roles in controlled environments rather than  posing a threat in homes.  

CONCLUSION  

We are supposed to be a nation of societal safety, especially in households. We cannot  become a strong country to overcome international disruptions like terrorism if our law  fails to protect us from within the country first. We already lost infants, minors and adults  through these attacks, we cannot allow more blood to flow. Protecting domestic workers  requires the active enforcement of the South African Constitution:  

Freedom from Private Violence: Section 12(1)(c) of the Constitution guarantees  everyone the right to be free from all forms of violence from either public or private  sources. Employers who allow dangerous animals to roam unsecured are failing to  uphold this constitutional right. Right to Life and Dignity: Every citizen, including  workers, has the right to life and inherent dignity. Labour Rights and Safe Environments:  Section 23(1) grants everyone the right to fair labour practices. This must be interpreted to mean that a household containing vicious animals is not a safe working environment,  and workers should have direct, state-supported recourse to refuse work in such  conditions.  

If we fail to enforce these constitutional protections and allow negligence to go  unchecked, we are sending a dangerous message: that some lives are less valued than  others, and that laws exist in theory but not in practice. The question we must ask  ourselves as a society is not only how we punish wrongdoing after tragedy occurs, but  how we prevent it in the first place. 

BIBLIOGRAPHY  

Websites and Blogs  

Tshegofatso Magoleng from Cutting Edge SABC News 2022.  

Masoka Dube, “Pit bull attacks reignite public anger” (The Citizen, 16 January 2026) Pit  bull attacks reignite public anger | The Citizen 

CASE LAW  

City of Cape Town v Carelse and others [2020] JOL 48650 (SCA)  

Cloete v Van Meyeren [2019] 1 All SA 662 (ECP)  

LEGISLATIONS  

The Constitution of The Republic of South Africa, 1996  

The Protection Act 71 of 1962  

The Animals Matters Amendment Act 42 of 1993 

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