Report No. 27

"1. Who may be joined as plaintiffs.-All persons may be joined in one suit as plaintiffs where-

(a) any right to relief in respect of or arising out of the same act or transaction or series of acts or transactions is alleged to exist in such persons, whether jointly, severally or in the alternative, and

(b) if such persons brought separate suits, any common question of law or fact would arise.".

[Cf. Order XV, rule 4(1), R.S.C. (Revision), 1962.]

Order I, rule 3

For rule 3 of Order I of the First Schedule to the principal Act, the following rule shall be substituted, namely:-