Report No. 54

Chapter 24

Payment into Court

Introductory

24.1. In Order 24, there are provisions as to payment into Court, which apply to every suit for debt or damages. The payment amounts to an admission of the claim in respect of which it is made. There is no power to pay money into Court with a defence denying liability. Provision is made for the two cases,-

(a) Where the plaintiff accepts the deposit as satisfaction in part, and

(b) where he accepts it as satisfaction in full. No changes are recommended in this Order.