Report No. 111

11. Plaint and affidavit.-

(1) In a suit under this Act, the plaintiff shall, in his plaint, set forth the persons for whom or on whose behalf the suit is brought, and also to set out in reasonable detail the loss suffered by each of such persons.1

(2) There shall be filed, with the plaint in such a suit, an affidavit by the plaintiff in which he shall state that to the best of his knowledge, information and belief, the persons on whose behalf the suit is brought as set forth in the plaint are the only person entitled or who claim to be entitled to the benefit thereof.2

(3) The court in which the suit is instituted, if of opinion that there are sufficient reasons for doing so, may dispense with the filing of the affidavit required by sub-section (2)3.

(Section 3)

1. See para. 9.3.

2. See para. 9.4.

3. See para. 9.4