Report No. 111

12. Power of court.-

Where suits under this Act are brought by or for the benefit of two or more persons claiming to be entitled under this Act, the court in which the suits or either or any of them are pending may make such order as it deems just for the determination, not only of the question of the liability of the defendant, but also of all questions as to the persons entitled under this Act to the damages, if any, that may be recovered.1

(New)

1. See para. 9.5.