Report No. 111

5.10. Payment into court-proposal.-

Another point requires consideration in the interests of speedy disposal. If the defendant is advised to pay money into court, it should suffice that he pays it as one sum, which in intended to cover the compensation payable to all persons, without specifying the shares of the relatives. Such a provision should be inserted in our Act, so that the defendant paying into court is not bothered with the subsequent stages of the trial which would, be concerned only with the apportionment of compensatio.- a matter in which the defendant would have no interest.1

1. See Appendix 1, Clause 9.