Report No. 111

6.7. Apportionment-recommendation.-

We recommend that a provision as to the apportionment of compensation awarded may also be usefully included, somewhat on the following lines:-

"(1) Where the compensation has not been otherwise apportioned, the Court may apportion it among the persons entitled.

(2) The Court may in its discretion postpone the distribution of money to which minors are entitled and may direct payment from the undivided fund."1

1. Appendix 1, clause 10.