Report No. 111

9.5. Determination of questions.-

It may further be provided that where suits are brought by or for the benefit of two or more persons claiming to be entitled, as wife, husband, parent or child of the deceased the court in which the suits or either of them are pending may make such order as 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

1. Appendix 1, clause 12.