Report No. 20
Clause 11
This clause is intended to lay down the position regarding assignMent of the hirer's rights under the agreement. It is considered that assignments should be allowed with the owner's consent, but that if he unreasonably withholds his consent, the hirer should be free to go to the court and obtain a declaration that the consent has been unreasonably withheld.1
It is considered that the owner should not charge any consideration for the consent, except the making good of past defaults and the execution of an agreement which continues the liability of the original hirer and also makes the assignee liable for future while indemnifying the hirer.
1. See also the discussion in the body of the Report, para. 7.
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