Report No. 01

32. Section 4.-

Under section 4 the law as to indemnity, contribution between joint and several tortfeasors and contributory negligence is made applicable to the Crown. Part II of the Law Reform (Married Women and Tortfeasors) Act, 1935 which relates to proceedings for contribution between joint and several tortfeasors, and the Law Reform (Contributory Negligence) Act, 1945 which amends the law relating to contributory negligence, are made binding on the Crown under this section.

33. Sections 5, 6, 7.-

Sections 5, 6 and 7 deal with the liability in respect of the Crown's ships, rules as to the apportionment of loss and the liability of the Crown in respect of docks and harbours, etc.