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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1)(b) in Kerala Torts (Miscellaneous Provisions) Act, 1976

(b)if more than one action is brought in respect of that damage by or on behalf of the person by whom it was suffered, or for the benefit of his estate, or of the dependants of that person, against tortfeasors liable in respect of the damage (whether as joint tortfeasors or otherwise), the sum recoverable under the judgements given in those actions by way of damages shall not in the aggregate exceed the amount of the damages awarded by the judgement first given; and in any of those actions, other than that in which judgement is first given, the plaintiff shall not be entitled to costs unless the court is of opinion that there was reasonable ground for bringing the action.