Fatal Accidents Act, 1855
2. Not more than one suit to be brought
Provided always that not more than one action or suit
shall be brought for, and in respect of, the same subject-matter of complaint.
Claim for loss to the estate may be added: Provided that in any
such action or suit, the executor, administrator, or representative of the deceased
may insert a claim for, and recover any pecuniary loss, to the estate of the
deceased occasioned by such wrongful act, neglect or default, which sum, when
recovered, shall be deemed part of the assets of the estate of the deceased.