interplead

verb | \ ˌin-tər-ˈplēd \ | in·ter·plead

1. : to go to trial with each other in order to settle adverse claims to property held by or an obligation owed by a third party (as an insurance company) may be joined as defendants and required to interplead when their claims are such that the plaintiff is or may be exposed to double or multiple liability —Official Code of Georgia Annotated

   : to go to trial with each other in order to settle adverse claims to property held by or an obligation owed by a third party (as an insurance company) may be joined as defendants and required to interplead when their claims are such that the plaintiff is or may be exposed to double or multiple liability —Official Code of Georgia Annotated