Report No. 151

7.8. The Law Commission's task.-

In the meantime, the Law Commission, in deference to the observations and directions of the Supreme Court in the Elizabeth case, JT 1992 (2) SC 65, has taken up the matter suo motu and is presenting this report, after taking into account the views of the Parveen Singh Committee and the comments thereon referred to above. As stated earlier, this report does not deal with all aspects of maritime law or the provisions of the existing statutes applicable to this field of law1; instead it is confined only to the two broad aspects discussed in the Parveen Singh Committee report, viz.,

(1) Nature and scope of Admiralty Jurisdiction; and

(2) Admiralty Courts for India.

The views of the Commission on these two topics are set out in the two succeeding Chapters.

1. See para. 2.8, ante.