Report No. 151

Chapter III

Procedure and Appeals

15. Code of Civil Procedure to apply.-

(1) The provisions of the Code of Civil Procedure (Act V of 1908) shall govern all the proceedings before the Court in so far as they are not inconsistent with or contrary to the provisions of this Act or the rules made thereunder.

(2) The Admiralty Court shall have all the powers of a Civil Court in dealing with interlocutory applications and of passing such interim and other orders, as it may consider necessary and appropriate, to protect the interests of the parties before it.