Report No. 44
15. High Courts more familiar with local conditions.-
We have already mentioned that administration of justice is a State subject, and for every State there is a High Court. The Judges there are carefully chosen on the basis of their experience. They are more familiar with conditions in their State, and it is reasonable to think that they are, generally speaking, more competent than any outsider to judge matters concerning that State. It is, therefore, proper that all ordinary litigation should end in the High Court, and only exceptional circumstances should justify recourse to the Supreme Court. We are not persuaded that the money value of the subject-matter of litigation can, in modem times, be called an exceptional circumstance.