Report No. 44
5. History of the appellate jurisdiction-Privy Council.-
The appellate jurisdiction of the Supreme Court in civil matters is in substance a legacy from the Privy Council, which first devolved on the Federal Court and, a little later, on the Supreme Court. The only change of any consequence made was the substitution of "Twenty thousand rupees" for "Ten thousand rupees" in connection with clauses (a) and (b) of Article 133. The Privy Council, or more appropriately, the King's Council, had jurisdiction over the Courts in the King's Dominions, and as soon as the British established a system of Courts in India, a provision for appeals to the Privy Council was naturally made.
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