Report No. 44
2. Annexure A
16. It would be useful to know the extent to which each of the above alternatives is likely to reduce the number of civil appeals before the Supreme Court. Detailed and up-to-date figures are not easily available. The following figures pertaining to the years 1966 and 1967 may afford some guidance:-
1966 |
1967 |
|
1. Civil Appeals filed under Articles 133(1)(a) & (b) 2. Civil Appeals filed under Articles 132(1) and 133(1)(c) |
245 |
367 |
636 |
648 |
|
3. Civil Appeals filed under Articles 132(1) and 133(1)(a), |
||
(b) and (c) |
75 |
86 |
Total |
956 |
1101 |
About one third of the total number of civil appeals filed on certificates given under Articles 132(1) or 133(1) were on the basis of valuation only; and it may also be mentioned that the time taken in hearing and deciding such appeals is ordinarily more than the time taken in deciding an appeal under Article 132(1) or Article 133(1)(c).
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