AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 44

5. West Germany:

Position regarding appeals to the Supreme Federal Court:

(i) Valuation not relevant.

(ii) But the scope of appeal is limited indirectly, because the function of the Supreme Federal Court is '"to preserve the uniformity of application of federal law", and, apparently, the appellate jurisdiction will be confined to cases involved such questions.

(iii) Leave not required.



Appellant Jurisdiction of the Supreme Court in Civil matters Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys