Report No. 44
6. Position up to 1838.-
As early as 1726, when Mayors' Courts were functioning in the three Presidency-towns of Calcutta, Madras and Bombay, an appeal was provided to the King-in-Council in cases where the subject-matter of the litigation was worth more than 1000 pagodas. After the establishment of the Supreme Court of Calcutta by the Regulating Act of 1773, the Charter of that Court provided for an appeal to the King-in-Council where the subject- matter of the dispute exceeded the sum of 1000 pagodas. In Bombay, however, the pecuniary limit for appeal to the King-in-Council was fixed at 3000 Bombay rupees. In the mofussil also, where the corresponding High Courts for civil litigation were the Sadar Diwani Adalats, a pecuniary limit was fixed for the purpose of appeal to the King-in-Council, but it varied from place to place.
Back
