Report No. 44
7. Position after 1838.-
By an Order in Council in 1838 uniformity was introduced, and an appeal to the King-in-Council was permitted only where the value of the matter in dispute in appeal was at least 10,000 company rupees. This minimum value continued the same after the constitution in 1861 of the High Courts (which replaced the old Supreme Courts and Sadar Diwani Adalats), and it was incorporated in the Civil Procedure Code of 1908 notwithstanding the considerable fall in the purchasing power of the rupee since 1838.
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