Report No. 76

1.3. Delay and expense.-

Practical experience of the working of the Act has shown that though, by and large, the scheme of the Act is sound, some provisions have in actual working caused difficulties and have resulted in delay and needless expense. Although we have come across criticism of the Act in one or two judicial pronouncements,1 we do not think that the Act suffers from any radical defect or that on that score it should be thrown out lock, stock and barrel.

1. E.g. Saha & Co. v. Ishar Singh, AIR 1956 Cal 321 (341).