Report No. 61
3.18. Word 'occasion' not intended to give a precise definition.-
The Supreme Court used the word 'occasion' in the Travancore cases. But this was not intended to give a precise definition. We may, in this connection, refer to what Lord Reid has said recently1 about the function of a court:
"It is not the function of a court to frame definitions; some latitude should be left for future developments."
1. Saunders v. Augtia Building Society, (1970) 3 All ER 961 (963) (HL).