Report No. 238
Amendment of Section 89 of the Code of Civil Procedure, 1908 and Allied Provisions
| Contents | |
| Amendment of Section 89 of the Code of Civil Procedure, 1908 and Allied Provisions | |
| Introduction | |
| Analysis of Section 89 and its Scheme | |
| The Background to Section 89 | |
| 129th Report (1988) of the Law Commission of India | |
| Drafting Errors in Section 8 | |
| The Supreme Court then declared | |
| Changes Considered Broadly | |
| Section 89 and Order X, Rule 1 | |
| The Supreme Court also clarified | |
| Amendments Proposed | |
| Settlement of disputes outside the cour | |
| Section 16, Court-fees Act, 1870 | |
| Recommendations | |
| Annexure I | Extract of Section 73(1) of Ac Act and Section 89 of Cpc |
| Settlement agreement | |
| Settlement of disputes outside the Court | |
| Annexure II | Paragraphs 43 & 44 of The Judgment In Afcons Infrastructure Case |
| Paragraphs 43 & 44 of The Judgment In Afcons Infrastructure Case | |
