Report No. 163

The Code of Civil Procedure (Amendment) Bill, 1997

Chapter 1

Introduction

1.1. Scope of the Report.-

The Law Commission of India was requested by the Government of India (Ministry of Law, Justice & Company Affairs) to undertake comprehensive revision of the Code of Civil Procedure, 1908. The Commission took up the matter in January 1998. It decided to do the exercise in two phases. In the first phase, the Commission proposed to express its views on the various amendments suggested by the Code of Civil Procedure (Amendment) Bill, 1997 (Annexure A) (hereinafter to be called the Amendment Bill) which was introduced as an official bill in the Rajya Sabha. In the second phase of the work, the Commission proposes to take up revision of the Code in its entirety since a comprehensive revision of the entire Code would take comparatively longer time.