Report No. 95
32. Should the statute provide for a compulsory attempt to arrive at a compromise at the appellate stage?
In U.S.A. a central funded scheme called the "Civil Appeal Management Plan (CAMP)" was launched in December 1973 to ascertain whether the appellate work load could be reduced by attempts to compromise made by an independent agency. The judges agreed that the CAMP did cause a reduction in the average time taken for the disposal of appeals because the discussion which the staff counsel had with the opposing parties improved the quality of counsel preparation and narrowing down of the matters in controversy [Jerry Goldman, Asst. Professor of the Political Science, Northwestern University, Columbia Law Review (1978), Vol. 78, p. 1209].
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