Report No. 79

IV. Concise Note of Arguments

18.15. Concise note of arguments not necessary in civil appeals in subordinate courts.-

In the Chapter dealing with arguments and judgment1 we have made a recommendation that in regular first appeals to the High Court the parties should file a concise note of arguments. We have considered the question whether the filing of a concise note of arguments should be similarly made compulsory in regard to civil appeals in the courts subordinate to the High Court, and have decided against such a course.

The reason is that generally, appeals in, those courts are, as already mentioned,2 not of a very complicated nature. The time taken for arguments in those courts is also much less compared with that taken for arguments in regular first appeals in High Courts. Stenographic assistance is also not available in those courts to the same extent as in the High Courts. Taking all these circumstances into consideration and keeping in view the existing conditions we do not regard it proper at present to make the filing of concise notes of arguments compulsory for civil appeals in these courts3.

1. Para. 6.19, supra.

2. See para. 18.12, supra.

3. See also para. 6.25, supra.