Report No. 77

Delay and Arrears in Trial Courts

Chapter 1

Problem of Delay and Arrears in Trial Courts

1.1. The problem.-

The problem of delay in the disposal of cases pending in law courts is not a recent phenomenon. It has been with us since a long time. A number of Commissions and Committees have dealt with the problems and given their reports. Although the recommendations, when implemented have had some effect, the problem has persisted. Of late, it has assumed gigantic proportions. This has subjected our judicial system, as it must, to severe strain. It has also shaken in some measure the confidence of the people in the capacity of the courts to redress their grievances and to grant adequate and timely relief.