Report No. 77

10.7. Need for enough number of judicial officers.-

There should be enough number of judicial officers to deal with the above categories of cases. While the number of cases like eviction cases in each district would be so large as to keep fully occupied one or more than one judicial officer, the number of other cases, like claims arising out of accidents under the Motor Vehicles Act, may not be sufficient to keep the judicial officers fully occupied in some of the districts.

For the quick disposal of such cases, two alternative solutions are possible. One solution is to have one Motor Accidents Claims Tribunal for a number of such districts. The other solution is to vest the powers of the Tribunal in an Additional District Judge or a senior Subordinate Judge, who should set apart a number of days in a month for the exclusive disposal of such claims.

If the number of such cases in the court concerned be not sufficiently large to keep it fully occupied, the court should set apart a sufficient number of days in a month for the disposal of these cases with a view to ensure that these cases are disposed of as quickly as possible and do not, in any case, take more than a year to be decided.

The same observations will also hold good for cases under the Indian Succession Act.