Report No. 77

Q. 15. Citation of case law and consolidated fee.-

The following suggestions relating to arguments, intended to expedite the disposal of cases, have been made:-

(a) Citation of case law should be restricted normally to not more than two cases only, in support of one proposition, with liberty to hand over a typed list of other authorities, with relevant paragraphs extracted if necessary.

(b) Counsel should be required to settle a consolidated fee in a case (fees on daily basis being prohibited) so that there may be a positive incentive to compress the arguments as much as possible.

(c) Unnecessary, lengthy and repetitive arguments should be declared as professional misconduct, proceedings for which may he initiated by a complaint of the court.