Report No. 77

Q. 17. Judgment.-

The following suggestions have been made relating to judgments in order to expedite disposal:-

(a) Judgments should be required to be very brief. They may contain the broad reasoning only, and the citation of authorities should be confined to their gist,1 without quoting extracts, unless the question of extracts is absolutely necessary for distinguishing a case.

(b) Reading of judgments in court should be eliminated, so that only the operative order is pronounced.2

(e) Judgments should be delivered ordinarily within a week of the conclusion of the hearing and, in no case, after more than one month3.

What are your views in the matter?

1. Compare High Courts Arrears Committee Report, (1972), Chapter V, para. 106, p. 74.

2. Compare Order 20, rule 1(2), Code of Civil Procedure, 1908, as amended in 1976.

3. Compare Order 20, rule 1(1), proviso, Code of Civil Procedure, as amended in 1976.

Other measures relating to High Courts