Report No. 77

High Courts

The problem and its principal causes

Q.1. Causes.-

(a) If you regard the problem of arrears in the High Courts as requiring serious consideration, to what extent is it due, in your opinion, to one or the other of the following factors:-

(i) increased institution of cases;

(ii) decreased disposal of cases.

(b) If, in your view, arrears in High Courts can be attributed to increased institution, please state what, in your view, are the main factors contributing to such increased institution.

What measures would you suggest to remedy the defects?