Report No. 77

Q. 28. Village Panchayats.-

Should Village Panchayats be invested with jurisdiction to try petty civil cases?

Q. 29. Pre-trial.-

Should we have some provision for pre-trial proceedings in civil cases as might reduce the workload of the court by obviating the necessity of court proceedings?

Q. 30. Court timings.-

What are the court timings, and do the judicial officers adhere to those timings and maintain punctuality?

Q. 31. Public confidence.-

Do the people generally have confidence in the courts? If not, to what specific causes would you attribute decline in confidence?

Q. 32. Commissions for recording evidence.-

Do you find that the recording of the evidence of witnesses on commission impedes speedy disposal? Has it been your experience that parties interested in delaying disposal resort to it as dilatory tactics? If so, what remedies would you suggest to improve the situation?