Report No. 77

Q. 40. Specific causes of delay.-

How far is delay in civil cases due to-

(a) delay in the service of process?

(b) non-utilisation of the provisions relating to the examination of the parties before the framing of issues or provisions provided for interrogatories or discovery, inspection and production of documents?

(c) lengthy evidence and cross-examination?

(d) large number of witnesses on the same point?

Would you suggest any remedies to improve the situation in this regard?