Report No. 77

Q. 45. Too many witnesses.-

It has been suggested that in civil cases, a party should not be allowed to produce too many witnesses1 for proving the same fact and that the court should be given power to disallow the production of too many witnesses on the same fact.

What are your views in the matter?

1. Order 16, rules 1 and 1A of the Code of Civil Procedure, 1908.