Report No. 77

Small causes

Q. 53. Delay in small causes.-

(a) What is your experience, as to delay in disposal of cases in small causes court? Are they decided at the first hearing, or are adjournments granted very frequently?

(b) It has been suggested that adjournments in the Courts of Small Causes should not, in any case, exceed a month, to ensure expeditious disposal of cases. Do you agree with the suggestion?

(c) Have you come across cases of delay in courts of Small Causes in the filing of written statements, preparation of judgments, or other matters vital to the progress and conclusion of the trial?