Report No. 77

Q. 6. Original jurisdiction.-

Have you any suggestion to make as to-

(a) to ordinary original civil jurisdiction of the High Courts, or

(b) limiting appeals from district court to questions of law, or

(c) abolishing or limiting Letters Patent Appeals, in cases where such appeal is at present permissible

(i) against an original judgment? or

(ii) against an appellate judgment on first appeal?