Report No. 77

Chapter 8

Conciliation

8.1. Advantages of conciliation.-

One of the methods which can be devised for relieving the courts of the heavy load of cases is the adoption of the system of conciliation of civil cases. Settlement of cases by mutual compromise is quite often a better method of ending the civil dispute than the alternative of fighting the case to the bitter end, by taking up the matter in appeal from one court to the other.

The latter method, apart from burdening the parties with heavy financial expenditure, also quite often leaves a trail of bitterness. Results more in consonance with justice, equity and good conscience can sometimes be achieved by having a mutual settlement of the dispute than by having a court decision one way or the other.