Report No. 77
8.5. Figures in Norway.-
According to the above publication,1 in 1954 the conciliation courts (councils) dealt with 24,773 cases. Of these, 2,712 cases were settled by way of mediation; 6,477 cases were referred to courts of justice for trial; 9,065 were settled by what is technically called "delivery of judgment by default", while 761 cases were otherwise adjudged. The remaining 5,758 cases were rejected, formally taken out of the council or discontinued.
The fact that mediation has already been tried without success in cases referred to the Court of justice does not prevent the court in question from attempting mediation at any stage of the proceedings. This also applies to cases in which Conciliation Council has no jurisdiction. Judgments delivered by the conciliation council can be appealed to the Country or Town Court.
The figures in Norway of total number of cases in the year and the number of cases in which reconciliation was brought about during the years 1971 to 1976 are given in the publication "Civil Judicial Statistics 1976" published by Central Bureau of Statistics, Oslo, Norway2. These figures are as under:
Year |
Total number |
Reconciled |
1971 |
60295 |
4500 |
1972 |
70106 |
4820 |
1973 |
79520 |
5139 |
1974 |
84004 |
4909 |
1975 |
80803 |
4524 |
1976 |
81460 |
4329 |
1. Royal Norwegian Ministry of Justice, Administration of justice in Norway, (1957), p.31
2. Central Bureau of Statistic, Oslo, Norway, Civil Judicial Statistics, 1976.
