Report No. 77

8.6. Views expressed in the discussions with the Chairman in Norway.-

The Chairman of the Law Commission who happened to be in Europe it some other connection, had the occasion to discuss the conciliation system with some of the judges and a leading member of the Bar in Norway. It transpired during the course of the discussion that most lawyers considered the conciliation machinery in Norway to be more or less a formality, as not more than 10 per cent. of the cases got compromised.

No lawyer can appear before the conciliation council. Only a small court fee is necessary for proceedings before conciliation councils. In case conciliation efforts fail, separate plaint with proper court fee is filed in regular courts. View all the same was expressed that the conciliation procedure was not without its utility, especially in cases of small value.