AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 77

8.10. Recommendation as to conciliation system being introduced on experimental basis.-

It would appear from the above that the system of conciliation has not been an unqualified success in the countries in which it has been tried. At the same time, it cannot be denied that the system is not without its merit. We would recommend the setting up of conciliation boards on experimentals in certain areas in disputes giving rise to claims for the recovery of money not exceeding five thousand rupees.

Every such board should cover a block of population of about one lakh in rural areas and about two laths in urban areas. Every aggrieved person, before filing a suit for the recovery of money not exceeding five thousand rupees, should first approach the conciliation board. The board should try to get the dispute amicably settled within three months of the service of the notice on the person complained against.



Delay and Arrears in Trial Courts Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys