Report No. 185

Section 151

This Section refers to 'Indecent and scandalous questions'. It reads as follows:

"151. The Court may forbid any questions or inquiries which it regards as indecent or scandalous, although such questions or inquiries may have some bearing on the questions before the Court unless they relate to facts in issue, or to matters necessary to be known in order to determine whether or not the facts in issue existed."

In the 69th Report (see para 84.38), after some discussion, no amendment was recommended for Section 151. We agree.