Report No. 114

Appendix I

Law Commission of India Working Paper on Alternative Forum for Resolution of Disputes at Grass-Roots Level

Contents
Chapter	Page
I. Introductory	114.63
II. Need for Restructuring the Judicial System	114.64
III. Nyaya Panchayats	114.7
IV. Proposal for Adoption of a New Forum of Nyaya Panchayats	114.72

Chapter I

Introductory

1.1. Genesis.-

Amongst the terms of reference of the Law Commission, high priority deserves to be accorded to the first term, namely, "to keep under review the system of judicial administration to ensure that it is responsive to the reasonable demands of the time". Of late, the delay in the disposal of cases and the consequent arrears in all the courts had been the subject of discussion at various forums and a number of suggestions, including changes in the system of administration of justice, have also been made. The Law Commission has also dealt with this aspect in a number of reports. In view of the importance of the subject and the need for speedy administration of justice, the Law Commission has decided to examine this subject in all its ramifications on its own and submit a report.