Report No. 114

3.9. Transport.-

If litigants can be appropriately described as consumers of justice and the court system is devised to render service to such consumers on payment of fee for the service in the form of court-fees, it is implicit therein that the service must be within the easy reach of the consumers of service. If consumerism approach appears crude in relation to the noble task of rendering justice, it can be said that in this age, of the common man, justice must be taken to the doorstep of the people, people in search of justice at present have to go to the courts wherever they are established.

Often times, people have to travel long distance to have access to justice. It is shown to be time consuming, expensive and even occasionally unproductive. It is implicit in the setting up of the new forum that it would not only be easily accessible but that it would try to assemble at the place of dispute or near the subject-matter of dispute. Accordingly, it should have easy mobility. Towards that end, a transport vehicle must be provided so that this new forum can speedily travel to the place of dispute, carry justice to the doorstep of the people and dispose of the matter on the spot.