Report No. 114
4.13. Simple procedure for the resolution of disputes.-
While hearing a dispute, the Judges will evaluate and appreciate the evidence and the Panchayat Judge will render assistance with regard to simple formulations of law relevant to the dispute. Ordinarily, the Nyaya Panchayat will try to resolve the dispute by consensus. A decision by majority should not be ruled out. The decision must be drawn up in the local language supported by brief reasons.
Back
