Report No. 97

4.3. Comments received from the High Courts.-

Of the five High Courts that have sent replies in response to the Working Paper, two have stated that they have no comments to make. The remaining three have expressed the view that the section needs amendment as envisaged in this report1 One of them regards such an amendment as very wholesome and fully justified in order to achieve the ends of public justice,2 while another regards it as desirable and legally justified.3

1. Law Commission File No. F.2(10)/83-L.C., Serial Nos. 1, 6, 7, 9 and 12.

2. Law Commission File No. F.2(10)/83-L.C., Serial No. 1.

3. Law Commission File No. F.2(10)/83-L.C., Serial No. 6.