Report No. 55

16. Amendments made on the basis of social justice.-

In the Lok Sabha Debates1, the Minister of Legal Affairs (Shri Pataskar) stated2 that in clauses 2 and 3, amendments more in conformity with the modern ideas of social justice were introduced. He explained that they disallowed high rates of interest and also any interest on costs, awarded by the Court.

1. Lok Sabha Debates, 2nd to 4th August, 1955.

2. Clause 2 related to section 34, clause 3 related to section 35.