Report No. 55
20. Arguments on opposite side.-
It is clear, however, that the arguments were not all one way. Thus, in the course of the discussion on the Bill, several points were put forth by way of objections to the Bill. One State Government observed that the proposed amendment1 may serve as an incentive to the desire of the judgment, debtor for non-payment of the costs.
1. Comments of the Bill of 1955.
21. Restriction opposed. One High Court Judge, in his comment on the Bill stated, that the power, unless it is abused by courts, should not be restricted in this manner1.
1. A Judge of the Allahabad High Court.
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