Report No. 192

Chapter V

Curbs on vexatious litigation - USA

We have selected statutes of a few States in USA, which are intended to prevent vexatious litigation, with a view to understand the general nature of such statutes in different States in USA. In USA, there are provisions made requiring surety, or requiring prior leave of Court, or for taking action for contempt of Court, if action is filed disobeying the earlier orders requiring leave. The statutes also provide for grant of stay pending the furnishing security or the decision on the question whether a person is to be declared a vexatious litigant. The statutes also require that at least five cases on the subject must have been lost by the litigant in the preceding seven years.