Report No. 45
15. Order-in-Council for Borneo Territories.-
For example,1 contempo-raneously with establishment of a Supreme Court for the three territories of Sarawak, North Borneo and Brunei, there was promulgated the Sarawak, North Borneo and Brunei (Appeal to the Privy Council) Order-in-Council, 1951, which provides for appeal to Her Britannic Majesty in Council-
(a) as of right, from any final judgment of the Court of Appeal, where the matter in dispute amounts to the value of five hundred pounds sterling, or more, or where the appeal involves some claim or property of a comparable amount; and
(b) at the discretion of the Court of Appeal, from any other judgment if, in the opinion of the Court, "the question involved in the appeal is one which, by reason of its great general or public importance or otherwise" ought to be submitted to the Privy Council.2
1. See Sheridan Malaya and Singapur and Borneo territories-The Development of Laws and Constitutions, (1961), pp. 133-134.
2. Appeals to the Privy Council Order-in-Council, 1951, section 3.
Back
