Report No. 58

The present context

2.13. During the last 25 years, not only has the volume of business brought to the various courts increased, but the nature of litigation has also assumed a new shape. This enlarged volume of business and its ever-changing nature have naturally created serious problems in the working of the higher judiciary. Any attempt to improve the system must devote attention to the factors relevant to the efficiency of those who work the system, and to the procedure by which the system is worked day-to-day.