Report No. 150

Suggesting Some Amendments to The Code of Civil Procedure, 1908

Chapter I

General Introduction

1.1. The 1908 Code.-

The law relating to the procedure to be followed in suits and other proceedings in civil courts was codified in the early years of this century by the Code of Civil Procedure (Act V of 1908). The adequacy of these rules of procedure, their compatibility with the new order of things ushered in as a result of the independence of the country and the promulgation of the Constitution of India in 1950, and the important question as to how far the Code had been able to stand the test of time and the strain of litigation explosion consequent on the changes in the social, political and legal atmosphere in the country have been considered in detail by the Law Commission in several reports.