Report No. 150
1.7. Subsequent Developments.-
About twenty years have passed by since the large-scale amendment of the Code in 1976. The quantum of the litigation in the Civil Courts, the incidence of delay and costs and other difficulties incidental to litigation have Increased enormously during this period. An extreme view has been sometimes ventilated that the currently existing Anglo Saxon pattern of the Code embodying the adversary system of procedure cannot survive these onslaughts, and is soon bound to collapse. It is, however, generally felt that even if the present system is to continue, some radical reforms are needed in the procedural Code if it is to satisfactorily meet the requirements of litigants and provide an efficient and speedy system of justice.
The task of suggesting the necessary reforms for this purpose, however, is an enormous one. It will need, as the recommendations in the 54th Report did, to be preceded by the elicitation of public and expert opinion on the various steps needed to usher in substantial changes in this sphere. That, no doubt is a task to which the Law Commission will have to address itself soon, That exercise may be taken up by the Commission at some later stage, but meanwhile this short report is submitted to meet an urgent need for amendment of Order I, rule 10 and Order XXII, rule (3) of the C.P.C.
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