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Report No. 14 Table No. 8 Statement Showing NUmber of Suits Pending in The Various Subordinate Courts on The First of January 1956, Classified According to the Year Institution
It is, thus, evident that there has been no delay in the disposal of original suits in this State. Efforts should, nevertheless, be made to expedite the disposal of the few old suits pending in the courts of subordinate judges. From the statistical data made available to us, the cadre of District Judges does not appear to be inadequate. We were told that normally each district judge will have on an average about 40 sessions cases per year, besides, about 150 civil appeals, about the same number of criminal appeals, about 60 civil miscellaneous appeals and about five or six original suits. The disposal of sessions cases is satisfactory. The number of sessions cases pending for more than two months on 1st March, 1956 in the various sessions divisions was as below.-
[In 7 out of 9 cases (pending in the Delhi division) accused are reported to be absconding while in the remaining two accused are said to be of unsound mind.] As stated earlier we recommend the enhancement of the appellate jurisdiction of District Judges to Rs. 10,000 to avoid the congestion in the High Court. The small cause powers, at present, conferred upon the subordinate judges should also be upto Rs. 2,000 at least in business centres like Delhi and Amritsar. 17. Panchayat Courts.- Panchayat Courts constituted under the provisions of the Punjab Gram Panchayat Act (IV of 1953) are at the base of the administration of civil and criminal justice. It was stated that the Panchayats also function as Conciliation Boards. The accompanying Table (Table No. 9) shows the number of Nyaya Panchayats and the number of cases instituted and disposed of together with the number of revisions preferred against the decisions of the Panchayat Courts, and their result during the quinquennium ending with 1955-56. From a perusal of the figures given in the table aforementioned, it is evident that the Panchayat Courts have been gradually proving to be useful institutions. No doubt, some witnesses emphatically asserted that the Panchayat Courts in this State were not at all functioning satisfactorily, but it is doubtful whether these witnesses spoke from personal knowledge.    |
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