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Report No. 58 Task of law reform 2.10. It is the task of law reform to adapt the law to "the ever shifting phases which human affairs assume."1 The time has now come when it is necessary to examine how far our method of adjudication of disputes is adequate to meet the requirements of the general welfare. There need not be any undue conservatism in this regard. Frankfurter has noted2:- "framers of judiciary Acts are not required to be seers, and great judiciary Acts, unlike great poems, are not written for all times." 1. A phrase used by Goodhart in English Contributions to the Philosophy of Law, (1948), pp. 27-84. 2. Frankfurter, Business of the Supreme Court.    |
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