The Union Cabinet chaired by Prime Minister Narendra Modi has approved Promulgation of the Daman and Diu Civil Courts (Amendment) Regulation, 2019 and the Dadra and Nagar Haveli (Civil Courts and Miscellaneous Provisions) Amendment Regulation, 2019 under Article 240 of the Constitution.

Benefits:

The move will be helpful in bringing uniformity in Judicial Service. It will also help overcome the difficulties being faced by the litigants in travelling to Mumbai for filing appeals due to existing limited pecuniary jurisdiction. Enhanced pecuniary jurisdiction will accelerate the justice delivery system, besides making access easier for litigants without having to travel outside the Union Territory.

[SOURCE: PIB]

Cabinet

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