“Because justice is not executed speedily men persuade themselves that there is no such thing as justice.”1 Sharing the same sentiments. Chief Justice Bhagwati2 said in his speech on the Law Day-November 26-in 1985, “I am pained to observe that the judicial system in the country is almost on the verge of collapse. These are strong words I am using but it is with considerable anguish that I say so. Our judicial system is creeking under the weight of arrears.” Arrears cause delay and delay means negating the accessibility of justice in true terms to the common man. Countless rounds to the Courts and the lawyers’ chambers can turn any person insane. Even then loitering and wasting time in the corridors of Courts has become a way of life for a majority of Indians who day by day are becoming as litigious as the Americans are “Litigation has become the nation&rsquo ....