Section 137 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
137. Language of subordinate Courts.
- The language which, on the commencement of this Code, is the language of any Court subordinate to the High Court shall continue to be the language of such subordinate Court until [the Government] [Substituted for "His Highness" by Act X of 1996.] otherwise direct.(2)[The Government] [Substituted for "His Highness" by Act X of 1996.] may declare what shall be the language of any such court and in what character applications to any proceedings in such Courts shall be written.(3)Where this Code requires or allows anything other than the recording of evidence to be done in writing in any such Court, such writing may be in English; but any party or his pleader if unacquainted with English, a translation into the language of the Court shall, at his request, be supplied to him; and the Court shall make such order as it think fit in respect of the payment of the costs of such translation.
