- The law to be observed in the trial of suits shall be Acts of Parliament [of the United Kingdom] [These words were inserted by the Adaptation of Laws Order, 1950.] and [Indian laws] [The words 'Indian Laws' were substituted for the words 'Regulations of Government' by the Adaptation of Indian Laws Order in Council.] applicable to the case, in the absence of such Acts and [laws] [This word was substituted for the word 'Regulations' by the Adaptation of Laws Order, 1950.], the usage of the country in which the suit arose; if none such appears, the law of the defendant; and, in the absence of specific law and usage, justice, equity, and good conscience alone.
