Report No. 77

Chapter 2

The Trial Court Judge

2.1. Importance of trial courts.-

While dealing with the question of delay in the disposal of judicial cases, we should primarily direct our attention to the trial courts. If an evaluation were made of the importance of the role of the different functionaries who play their part in the administration of justice, the top position would necessarily have to be assigned to the trial court judge.

He is the key-man in our judicial system, the most important and influential participant in the dispensation of justice. It is mostly with the trial judge rather than with the appellate judge that the members of the general public come in contact, whether as parties or as witnesses. The image of the judiciary for the common man is projected by the trial court judges and this, in turn, depends upon their intellectual, moral and personal qualities.