Report No. 77

37. Judgments.-

Are you of the view that judgments should be shorter than at present and need not deal with each and every point advanced or with all the authorities cited by counsel at the Bar? Is it likely that shorter judgments may result in arbitrariness, or provide a cover for mental lethargy and an attitude to shirk or avoid dealing with inconvenient arguments?

Q. 38. Ruling on objections to evidence.-

Do you consider it necessary that the presiding officer should, when he allows or disallows a question objected to by the adverse party, record an order giving his reasons? In case he allows a question despite such objection, is it, in your view, desirable that he should record the question and answer with a note that it was objected to but has been allowed after overruling the objection?