(1)The object of a judgement is to set out in as lucid a form as possible the nature of the dispute and the circumstances necessary to understand it, the case put forward by each side with their allegations in support of it, the points on which they are at issue, the marshalling and discussion of the evidence or law on each point, and a clear and unambiguous decision point by point till the dispute is decided in all aspects raised. A person reading the judgement should thus know what the case is about, what the parties said about it, the points on which they were in conflict, and what the Judge decide on every question raised.
