(10)Genealogical trees should be set out as clearly as possible and where in introducing a case it is necessary to name a number of people of to state their relationship particular care should be taken in making the relationship clear and showing what the persons named have to do with the case. It is not a rare thing to find judgements beginning with such a sentence as this : X and Y own adjoining fields, without saying who X and are, or how it matters whether they own any fields or not This kind of beginning, expressed here in its simplest form, leads to severe difficulties where it assumes as it often does a more complicated form.
