The opinion of each assessor should be elicited and recorded in such a manner as to show not only his general opinion, but also as far as possible the ground on which the opinion is based. The grounds should be elicited by putting specific questions to him on the important and salient points on which the decisions of the case really depends and inviting his opinions on them. This will enable the Judge and also the High Court to form some estimate of the value of the opinions given. Where the Judge differs from the assessors he should make a mention of their opinions in his judgement.
