Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Madhya Pradesh - Subsection

Section 154(12) in M.P. Civil Court Rules, 1961

(12)The judgement should not be begun until the Judge has it clear in his own mind what points he is to decide, how he is going to decide them and why. He should try to deal with them as lucidly and concisely as possible. A prolix judgement is not a sign of carefulness but of inability to come to the point. It is a Judge's duty not to write a page where a few lines would have sufficed.