- (1.) THIS case merits a prologue "i'm the parliamentary draftsman i compose the country's laws; and of half the litigation i'm undoubtedly the cause. "
(2.) THERE is widespread complaint that the judicial system is lo beyond its capacity and is cracking and breaking down under its doc weight, complicated procedures and midget disposals.
(3.) LORD Denning said that "law does not stand still. It moves continually. One this is recognised, then the task of the Judge is put or a hi, plane. He must consciously seek to mould the law so as to serve the ma of the time. He must not be a mere mechanic, a mere working ma laying brick on brick, without thought to the overall design. He must an architect - thinking of the structure as a whole - building for society a system of law which is strong, durable and just. It is on his work civilised society itself depends".;