V RATHINAVALLI Vs. M VENUGOPAL

JUDGEMENT

(1.) When the heart is filled with emotions and as a result of which eyes get moist and tears start falling, all blood from the heart is utilized before it reaches the brain and the head becomes empty! The present judgment under appeal is a classic example of this biological phenomenon of emotions clouding a decision.

(2.) Judges by training irrespective of the level at which they function are required to act in a reasonable, logical manner, keeping their heads clear from bias and prejudice and not to give into passions and emotions, but to apply the relevant law to the fact situation before the Court and render a decision/judgment.

(3.) The basic requirement for any judge is to remain objective at all times, never to get biased or prejudiced, nor to identify himself or herself with the persons involved in the litigation, but only to look into the fact situation and apply the law without being inhibited by any bias or prejudice and render a decision as it emerges, by giving an answer to the issues before the Court on the touchstone of the law applicable to the fact situation.