September 18, 2018:

Name of Legal Stalwart :-  Advocate Surjit Singh

Court :-  Patiala House Court

Education :-  Punjab University

Field of practice:-  Domestic cases

The interviewer, Jyoti Goel is a student of  4th Year BA.LLB student from Chaudhary Charan Singh University, Meerut, Uttar Pradesh. She is currently interning with LatestLaws.com.Q. 1  How do you find law as a profession?

Ans.-  Law as profession is very interesting. You get to face new challenges every day. Taking up cases is not only challenging but you get to learn a lot too. To get a deeper insight into the society, contemporary issues between people and how the society and thinking or mentality of people is changing or has changed over time.

Q. 2 How much do you think the legal education has changed in India?

Ans.-  The legal education has changed quite much since the time I was a student. When

we were students most of the concentration used to be on the theory part. Learning or mugging up the chapters and concepts was of more importance. Practicals were not given that much of weightage. But now a days theory and practical are equally important. Just cramming of books will not work. There are a lot of co curricular activities also included as part of college life. I see students doing a lot of moot court competitions, conferences, seminars etc. which we never as a student got to do much. There was no concept of internship at our times but today I see most of the students doing some or the other kind of internship.

Q. 3 What according to you are the areas where legal system in our country needs to improve?

Ans.-  According to me India has got a very good system of law and legislation. If you think along then you will find each and every dispute is covered up so well and also the ways to deal with it properly and appropriately stated. The only thing where we lack is the proper implementation of it. The statues aren’t properly implemented in the way they actually should be. This can be due to various reasons corruption and great load of work being the top most. If this problem of implementation is resolved then a lot can be changed in India and more people will get justice and actually, true justice.

Q. 4 What is your wisdom and success mantra for young legal professionals?

Ans.-  according to me the mantra for success is hardwork and dedication. It is very rightly said that there is no shortcut to hardwork. And as a lawyer, when you are skilled to fight on behalf of the people, you should always go for the truth so that the true victim gets justice and the real culprit conviction.

Q. 5 How do you feel is the difference in studying and practicing law as a profession?

Ans.-  undoubtedly you need to study law first. You must be well versed with all the provisions and most importantly the concept behind all. When your concepts are clear only then you can stand in the court as a confident lawyer. Studying will increase your knowledge, confidence and skills. But practicing actually in court is a bit different from studying in the cocooned environment of the classroom. You need to have those argumentative skills to counter question or answer the opponent and this is a matter of skill and not reading books. You need to be cunning and fast enough to beat your opponent with you argument power because words are the weapons of lawyer in the court. Not just a bookish knowledge but your argumenting ability and presence of mind will make you win the case.

Q.6 How was your experience at the law school?

Ans.-  the school was a great place. I made many friends, my teachers were very good and supportive. We used to learn a lot, study hard and enjoy as well equally.

Q.7  How was your first day at the court?

Ans.-  I was a bit nervous for I was to now take my own case and apply all that I have learnt till now. But yes it was a confidence in me that I can do it and I will do it.

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