The gist is a brief overview of the judgment in 7 to 8 lines covering general information about the judgment, focusing on the key facts and conclusion. It helps user to get a quick overview of the judgment without going into the complex legal issues and discussion. It is different from headnote & summary and cannot be promoted and explained to client as headnote or summary..
The gist of a judgment provides general information focuses on the facts, main points, conclusions, and sometimes arguments providing a quick overview of the judgment without going into the complex legal issues and discussion. The headnote, on the other hand, provides a brief and precise summary of the legal and technical issues discussed in the judgment and explains the key issues, legal principles, statutes, and final decision that were applied by the court in making its decision. A summary is a concise overview of the entire judgment outlines the key facts, issues, statutes, arguments, legal principles, reasoning, and the final decision of the court. It is more detailed than headnote and comprised of all the components of the judgments.