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When is a Deposition Summary used?
In recent years many legal cases have been relying more and more on deposition summaries.
They have become not only useful but sometimes essential to a convincing and well-thought-out legal plan and can aid in the successful resolving of the legal matter at hand.
As such, you are likely asking yourself, What are deposition summaries actually used for? What does it do? And when would such a document be vital to a case? We are going to show you the answers to these questions and more.
Pretrial Preparation
What can start off as a simple testimony and a relatively simple case can quickly turn into mountains of paperwork to sift through and what can seem like an infinite source of data. So whether the lawyer of the client is doing research and working on statements or points tobring out, having the key information shortens the pretrial preparation by a longshot and also makes it much clearer in the minds of those handling the case so that they can take care of it much more efficiently with a better understanding of the important case factors.
This can also save you a lot of money since your attorney will not be spending as much time going over all the data.
The Information Is Always At Hand
There are other parts of a legal process that can include communication between varying parties and the presenting of important facts to authoritative parties. When you come across
these scenarios you do not want to be unprepared. Even if you cannot remember every detail of what happened, the summary gives you the cliff notes to help you know what to say at any given moment and have a reliable source of information to reference back to.
Use In The Courtroom
Within the courtroom when you are face to face with the witnesses and the judge it can be a little intimidating. You also do not have the luxury of endless time to go over every single thing in your pile of paperwork. You need to say more with fewer words for greater impact and this is where the deposition summary really shines. Using a well-organized summary of statements and events, your lawyer can better discredit
witnesses that change their story and can be a useful guide throughout the trial. Additionally, a deposition summary can be admissible to the judge in some hearings giving him the full rundown of all the important parts of your case even before the trial begins.
