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The book, “The Saga of Life: Interface of Law and Genetics”, by Dr Vani Kesari, addresses legal and ethical issues arising out of human genetic research and advocate reforms so as to nurture technological development by preserving human dignity. The book was released at School of Legal studies, CUSAT by Justice Jasti Chelameswar on Thursday.
The retired Supreme Court Judge commented “There exists a gap between the mind of the inventor and the mind of a lawmaker. Law does not often keep pace with the developments in technology.” He considered the book highly topical and advantageous for acquaintance with the present day conflicts. He discussed the topic further by quoting example of Kerala law for motor vehicles, developments in field of genetics,etc. While concluding, he remarked that “Indian Judiciary found it difficult to resolve conflict between two legal principles – the principle of master of roster and that no one shall be a judge in one’s own cause. How it will resolve new-age conflicts, one need to wait and see”.
The first copy of the book was handed over to Dr Moni Abraham Kuriakose of Cochin Cancer Centre.
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