The convention of addressing judges of higher forums with an appellation of "Your Lordship" and "My Lord" has its genesis in the feudal system of over-lordship. The feudal lords, though all powerful and otherwise sovereign over their tenants, had their place in Kingdom next to the King. They could not, therefore, be addressed as "Your Majesty". An appellation based on factual position of the overlordship came into usage, that is the appellation of "Your Lordship" and "My Lord". The judges including Privy Councilors could never be equal to the feudal lords as the latter's position was more powerful and enviable in regard to their sovereignty over their subjects (tenants). But to please the judges, Counsel used to address them with the appellation employed for feudal lords. Gradually this manner of softening judges' moods developed into settled lines of convention and the conscious effort of placating the judges ....