Sociology by Deepshikha Agarwal
In India, and across the world, legal education has taken up a new dimension, with focus on a multidisciplinary and integrated approach. This book is an endeavour to assert the multidisciplinary and interdisciplinary nature of law. It touches upon the basic theoretical premises and concepts of sociology and provides insightful discussion on various social institutions and social control mechanisms. It attempts to provide an understanding of how society is organised and how it functions.
In order to cover the syllabus of sociology in law comprehensively, the author has included chapters of sociology in the Indian context including chapters on kinship, marriage and family. Similarly, a chapter on Indian society that discusses social stratification in India is included along with a chapter on social change. Many illustrations are provided in the book for clear comprehension of social order and social behaviour.
The book is relevant not just for the law student—is can be useful for all students who want to study sociology or anyone who has an interest in comprehending the functioning of society.
Extract from Foreword
The author, who has been in the thick of activity, i.e. teaching sociology to law students for close to two decades, has brought to bear her experience on the subject. The attempt has been to combine the theoretical premises and concepts of sociology, providing initial glimpses of social institutions and the control mechanism of the social system. How and why of the social organisation and the functionality of the social phenomenon in the face of legal processes constitutes the fulcrum of the discourse. I believe that the book shall go a long way in fulfilling the needs of law students and teachers, providing some basic standpoints of law and society debate in the contemporary era.
—Amar Pal Singh,
Dean, University School of Law and Legal Studies,
Guru Gobind Singh Indraprastha University, Delhi
