His Lordship was educated at St. Joseph's Convent, Nagpur and later at Billimoria High School, Panchgani. His Lordship graduated from Morris College (now known as Nagpur Mahavidyalaya) and got his LL.B. from the University College of Law at Nagpur. His Lordship was enrolled as an Advocate at Nagpur in 1932, and practised in the Nagpur and later Madhya Pradesh High Courts as well as in the Federal Court and the Supreme Court. On the reorganization of the States in 1956, the Bombay High Court had the privilege of getting him as a Judge and he used to sit on the Nagpur Bench. In 1958 he was appointed as one-man Commission of Inquiry into the causes of Police Firing in Ahmedabad. This was a time when appointment of such Commission was somewhat rare. His Lordship had to formulate the procedure which he would follow, which he did satisfactorily and the procedure evolved by him was of considerable help to persons who are appointed to such commissions later. It was because of the findings given by him that a separate State of Gujarat was created. In 1969-70 he acted as the Governor of Maharashtra on the death of Dr. Cherian. His Lordship retired as the Chief Justice on 27th September, 1972.