RAVINDER KAUR Vs. ASHOK KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The merits of this appeal do not call for an elaborate judgment allowing this appeal. This case is a prime example of how a judicial process is being misused by unscrupulous litigants. We are sorry to note that in spite of the glaring facts of this case, the High Court has succumbed to an unjust plea of the respondents placed before it in a petition under Article 227 of the Constitution of India. It is with an attempt to curb such an abuse of the process of Court by unscrupulous litigants, we intend recording the facts of this case somewhat elaborately even though, as stated above, otherwise it may not be necessary to do so.