C. NARAYANASWAMY Vs. K.S. JAYAVANI

JUDGEMENT

(1.) The chequered history of this case prompts this Court to reproduce with agony, what the judicial committee of the Privy Council, a century and half ago had ridiculed the judicial process in India, in the case of The General Manager of The Raj Durbhanga v. Maharajah Coomar Ramaput Singh in Moore's Indian Appeals (1871-72), Vol.14, Page 605=17 W.R.459; the said ridiculed was phrased as under:

(2.) The petitioner being the judgment debtor in Execution Petition No.2/1993 is laying the challenge to the order dated 05.02.2019, a copy whereof is at Annexure-A, operative portion of which, reads as under:

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is of considered opinion that the writ petition should be dismissed with exemplary cost for the following reasons: