SATYENDRA SINGH Vs. GULAB SINGH

JUDGEMENT

(1.) We preface our decision by extracting certain pertinent observations made by the Supreme Court in the decision Dalip Singh Vs. State of U.P. & Ors., 2010 2 SCC 114:

(2.) As rightly observed by the Supreme Court, Satya is a basic value of life which was required to be followed by everybody and is recognized since many centuries. In spite of caution, courts are continued to be flooded with litigation with false and incoherent pleas and tainted evidence led by the parties. The judicial system in the country is choked and such litigants are consuming courts time for a wrong cause. Efforts are made by the parties to steal a march over their rivals by resorting to false and incoherent statements made before the Court. Indeed, it is a nightmare faced by a Trier of Facts; required to stitch a garment, when confronted with a fabric where the weft, shuttling back and forth across the warp in weaving, is nothing but lies. As the threads of the weft fall, the yarn of the warp also collapses; and there is no fabric left.

(3.) We have to undertake such a voyage in the instant appeals. As would be noticed from the facts hereinafter recorded, the parties have litigated for over 50 years and have not only consumed precious judicial time; but have resorted to adopting convenient stand, as per the situation in which they found themselves, oblivious of what they had spoken earlier. The siblings of late Ram Chander have been firstly fighting the Government, their uncle Chain Singh and inter-se themselves for over 50 years.