RAJINDER SINGH Vs. PUSHPA DEVI BHAGAT

JUDGEMENT

(1.) The facts of the case, as they appear from the appeal paper book, clearly point to various afflictions in our justice delivery system. Firstly, chronic delays - a simple suit for recovery of possession of immovable property was instituted in 1989 and it is still pending. Secondly, unnecessary adjournments - not a single witness turned up for the Respondents between December, 1998 and April, 2001 despite a dozen opportunities. Finally, frivolous and unsubstantiated allegations - this time against a respectable lawyer for the Respondents. Expressing his pain and anguish in a written response dated 7th December, 2001 submitted to the Trial Court, the lawyer requests the Court:

(2.) The Appellants filed a suit in April, 1989 (later numbered as Suit No.52/93) for recovery of possession of the front half portion of property bearing No. C-25, Friends Colony, New Delhi. According to the Appellants, the suit property was in the tenancy of the Respondents and their tenancy was determined by a notice to quit dated 9th February, 1989 effective on the expiry of the tenancy month on 31st March, 1989.

(3.) The suit was contested by the Respondents who raised various defences, including that the tenancy was not validly terminated and also claiming protection of the provisions of the Delhi Rent Control Act, 1958.