LEELAMMA AUGUSTINE Vs. LISIE MEDICAL INSTITUTIONS

JUDGEMENT

(1.) For any judicial system to remain robust - as much as to be efficient and just - resolution of every lis is to be prioritized; and, concomitantly, intentional efforts to obstruct and delay this process, require to be met with strong disapproval and significant penalties. Such tactics, needless to say, undermine the administration of justice and cause, most often than not, irreparable harm to the opposite side.

(2.) The facts we notice in this case expose how some litigants misuse the fairness in processes and perceived magnanimity of the system, to control litigation to their favour and delay resolution by insalubrious innovation. This requires to be strongly put down, as we propose in this case.

(3.) We will, first, state the essential facts compendiously.