G. JAWAHAR Vs. EXEMPLARR WORLDWIDE LTD

JUDGEMENT

(1.) The Suit has been filed for Recovery of Rental arrears.

(2.) Proof Affidavit of PW1 was received on 20/4/2022 and he was examined on the same day in chief and Exhibits were marked. Cross-examination of PW1 was completed on 12/1/2023. Thereafter, When PW2 was present on 28/2/2023, the Counsel for the Defendant was not ready and hence, the matter was adjourned to 8/3/2023. Thereafter, he was examined and exhibits were marked. On 27/3/2023, he was cross-examined. Thereafter, though PW3 was examined on 18/4/2023 in chief and exhibits were marked, till now, he has not been cross-examined. Though the Master had directed the matter to be listed before this Court on 22/11/2023, the same was listed before this Court on 15/12/2023 after a delay of more than 20 days.

(3.) The manner in which adjournments have been granted from 2022 would, in fact, clearly indicate that the process of Court has been abused on the Original Side, taking advantage of the fact that the Master or Additional Masters are recording evidence. This Court is of the view that if these kinds of adjournments are allowed, it will not only defeat the very object of the trial, but also, the Concept of Speedy Justice.