M. KALAIVANI Vs. N. BALAKRISHNAN

JUDGEMENT

(1.) India has emerged as an Information Technology Power House of the world, but not Indian Judiciary. Whether judicial accountability would include creation of paperless Court or atleast less paper Courts towards ensuring speedy justice is the issue indirectly arising for consideration in this case.

(2.) The first petitioner in both these Civil Revision Petitions / plaintiff instituted a suit in O.S.No.592 of 2004 seeking relief of partition against her brothers and sister.

(3.) Aggrieved over the same, defendants 1 and 2 filed two separate appeals in A.S.Nos.131 of 2009 and 44 of 2008. These appeals are said to be pending for a period of five/four years and directions are sought for speedy disposal of those appeals.