E N PALANISAMY DIRECTOR Vs. MEENAKSHI; STATE

JUDGEMENT

(1.) "For who would bear the whips and scorns of time, the oppressor's wrong the proud man's contumely, the pangs of despised love, the law's delay - Shakespeare in Hamlet.

(2.) Under the given set of facts and circumstances, this Court has to find out the way to quicken the process of litigation, without detrimental to the rights and interest of both sides.

(3.) Meenakshi, who is the defacto complainant, who is the Managing Director of the Company named East India Corporation, could not be examined as a witness, in respect of an occurrence that took place on 12.09.1996, at about 4.00 p.m.