R GOPALAKRISHNANBAGYALAKSHMI Vs. K MANI

JUDGEMENT

(1.) The instant revision is a classic example as to how an unscrupulous litigant has grossly abused the process of Court to deprive his opponent to enjoy the fruits of a decree for possession which has reached finality. Public will lose faith in the judiciary if there is no finality in litigation and a party is allowed to re-agitate and re-litigate a matter even after the earlier litigation on the same subject matter has reached a finality by the decision of the highest Court between the same parties. The practice of re-litigating and re-agitating the dispute even after the adjudication of the dispute has reached finality by the decision of the highest Court must be nipped in the bud and the Courts must be stringent and ruthless while dealing with such kind of frivolous and vexatious litigations abusing the process of Courts and the judicial system.

(2.) The instant revision has been filed under Article 227 of the Constitution of India, challenging the order dated 27.06.2012, passed in C.M.A.No.72 of 2011 by the I Additional District Judge, Coimbatore, confirming the order dated 06.07.2011, passed in I.A.No.343 of 2010 in O.S.No.440 of 2010 by the II Additional Subordinate Judge of Coimbatore.

(3.) Brief facts leading to the filing of the instant revision: