PRAKASH Vs. HARI DAS

JUDGEMENT

(1.) Is it not a travesty of justice that a lis which had originated between the parties sometime in the year 1971 and was adjudicated by the courts below in 1979-82 is coming up for decision before this court in the year 2015 after having remained pending here for more than 32 years

(2.) This inordinate journey of the lis has virtually killed the civil litigation and has compelled the litigating parties to take shelter to other means or to recourse to writ jurisdiction directly.

(3.) The plaintiff lost the suit for the eviction and recovery of possession and for rent and damages for use and occupation of the suit land in the courts below.