RANGAMMA SOUNDAPPA CHETTY Vs. PALANISWAMY OBULI CHETTY

JUDGEMENT

(1.) This appeal is filed against the order of the Trial Court whereby the Court has refused to take written statement of the original defendant on the ground of delay.

(2.) On the earlier occasion, the Court directed the siblings to appear before this Court so that they can give undertaking not to use abusive language against each other, which is the subject matter of the defamation suit but the siblings can litigate with respect to other suits relating to their claim on the properties. However, the plaintiff-brother refused this proposal and insisted that he would pursue the defamation suit. Therefore, this Court has no option but to proceed with the adjudication of the present appeal.

(3.) The facts of the present proceedings reminds this Court about two festivals of our country viz., "Raksha Bandhan" and "Bhaubeej". The significance of these two festivals in our country is a reflection of the eternal bond between brothers and sisters, a heartfelt celebration of love, support, trust and protection between siblings. The reason why these festivals are celebrated in our country is to ensure both siblings would stand with each other in good and bad times whenever anyone requires the other. It is a bonding of moral support which makes this relationship very special. However, nowadays, sadly, siblings don't stand together but against each other in court of law.