MUKESH PARASHAR Vs. RAGINI PANDEY AND ANOTHER

JUDGEMENT

(1.) Mundaka Upanishad (3.1.6) goes this way:

(2.) Upon independence of India, Satya Mev Jayate has been adopted as National Motto.

(3.) Thus, truth always win and not falsehood/untruth. The present case is the glaring example of an attempt made by one of the parties to play fraud on the Court, by preparing false evidence, in order to establish his/her innocence. However, the respondent no.1 herself exposed, the attempt made by her to play fraud with the judicial system. Unfortunately, the persons who are in the noble profession of medical science and are Doctors, have also played an active role in preparing false documents. This Court, in spite of every effort, could not take a lenient view in the matter. The situation has touched an alarming height which has to be curbed, otherwise, the guilty persons would continue to succeed in preparing false documents/evidence to prove that the innocent complainants are wrong. On some occasions, a person may succeed in his evil attempt, but one day, the truth would always come to light and only the truth would prevail.