MANOHAR LAL & CO Vs. AXIS BANK LTD

JUDGEMENT

(1.) This appeal and the time wasted in course thereof may be as a consequence of the extreme indulgence shown to this appellant by the Single Bench in not imposing costs for an unworthy cause.

(2.) Indeed, the present appeal demonstrates exactly what ails the civil justice system in this country where, possibly because of the judge-lawyer nexus, disingenious litigants are spared costs even in commercial matters.

(3.) This appellant wanted to ride a Jaguar. He clearly does not have the means to take on the mechanical version of the Jaguar that comes at a pretty price. He purchased a second-hand Jaguar car, failed to pay the instalments therefor, suffered an arbitral award, waited till the time to challenge the award had expired and, in the execution proceedings, pretended that he was completely unaware of the arbitral reference. The car has been sold in the execution. In fact, there were two cars covered by these two appeals.