AMRIK SINGH GANDHI Vs. PREMIER TYRES LTD.

JUDGEMENT

(1.) IT is a tell -tale story and I do not desire to highlight the inaction of the members of the judiciary. The complaint was lodged on 15 -10 -1977 and proceedings continued till 20 -11 -1980 but not a single witness could be examined in the case. Leisurely and pleasurely the complainant took time from this Court. I would observe that a simple case which may be a proper case for civil litigation was kept alive by ingenious methods and accused suffered injustice. There is no alibi nor is there any reasonable explanation worth the name for the colossal waste of time and money, harassment and injustice,

(2.) POPE Paul in opening of the Judicial Year of the Second Roman Rota pointed that delay in dispensing justice is "in itself an act of injustice." Slow motion in dispensing justice, that too systematically, must claim our immediate attention towards basic reformation of the structure and procedure of the Court system, if the Judicature is to sustain "litigative credibility of the community." Lord Devlin's observations serve as a warning for our Court system;

(3.) UPON hearing the learned Counsel for the parties I evolve a formula to overcome the chronic disease and direct the Trial Court to dispose of the case within a month from the date of receipt of the records. It has been agreed by the learned Counsel for the parties that my above prescription is the best medicine for early disposal of this case.