SURINDER SINGH SIBIA Vs. JASWANT KAUR

JUDGEMENT

(1.) By this judgment, Regular Second Appeal Nos. 18 and 619 of 1996, 1665 of 1998, 462 of 2012, 5413, 2651, 2652, 3803, 4868 of 2017, Civil Writ Petition Nos. 18170 of 2013, 2694 of 2014, 14492 of 2015 and COCP No. 1853 of 2009 shall stand disposed of. All the cases are inter connected and counsel for the parties also agree that all the cases can conveniently be disposed of by a common judgment.

(2.) From the facts of the case, it is apparent that some litigants have unlimited energy and resources to fight court cases which may be one of the reason for pile up of cases in the courts. This is one such classic case. Way back in the year 1997, a Division Bench of the High Court of Himachal Pradesh at Shimla had in an inter-se litigation between the warring parties had observed as under:-

(3.) In the considered opinion of this court, following issues require determination.-