UDAY PRAKASH MISHRA Vs. POONAM MISHRA

JUDGEMENT

(1.) We notice that the judgment and decree dated 10.07.1973 still remains unexecuted and that too despite the matter having travelled up to the Supreme Court. The instant Reference is with regard to its interpretation.

(2.) Well, we are not required to express any opinion on the parties right of exhausting all remedies as available in law, but reference thereto is only to highlight the need of expeditious disposal, putting quietus, of matter, more so a continuous and contentious litigation so as to instill faith and not shake, which a litigant has in the system of administration and dispensation of justice.

(3.) The instant Reference Petition stands registered on the basis of reference (dated 06.11.2015) made under Section 113 CPC by Civil Judge (Senior Division 2nd), District Sheohar in Miscellaneous Suit No. 65/1993 titled as Uday Prakash Mishra Vs. Poonam Mishra & Others.