Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2
CASE NO.:
Appeal (civil) 1062-1065 of 2007
PETITIONER:
Moses Wilson and Ors.
RESPONDENT:
Kasturiba and Ors.
DATE OF JUDGMENT: 20/09/2007
BENCH:
A.K. Mathur & MARKANDEY Katju
JUDGMENT:
JUDGMENT
ORDER
We have heard learned Counsel for the parties.
We are disposing of all the four appeals by a common order.
These appeals arise out of a suit filed in 1947 and subsequent Proceedings.
The suit was for a sum of Rs. 7,000/- and there was an order for attachment
before judgment of the dry fish of the defendant. A third party claimed
ownership of the dry fish and he applied for release of the attachment
order. It is not necessary to give further details of the case because the
facts involved are very complicated stretching over 60 years. Therefore,
with the consent of learned counsel for the parties we cut short the matter
and direct that the entire property which is the subject matter of this
litigation may be divided in equal shares between the two parties. Half
share should be given to the appellants and the other half should be given
to the respondents.
To decide which part should go to the appellants and which part should go
to the respondents, as many properties are involved, it is just and proper
that this exercise may be done by the District Judge, Kanyakumari at
Nagercoil himself or by the Additional District Judge nominated by the
District Judge. The District Judge may issue notices to both parties and
divide the properties in two equal shares. If any person has any grievance
against the order passed by the District Judge (or A.D.J., as the case may
be), it will be open for either of the parties to approach this Court for
further clarification. The District Judge, Kanyakumari, Nagercoil (or
A.D.J. nominated by him) is directed to dispose of the matter preferably
within a period of six months.
Let all the records which are available here be transmitted to the District
Judge, Kanyakumari, Nagercoil.
The appeals are accordingly disposed of in the above terms.
Before parting with this case, we again express our deep concern at the
delay in disposing of cases in our Courts. Recently in Civil Appeal No.
1307 of 2001 titled Rajindra Singh (Dead) thr. Lrs. & Ors. v. Prem Mai &
Ors. decided on 23rd August, 2007 we had expressed our deep anguish about
this situation, and had observed that because of delay in disposal of cases
people in this country are fast losing faith in the judiciary. We saw in
the media news of lynching of suspected thieves in Bihar’s Vaishali
District, the gunning down of an undertrial prisoner outside Patna City
Civil Court, and other incidents where people have taken the law into their
own hands. This is obviously because many people have started thinking that
justice will not be done in the Courts due to the delays in Court
proceedings. This is indeed an alarming state of affairs, and we once again
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2
request the concerned authorities to do the needful in the matter urgently
before the situation goes totally out of control.