- (1.) Leave granted.
(2.) Number of litigations in our country is on the rise, for small and trivial matters, people and sometimes Central and State Governments and their instrumentalities Banks, nationalized or private, come to courts may be due to ego clash or to save the Officers' skin. Judicial system is over- burdened, naturally causes delay in adjudication of disputes. Mediation centers opened in various parts of our country have, to some extent, eased the burden of the courts but we are still in the tunnel and the light is far away. On more than one occasion, this court has reminded the Central Government, State Governments and other instrumentalities as well as to the various banking institutions to take earnest efforts to resolve the disputes at their end. At times, some give and take attitude should be adopted or both will sink. Unless, serious questions of law of general importance arise for consideration or a question which affects large number of persons or the stakes are very high, courts jurisdiction cannot be invoked for resolution of small and trivial matters. We are really disturbed by the manner in which those types of matters are being brought to courts even at the level of Supreme Court of India and this case falls in that category.
(3.) Jurisdiction of this Court is invoked by a Gramin Bank on an issue on which no question of law arises for consideration. Facts are as follows: Smt. Khazani, the first respondent had availed of a loan from the appellant bank to purchase a buffalo and the same was insured for Rs.15000/- for a period from 06.02.2001 to 06.02.2004 vide Animal's tag No. NIA/03170 with the New India Assurance Company Ltd. second respondent herein. Smt. Khazani had made payment of Rs.759/- as premium on 05.03.2001 vide receipt No. 170612. The buffalo unfortunately died on 27.12.2001. The post mortem was conducted by veterinary surgeon, Pataudi on 27.12.2001 vide PMR No.50.;