- (1.)Inspite of the fact that the Parliament has amended the Code of Civil Procedure, 1908 altering the provisions of Section 102 CPC providing that money recovery suit involving less than Rs. 25,000/- shall not be entertained in Second Appeal, we are being burdened with cases where the litigation cost may be hundred times more than the amount involved. It has become the definite attitude of the officials not to take any responsibility even for petty issues and would waste public money approaching this Court. Government departments would spend any amount on litigation instead of paying petty amount to the other party. In the instant case, an amount of Rs. 8,724/- is to be paid to the respondent employee as reimbursement of his medical claim and the petitioner Haryana Dairy Development Cooperative Federation Limited treating the litigation as luxury must have spent the amount already by filing this petition more than the total amount involved herein.
(2.)Many a time this Court has felt unhappy about the time of the Court being taken for days together by petty matters. (The Constitution Bench judgment Sukhdev Singh, Oil & Natural Gas Commission, Life Insurance Corporation, Industrial Finance Corporation Employees Associations Vs. Bhagat Ram, Association of Class II, Officers, Shyam Lal, Industrial Finance Corporation, 1975 AIR(SC) 1331 .
(3.)In Kadra Pahadiya and Others Vs. State of Bihar, 1997 AIR(SC) 3750, this Court observed that if the load of such petty cases is taken out of the regular Courts, those Courts would have time to deal with more serious crimes rather than have their time consumed by such petty cases.