- (1.) Among parties, today, the following are present Ashok Dutt Plaintiff, Rajendra Nath Dutt, Indu Mehta, Rewa Dutt, Ajal Dutt, Krishna Dutt. Defendants along with their counsel Mr. Ashok Bhatnagar for Plaintiffs and Mr. B.R. Tripathi, Mr. R.K. Saxena aid Mr. K.K. Tripathi, Advocate on behalf of the respective Defendants.
(2.) In keeping with the spirit of Order XXXII-A and (Suits Relating to Matters Concerning the Family) and finding that the litigation is all within the family including brothers and sisters, the court indlecated in no uncertain terms to the parties present that the original jurisdiction of the High Court will not be lent for dragging litigation but only for a salution to litigation in keeping with the original intent of Its Chapter of 1866 on the basis of justice, equity and good conscience. These concepts have not changed.
(3.) Between so many litigations, noticed in yesterday's order between the brothers and sisters, today the court is told that there are yet more litigations. There is no reason why parties all brothers and sisters between them, will not reach a settlement. On the other side the alternate is litigation which will envelope them to such an extent that it is unlikely that even their progenies will escape it.;