Andhra Pradesh High Court: Battu Devanand, J., observed that:
It is the duty of the Courts to see that the senior citizens shall be given priority for early disposal of their cases whether those are civil or criminal or service or any type of litigation to enable them to enjoy the fruits of litigation during their life time.
Petitioners sought decree in favour of them and against defendants 4 and 9 in light of the following reliefs:
- sale deed, dated 18-03-2002 executed by defendant 4 in favour of defendant 9 in relation to the schedule property does not bind the plaintiffs and defendants1 to 7 after the lifetime of defendant 4 as she is entitled to collect rents from it and live and for consequential relief of permanent injunction restraining the defendants 4 and 9 for disturbing the status quo by inducting defendant 9 into the scheduled house as the purchase of the same under above sale deed.
- for the partition of the plaint schedule house by passing a preliminary decree into six shares and allot two such shares to the plaintiffs
- for past profits from the 9th defendant since 04-06-2003 in a sum of Rs 2000 per month x 14 = Rs 28,000 and from the 8th defendant at Rs 900 per month x 14 = Rs 12,600;
- for a direction for ascertainment of mesne profit on those portions from the date of suit till the date of realization from the defendants 8 to 9 respectively.
Analysis and Decision
Bench stated that the request of the petitioners, who are the senior citizens, has to be considered positively and their hope towards this institution has to be proved to meet the ends of justice.
The year 1999 was observed as “International Year of Older Persons”. In view of the “National Policy for Older Persons” adopted by the Government of India, the High Court of Andhra Pradesh at Hyderabad issued a Circular directing all the Judicial Officers in the State to identify and dispose of matters in which persons above “65 years” of age are involved, on a priority basis.
Circulars were issued in which specific instructions were issued to give priority to the cases relating to senior citizens for expeditious disposal.
Dealy of 9 Years
Bench observed that petitioners filed the suit in the year, 2002 and it was decreed in the year 2010 and the petitioners filed an interlocutory application on 07-02-2011 as per the docket proceedings of I.A.No. 565 of 2011. It was adjourned time to time and pending till date. As such, it is clear that the said interlocutory application is pending before the Court below for more than 9 years which is very unreasonable and contrary to the procedure contemplated under law.
It is not sufficient to respect and honour the senior citizens in the late evening of their life by giving some concessions in bus, rail and Airfares and giving priority in allotting lower births in the trains and comfortable seats in buses.
The real respect and honour to the senior citizens is to render speedy justice to them for which they would have a legitimate expectation.
Court cited the Supreme Court’s decision in Rajinder Singh v. Prem Mal, (2007) 11 SCC 37, wherein it was held:
“People in India are simply disgusted with this state of affairs, and are past loosing faith in the judiciary because of the inordinate delay in disposal of cases. We request the authorities concerned to do the needful in the matter urgently to ensure speedy disposal of cases if the people’s faith in the judiciary is to remain.”
In view of the above, Court directed the Additional District Judge to dispose of the matter s expeditiously as possible. [Pelluri. Venkata Hanumantha Krishna Murthy Sharma v. Pelluri. Venkata Lakshmi Narasimha Rao, 2020 SCC OnLine AP 1750, decided on 07-12-2020]
The above orders are very much important essential for all the senior and super senior citizens that are facing prolonged years together pending with issues, and the repeated pitions under ipc section 151 draging the cases years together.
it is very much essential to make the above order mandate to all states of India to dispose cases on priority bases, if nessceary separate courts exclusively delt with long pending cases related to seniors and super senior citizens of Indian citizens
Its true but seldom followed even by the Hon. Constitutional Courts.
This gives the culprits ample leeway to tamper with justice and enjoy the fruits that they are not entitled to. Criminal courts do not have the power o direct recovery of the loot so the CRIMINAL MINDED PERSONS ARE LAUGHING ALL THE WAY TO THE BANK
Consumer Disputes Redressal Courts are also not different where cases go for years when 50-150 days were fixed to wind up a case. My case it is running there for 10 years and presently fixed a date that falls in its 11th year!