P.S.I.E.C. Ltd vs Hari Mittal
2024 Latest Caselaw 10154 P&H

Punjab-Haryana High Court

P.S.I.E.C. Ltd vs Hari Mittal on 10 May, 2024

                                   Neutral Citation No:=2024:PHHC:065628




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

205
                                              RSA-2319-1996 (O&M)
                                              Date of decision : 10.05.2024

Punjab Small Industries and Export Corporation Ltd.           ....Appellant

                                  V/S

Hari Mittar                                                  ....Respondent

CORAM :       HON'BLE MR. JUSTICE NAMIT KUMAR

Present:      Mr. Sanjeev Sharma, Advocate for the appellant.

              Mr. A.S. Gill, Advocate for the respondents.

                                  ****

NAMIT KUMAR, J. (ORAL)

1. The appellant/defendant has filed the instant appeal against

judgment and decree dated 07.04.1992, passed by learned Sub Judge Ist

Class, Phillaur, whereby a suit for permanent injunction filed by the

respondent/plaintiff was decreed and judgment and decreed dated

24.08.1995, passed by learned Additional District Judge, Jalandhar,

whereby an appeal filed by the appellant/defendant against judgment

and decree dated 07.04.1992 was dismissed.

2. Brief facts of the case are that the respondent/plaintiff filed

a suit for permanent injunction restraining the appellant/defendant from

recovering Rs.17,505.13/- by way of deductions from his salary @ of

Rs.500/- per month on the basis of order dated 23.06.1988. The

recovery was stayed by the learned trial Court and thereafter, the suit

was decreed vide judgment and decree dated 07.04.1992. Against the

said judgment and decree dated 07.04.1992, the appellant/defendant

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Neutral Citation No:=2024:PHHC:065628

filed an appeal which was dismissed by the learned lower Appellate

Court vide judgment and decree dated 24.08.1995. Aggrieved against

the judgments and decrees passed by the learned trial Court and learned

lower Appellate Court, the appellant/defendant has filed the instant

appeal. However, there is no interim order of stay of the judgments and

decrees passed by the Courts below

3. Learned counsel for the appellant submits that during the

pendency of the present appeal, the respondent/plaintiff has retired from

service on 31.08.2008 and all the retiral benefits have already been

released to him and thereafter, he had died on 09.11.2023.

4. In view of the above, nothing survives in the present

appeal. Even otherwise, Section 102 of CPC provides that no second

appeal shall lie from any decree, when the subject matter of the original

suit is for recovery of money not exceeding twenty-five thousand

rupees.

5. Consequently, the instant appeal is disposed of as having

become infructuous.

6. Pending application, if any, shall stands disposed of

accordingly

10.05.2024 (NAMIT KUMAR) kothiyal JUDGE

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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