Punjab-Haryana High Court

Principal Kendriya Vidyalyla ... vs Rampal on 8 May, 2024

                                  Neutral Citation No:=2024:PHHC:064035




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

208
                                             RSA-2194-1997 (O&M)
                                             Date of decision : 08.05.2024

The Principal, Kendriya Vidyalaya                            ....Appellant

                                 V/S

Ram Pal and others                                          ....Respondent

CORAM :      HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Harsh Aggarwal, Advocate for the appellant.

             Mr. Vikas Chatrath, Advocate for respondent No.1.

                                 ****

NAMIT KUMAR, J. (ORAL)

1. The appellant/defendant No.3 has filed the instant appeal

against judgment and decree dated 09.04.1991 passed by learned Sub

Judge Ist Class, Chandigarh, whereby a suit for declaration filed by

respondent No.1/plaintiff has been decreed and judgment and decree

dated 10.09.1996 passed by learned Additional District Judge,

Chandigarh, whereby an appeal filed by the defendants (including the

appellant) against the judgment and decree dated 09.04.1991 has been

dismissed.

2. On the last date of hearing, it was submitted by learned

counsel for the appellant that respondent No.1 has already retired, on

attaining the age of superannuation, on 31.10.2018 as UDC/SSA and

learned counsel for respondent No.1 had sought time to get instructions