STATE OF PUNJAB Vs. DEV BRAT SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) The State of Punjab and its officers have assailed the correctness of the judgment and order dtd. 11/8/2017 passed by the High Court of Punjab and Haryana, whereby the High Court allowed the revision petition filed by the respondent Dev Brat Sharma and further proceeded to reject the application of the appellant under Order VII Rule 11 read with Sec. 151 of Code of Civil Procedure (Code of Civil Procedure - CPC) after setting aside the order dtd. 10/11/2016 passed by the Trial Court holding that the respondent (plaintiff before the Trial Court) was required to make good deficiency in the Court fees on the amount of Rs.20.00 Lakhs claimed by him as compensation.

(3.) The respondent instituted a suit for recovery of Rs.20.00 Lakhs as damages allegedly suffered by him on account of denying the status of freedom fighter by the defendants and also for the loss of reputation on account of non-issuance of certificate of freedom fighter along with interest @9% per annum from the date of institution of the suit till realization of the amount. The State of Punjab and five others (officers of the State Government) were impleaded as defendants. This suit was registered as Case No.1661 of 2015 in the Court of Civil Judge (Senior Division), Jalandhar.