RAHUL Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL.25952/2020 (exemption)

(2.) Petitioner impugns order dated 25.09.2020, whereby, the Trial Court directed notice to be issued to the respondents to ascertain whether the petitioner has attained the age of majority or not.

(3.) Learned counsel for the petitioner submits that the petitioner was born on 10.11.1991 and it is already part of the Trial Court record that he has attained majority. Even by order dated 04.08.2010, the Trial Court has recorded that the petitioner has attained majority in the year 2009 itself and earlier the compensation was released to him after he had attained majority.