UNION OF INDIA Vs. MOHD.ABID

JUDGEMENT

(1.) EXEMPTION allowed subject to all just exceptions. Application stands disposed of.

(2.) BY way of this Regular Second Appeal under section 100 CPC, appellants have challenged two concurrent judgments of the courts below i.e., the original court dated 7th October, 2011 and that of first Appellate court dated 9th December, 2011 by which the suit of the respondent/plaintiff has been decreed and the decree of mandatory injunction has been passed directing the appellants/defendants to issue duplicate Indra Vikas Patras (in short referred to as 'IVPs') and thereafter encash the same or if procedure exists, the IVPs in question be encashed without issuing duplicate certificates subject to furnishing of undertaking and indemnity bond by the respondent/plaintiff.

(3.) APPELLANTS /defendants have opposed the said suit by filing written statement contending therein that IVPs in question have been mutilated beyond recognition and under the INDIRA VIKAS PATRA RULES, 1986, appellant/plaintiff is not entitled for any relief.