UNION OF INDIA Vs. O.P. MATHUR

JUDGEMENT

(1.) This is a Second Appeal filed by the Appellant challenging the impugned judgement and decree dtd. 22/9/2011 passed by the First Appellate Court which dismissed the First Appeal filed by the Appellant bearing RCA No. 05/2011 seeking reversal of the judgement and decree dtd. 8/5/2003 passed by the learned Trial Court in CS No.472/1988.

(2.) This court has heard the arguments of the Appellant represented by Mr. Vivek Goyal, learned Central Government Standing Counsel (hereinafter referred to as "CGSC") and Mr. R. K. Saini, learned counsel for the respondent. This Court has also perused the learned Trial Court as well as the First Appellate Court record, their judgements and other related documents.

(3.) The substantial questions of law which arise in the present appeal have already been crystallized vide the order dtd. 26/7/2013 and are as under: