STATE OF U. P. Vs. MODERN MEDICOS JHANSI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition filed under Article 227 of the Constitution, the petitioner State of U.P. and two others seek to set aside the judgments and decrees passed by the trial court and court of appeal in O.S. No. 213 of 2008 and Civil Appeal No. 70 of 2010 respectively whereby present petitioners have been saddled with the liability to pay an amount of Rs.15,841.18 paise to the opposite party alongwith interest @ 18 per cent.

(3.) Learned Standing Counsel submits that since valuation of money recovery suit is less than Rs.25000.00 therefore, second appeal is barred in such matters under Sec. 102 of the Code of Civil Procedure, 1908 and hence this petition has been filed under Article 227 of the Constitution.