STATE OF UTTAR PRADESH Vs. NIKHAT PARVEEN

JUDGEMENT

(1.) Heard Sri V.S. Shukla, learned Standing Counsel for State of U.P., the petitioner in this writ petition.

(2.) The State of U.P. through the Collector, Fetehpur, and the Board of High School and Intermediate Education, U.P. Allahabad through its Secretary have filed this writ petition for setting aside the judgment and order dated 1.4.2002 passed by Civil Judge (Junior Division), Fatehpur, in Original Suit No. 593/1991, awarding Rs. 12,500/- as half of the compensation claimed by the plaintiff for delay in declaring her result of the High School examination, in terms of directions of this Court; and the judgment and order dated 27.7.2002 passed by Additional District Judge, Court No. 6, Fatehpur dismissed the Civil Appeal No. 17/2002.

(3.) Since the claim for damages in the Suit was only for Rs. 25,000/-, a Second Appeal is not provided against the judgment of the Appellate Court, in terms of amended Section 102 of C.P.C., which has come into force with effect from 1.7.2002.