PANJAB UNIVERSITY Vs. TILAK RAJ DOGRA

JUDGEMENT

(1.) THIS regular second Appeal has bean preferred by the appellant, the Panjab Univeisiry Chandigarh against the judgment ana decree dated 1. 10. 1988 passed by Shri R. N. Singal, Additional District Judge, Ambala, vide which, the first appeal brought by the University was dismissed as incompetent.

(2.) THE brief facts leading to the litigation are that Tilak Raj Dogra, respondent, brought a suit for a diclaration Co the effect that his date of birth was 3-2-1929 and nut 13- 7- 1927, as entered in the Matriculation Certificase issued by the University He clamed to have appeared and passed the Matriculation Examination in March, 1955. The suit was contested by the University and was tried on the following issues :1. Whether the date of birth of the plaintiff is 3-2-1929? 2. Whether the suit of the plaintiff is time barred ?

(3.) WHETHER the Civil Courts at Ambala City have no jurisdiction to entertain and try the present suit ?