CENTRAL BOARD OF SCHOOL EDUCATION Vs. ANNU (MINOR)

JUDGEMENT

(1.) Challenge in the present regular second appeal which is accompanied with an application under Order 41 Rule 27 CPC is to the findings recorded by the Court below at Jhajjar, whereby the suit for declaration and mandatory injunction of the plaintiff was decreed on 26.07.2019 by the Civil Judge (Junior Division).

(2.) The appeal filed before the lower Appellate Court was dismissed on the ground that there was a delay of 301 days in filing the appeal.

(3.) The only correction which the plaintiff as such was seeking in her mark-sheets was that her father's and mother's surname as 'Singh' and 'Devi' should be incorporated. The claim as such was made on the basis of the matriculation certificate, PAN Card, Aadhar Card etc. and which was opposed by the appellant-Board, in the opinion of this Court without any basis.