ABHISHEK KUMAR Vs. CENTRAL BOARD OF SECONDARY EDU.

JUDGEMENT

(1.) Challenge in the instant regular second appeal is to the judgment and decree dtd. 1/9/2016 passed by the learned District Judge, Karnal in CA No.37 of 2016 reversing the judgment and decree dtd. 24/2/2016 passed by the learned Civil Judge (Jr. Div.), Karnal whereupon the civil suit filed by the appellant/plaintiff was decreed and date of birth of the appellant/plaintiff declared to be 14/9/1994 while directing the respondents/defendants to rectify the date of birth of the appellant/plaintiff in the academic record of the appellant/plaintiff as 14/9/1994 in accordance with his birth certificate.

(2.) On the basis of the pleadings of the parties, the following issues were framed:-

(3.) Thereafter, on the basis of evidence led by the parties as well as submissions made, the learned trial Court decided issue No.1 in favour of the appellant/plaintiff and against the respondents/defendants, while issue Nos.2 to 7 were deemed to be given up and in consequence thereof, the suit filed by the appellant/plaintiff was decreed.