HARYANA STATE Vs. GEETA DEVI

JUDGEMENT

(1.) THIS is an application under Section 151 of the Code of Civil Procedure for preponing the hearing of the present revision petition which is fixed for 23.1.2006.

(2.) AFTER hearing learned counsel for the parties, the application is disposed of and with their consent the hearing in the revision petition is preponed from 23.1.2006 and revision petition is taken up for hearing today.

(3.) BRIEFLY , the facts of the present revision petition are that the plaintiff-respondent filed a suit for recovery of Rs. 2,00,000/- against the State. The trial Court, vide judgment and decree dated 13.9.2003 decreed the suit for damages of Rs. 75,000/- on account of negligence in performance of her family planning operation along with interest at the rate of 6% per annum from the date of filing the suit till the date of realization against the defendant.