UNION OF INDIA AND OTHERS Vs. SANJEEV GUPTA

JUDGEMENT

(1.) This was Regular Second Appeal filed by appellants-defendants Union of India and others (hereinafter referred to as the "appellants") impugning the judgment and decree dated 10.06.2008 passed in Civil Suit No.128 of 19.04.2004 by learned Civil Judge (Junior Division), Chandigarh, vide which the suit for declaration, mandatory injunction and permanent injunction filed by plaintiff-respondent Sanjeev Gupta (hereinafter referred to as the "respondent") was decreed and the same was upheld by the first appellate Court vide judgment dated 20.05.2010.

(2.) The facts garnered from the record are as under:-

(3.) Respondent Sanjeev Gupta filed a suit for declaration to the effect that he is sole and absolute owner of Indira Vikas Patras (for short, "IVPs") bearing certificate No.667633, 667634, 667635, 667636, 667637, 667638 of the total face value of Rs.5,000/- each having registration No.3652 dated 14.10.1998 (maturity date 14.04.2004), certificate No.667639, 667640, 667641, 667642, 667643, 667644 of the total face value of Rs.5,000/- each having registration No.3653 dated 14.10.1998 (maturity date 14.04.2004), certificate No.667645, 667646, 667647, 667648, 667649 of the total face value of Rs.5,000/- each having registration No.3654 dated 14.10.1998 (maturity date 14.04.2004), certificate No.639029, 639030, 639031, 639032, 639033, 639034, 639035, 639036 of the total face value of Rs.5,000/- each having registration No.3672 dated 27.10.1998 (maturity date 27.04.2004) and certificate No.639037, 639038, 639039, 639040, 639041, 639042, 639043, 639044 of the total face value of Rs.5,000/- each having registration No.3673 dated 27.10.1998 (maturity date 27.04.2004), all of which were purchased by him from Post Office, Sector-14, Punjab University, Chandigarh.