SHAKUNTLA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The suit was filed by the appellant seeking correction in her date of birth recorded in the School Leaving Certificate from 03.01.1973 to 03.01.1975, which stands reflected in her Matriculation Certificate as well. The suit was decreed by learned Trial Court vide judgment dated 02.07.2008, however, the appeal preferred by the respondents was allowed by the learned First Appellate Court on 10.12.2008. Aggrieved against dismissal of her civil suit by the learned First Appellate Court, instant appeal has been preferred by the appellant. Parties hereinafter are referred to as they were before the learned Trial Court.

(2.) This appeal was admitted on 25.03.2009 on following substantial questions of law:-

(3.) I have heard Sh. Anup Rattan, learned counsel for the appellant, Sh. Anil Jaswal, learned Additional Advocate General and Sh. Vir Bhadur Verma, learned counsel for the respondents and with their assistance gone through the record.