SUPRINTENDENT POST OFFICE Vs. KARAN SINGH SHEKHAWAT

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The appellants have filed this second appeal under Section 100 of the Code of Civil Procedure against the judgment dated May 21, 2002 passed by the District Judge, Sikar, in Appeal No. 27/93, whereby the appeal filed by the appellants under Section 17 of the Payment of Wages Act, 1936 (for short, 'the Act 1936') was dismissed.

(3.) The Registry of this Court has pointed out a defect that the appellants have not filed a certified copy of the decree. The learned counsel for the appellants preferred two applications, one is dated June 2, 2005 and another is dated March 2, 2006, for waiving the defect regarding filing the certified copy of the impugned decree dated May 21, 2002. But, the second appeal under Section 100 CPC always lies to the High Court from every decree, whereas no decree is prepared by deciding the appeal under Section 17 of the Act, 1936 by the District Judge, who decided the appeal as an appellate authority.