Allahabad High Court
State Of U.P.And Others vs Surendra Pal Singh And Another on 14 October, 2019
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- FIRST APPEAL No. - 202 of 2013 Appellant :- State Of U.P.And Others Respondent :- Surendra Pal Singh And Another Counsel for Appellant :- H.R.Misra/S.C. Hon'ble Vivek Kumar Birla,J.
Heard Sri Ramesh Pundir, learned counsel for the appellant and Sri Sunil Kumar, learned counsel for the respondent and perused the record.
The valuation of the present appeal is Rs. 27,063/- only. There is a Government Order dated 13.10.2016, according to which the departments have been directed not to contest the case on the ground of smallness of valuation wherein the liability is below Rs. 2 lakhs.
In such view of the matter, I am not inclined to entertain the present appeal due to smallness of the amount.
Present appeal is accordingly dismissed on the ground of smallness of the amount.
However, it is made clear that dismissal of the present appeal shall not come in way of the Corporation to contest the appeal of higher valuation or to contest the appeal that may be filed for enhancing the amount by any of the claimants.
Order Date :- 14.10.2019 Abhishek