Allahabad High Court
Chairman/M.D. U.P. State Road ... vs Smt. Jeerwanti Devi on 12 July, 2010
Bench: Ferdino Inacio Rebello, Amreshwar Pratap Sahi
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 636 of 2010 Petitioner :- Chairman/M.D. U.P. State Road Transport Corp.Lucknow & Anr. Respondent :- Smt. Jeerwanti Devi Petitioner Counsel :- Samir Sharma Respondent Counsel :- R.C. Gupta Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the appellants.
Learned Single Judge has recorded a finding that the Senior Medical Superintendent, S.S.P.G. Hospital, Varanasi, in the certificate dated 11.09.1981, had noted that the age of respondent no.1, original petitioner, was 30 years and by appearance about 35 years.
In our opinion, the said findings arrived by the learned Single Judge, based on a statutory document, in favour of the respondent do not require any interference.
The contention advanced on behalf of the appellants with regard to interpolations and changes, have also appropriately been dealt with by the learned Judge.
Considering the age of the respondent at the time when her husband expired, we are of the opinion that there is no error apparent warranting interference.
The appeal stands dismissed.
(A.P. Sahi, J.) (F.I. Rebello, C.J.) Order Date :- 12.7.2010 AHA