ARUN TANDON,J. - (1.) Heard Sri Dan Bihari Sharma, the plaintiff in person.
(2.) This first appeal under Section 96 of the Civil Procedure Court has been filed against the judgement and order of the trial court passed in original suit no. 306 of 2004 Dan Bihari Sharma v. U.P. Madhyamik Shiksha Parishad Regional Office Through Secretary, Meerut and Another.
(3.) Under the judgement and order dated 28.8.2010, the trial court returned a finding that there has been some lapse on the part of the Uttar Pradesh Madhyamik Shiksha Parishad Regional Office, Meerut in providing the mark-sheet of the intermediate examination of the year 1996 to the writ petitioner. However, while answering issue no.2, it has been held that absolutely no material has been placed before the court below, which could justify the compensation of Rs. 50 lacs as claimed by the plaintiff in the matter of lapse on the part of the defendant no.1 in supplying the mark-sheet pertaining to the intermediate examination of the year 1996. Accordingly, the suit filed has been partly allowed, however, the relief for grant of compensation has been rejected. It is against this part of the judgement of the trial court refusing the grant of compensation as paid for by the plaintiff that present appeal has been filed.;