AIROnline 2014 SC 70 ::(2000) 2 All RentCas 659 ::(2014) 1 Sim LC 386 ::2014 (3) SCC 156 ::(2014) 1 Rec Civ R 888 ::2014 (2) SCC (Cri) 134 ::(2014) 1 Scale 502 ::(2014) 3 All MR 955 (SC) ::(2014) 2 JCR 166 (SC) ::2014 (2) Lab LN 592 ::2014 (141) Fac LR 906 ::2014 (118) Cut LT 295 ::2014 (1) WLC (SC) Civil 326 ::2014 (1) Sim LC 386 ::2014 (1) Rent CR 81 ::2014 (1) Cur Leg R 521 ::(2014) 4 Cur CC 318 ::(2014) 3 AllMR 955 ::(2014) 2 Serv LJ 305 ::(2014) 5 Cal HN 40 ::(2000) 41 All LR 605 ::2014 (2) JCR 166 ::(2014) 1 Orissa LR 759 ::(2014) 1 SCT 747

Supreme Court Of India

Hon'ble Judge(s): B. S. Chauhan, J. Chelameswar , JJ

Civil P.C. (5 of 1908) , S.100, S.34— - Second appeal - Money recovery suit involving less than Rs..25,000/- shall not be entertained in Second Appeal - Amount of Rs.8,724/- is to be paid to respondent employee as reimbursement of his medical claim - Despite that petitioner Haryana Dairy Development Cooperative Federation Limited treating litigation as luxury by filing this petition spending more than total amount involved - Deprecated - Expenses of litigation shall be incurred by Managing Director personally who has signed affidavit in support of petition and it shall not be taken from petitioner Federation (Para 1 4)