Kalyan Sahai S/O Jamnalal vs Omkar S/O Panchya Mali (Since ...
2022 Latest Caselaw 1863 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Second Appeal No. 52/2022


Kalyan Sahai S/o Jamnalal
                                                                         ----Appellant
                                         Versus
Omkar S/o Panchya Mali (Since Deceased.)
                                                                      ----Respondent

For Appellant(s) : Mr. Rajesh Chaturvedi For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

28/02/2022

This second appeal is directed against the judgment and

decree dated 11.01.2022 passed by the First Appellate Court,

Dausa in Civil Regular Appeal No.14/2016, whereby and

whereunder the decree for permanent and mandatory injunction

passed by trial Court dated 11.02.2016 in civil suit No.07/2009

has been set aside and respondent-plaintiff's suit has been

dismissed. The trial Court, vide judgment dated 11.02.2016

passed following decree:-

"vr% oknh dY;k.klgk; dh vksj ls izLrqr okn ckcr LFkk;h fu"ks/kkKk ,oa

vkKkid vkns'k fo:) izfroknhx.k vksadkj o vU; Lohdkj dj vkns'k fn;k tkrk gS

fd izfroknhx.k oknh ds fjgk;'kh ckMs o edku ds nf{k.k dh rjQ fLFkr lkoZtfud

vke jkLrs esa fd;s x;s fuekZ.k] tks fd utjh uD'kk esa x] M] p N cjax yky ls

nf'kZr fd;k x;k gS] ml vojks/k dks vfoyac gVokdj jkLrk [kqyklk dj vkokxeu

pkyw djsaA lkFk gh bl vk'k; dh LFkk;h fu"ks/kkKk Hkh tkjh dh tkrh gS fd

fooknxzLr jkLrs esa fdlh Hkh izdkj dk fuekZ.k djus] jkLrs dks vo:) djus o oknh

ds vkokxeu dks ckf/kr djus ls izfroknhx.k Lo;a] vius ifjtuksa] fj'rsnkjksa o

(2 of 2) [CSA-52/2022]

ukSdjksa&pkdjksa ls ges'kk&ges'kk ds fy, izfrcaf/kr jgsaxsA [kpkZ i{kdkjku viuk&viuk

ogu djsaxsA fMØh ipkZ rn~uqlkj eqfrZc fd;k tkosA"

Heard learned counsel for appellant.

The second appeal is admitted for consideration of following

question of law:-

whether the construction shown by Ga, Da, Cha, Chha in the

map appended with the plaint of defendant covers the area of

public way, if yes the First Appellate Court committed perversity in

setting aside the decree passed by the trial Court?

Issue notice to respondents.

Requisition be sent to courts below to transmit the record to

this Court.

In the meanwhile, till further orders, both parties are

directed to maintain status quo in relation to property in question.

(SUDESH BANSAL),J

TN/10

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