Rajasthan High Court
Subedar Shrichand S/O Shri Peetha ... vs Ram Singh Dadarwal S/O Shri ... on 4 March, 2022
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Second Appeal No. 90/2021
1. Subedar Shrichand S/o Shri Peetha Ram, Aged About 80
Years, R/o Dhani Chuli, Tan Badao, Tehsil Khetri, District
Jhunjhunu (Raj.)
2. Sheesh Ram S/o Shri Bhagwana Ram, Aged About 60
Years, R/o Dhani Chuli, Tan Badao, Tehsil Khetri, District
Jhunjhunu (Raj.)
----Appellants-Defendants
Versus
1. Ram Singh Dadarwal S/o Shri Rameshwar Singh, R/o
Dhani Dadarwal, Tan Nagali Saledi Singh , Tehsil Khetri
District Jhunjhunu (Raj.)
2. Lal Singh S/o Shri Sheochand Ram, R/o Dhani Dadarwal,
Tan Nagali Saledi Singh , Tehsil Khetri District Jhunjhunu
(Raj.)
3. Jhandu Ram S/o Shri Sheochand Ram, Aged About 70
Years, R/o Dhani Chuli, Tan Badao , Tehsil Khetri , District
Jhunjhunu (Raj.)
4. Hardayal Adopted Son Of Shri Sultan, Aged About 75
Years, R/o Dhani Chuli, Tan Badao , Tehsil Khetri , District
Jhunjhunu (Raj.)
5. Shrilal S/o Shri Heera Ram, Aged About 80 Years, R/o
Dhani Chuli, Tan Badao , Tehsil Khetri , District Jhunjhunu
(Raj.)
----Respondents
For Appellant(s) : Mr. Mahendra Singh Gurjar
For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
04/03/2022
Appellants-defendants have preferred this second appeal
assailing the judgment and decree dated 28.09.2012 passed by
(2 of 3) [CSA-90/2021]
Court of Civil Judge (Junior Division) Khetri, District Jhunjhunu in
relation to a public way of 13 ft. wide which has been affirmed by
the judgment and decree dated 11.02.2021 passed by Additional
District Judge, Khetri, District Jhunjhunu so passed reads as
under:-
"अतः वादीगण दारा प्र्रसत्त वाद ाद बााद बत ्रसााई थाई न्थाई निई निषाई निषेनिषेधाषेधाजा आज्ञा आझापक
व्यादाई निषेश का ववरुद प्रथाई नतवादीगण गण डीगण डिकण डिकी की ककया या जाकर आषेधाजापक व्यादाई निषेश इस
आशय का या जारी की ककया या जाता है की कक प्रथाई नतवादीगण जया जनहै्हों्थाई निाई निषे वाद ववरणवर्णित
रा्रसता वाका गाम म शाम श्रीकरीकृषण्थाई निगर खसरा ्थाई निसरा नमाद बर 52 काई निषे उततरी और खसरा
्थाई नि्सरा नमाद बरा्थाई नि 612/52, 608/52, 611/52 काई निषे उततरी ओर खसरा ्थाई निनं 36
तक रा्रसताई निषे मम की ककयाई निषे गयाई निषे अथाई नतक्रमण अवर अवरोनिषेध है हटाकर रा्रसता क अवरो या ज अवरो हटाई निषेीगण डिामाई निषेामेढ़ा
कर दिदया है, उसाई निषे द अवरो माहै मम प्रथाई नतवादीगण ्थाई निया जरी ्थाई निक़शाई निषे मम मामारवर्णि-ए साई निषे काई निषे
तक क अवरो है हटाकर रा्रसता ्थाई निकशा टाई निषेस मम ववरणवर्णिता्थाई नि्सार सार ससमाराई मम पईववर्णिवत 13
फ् हट मारबाद बाई मम आवागम्थाई नि काई निषे सार सियाई निषे मारािई कर दम वाई निषे अनयाा वादीगण,
प्रथाई नतवादीगण काई निषे खमारवर्णि पर थाई न्थाई निणवर्णिय कण डिकी पाि्थाई निा करा्थाई निाई निषे काई निषे अ अधनिषेधकारी है्होंगाई निषे ताा
प्रथाई नतवादीगण क अवरो या जररयाई निषे ्रसााई थाई न्थाई निई निषाई निषेनिषेधाषेधाजा साई निषे पााद बनंद की ककया या जाता है की कक वाई निषे
वाद ववरणवर्णित रा्रसता या ज अवरो ्थाई निकशाकी ककिशतवार मम दशावर्णिया गया है. कण डिकी भईसार सम या
उसकाई निषे की ककसाम श्री भाग पर क अवरोई प्खता थाई न्थाई निमावर्णिण कायवर्णि ्थाई नि करम और ्थाई निहैीनं करवायम
ताा उसमम की ककसाम श्री तरहै का क अवरोई अथाई नतक्रमण कर उसमम ाद बानिषेधा काररत ्थाई निहैीनं
करम । खमारावर्णि पक्षकारा्थाई नि अप्थाई निा-अप्थाई निा वाहै्थाई नि करम गाई निषे। तदा्थाई नि्सार गण डीगण डिगाम श्री पमारावर्णि
म्थाई नतवर्णिाद ब है अवरो।"
Against such concurrent findings of fact and impugned
decree this second appeal has been preferred.
After hearing counsel for appellants and perusing the
material available on record.
By perusal of record, it transpires that respondents-plaintiffs
have filed a civil suit purportedly under provisions of Order 1 Rule
8 CPC alleging inter alia that through the land of Khasra
Nos.612/52, 608/52, 611/52 and 36 a public way having 13 ft.
(3 of 3) [CSA-90/2021]
width from Shri Krishna Nagar to Ked Bhatiwad exists in revenue
record and defendants have created some obstruction in the public
way. It was prayed that existence of public way be restored and
obstruction be ordered to be removed. The trial court as well as
first appellate court, after considering oral statements of plaintiffs
and witnesses as also after taking into consideration the revenue
record, has passed the impugned decree. It also reveals from
perusal of the record that all witnesses of defendants from DW-1
to DW-6 themselves admit that the way in question is situated at
the site and used by public at large.
Findings recorded by both courts below have been passed
after due appreciation of evidence and no re-appreciation of
evidence is required and permissible within the scope of Section
100 CPC. Since no substantial question of law is involved, instant
second appeal is bereft of merits and accordingly the same is
hereby dismissed in limine.
All pending application(s), if any, stand(s) disposed of.
(SUDESH BANSAL),J
SAURABH/76
Powered by TCPDF (www.tcpdf.org)
