Sudhir Kumar And Others vs Parnam Alias Dholya
2022 Latest Caselaw 3494 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR
                                                   S.B. Civil Second Appeal No. 245/2016

                                    1.        Sudhir Kumar S/o Omprakash Village Sahajapur Teh. Behror
                                              Distt. Alwar
                                    2.        Geeta Devi W/o Mahaveer Prasad Village Sahajapur Teh.
                                              Behror Distt. Alwar
                                    3.        Rajesh S/o Mahaveer Prasad Village Sahajapur Teh. Behror
                                              Distt. Alwar
                                    4.        Amit S/o Mahaveer Prasad, Village Sahajapur Teh. Behror
                                              Distt. Alwar
                                                                                                       ----Appellants
                                                                          Versus
                                    Parnam @ Dholya S/o Rattiram @ Gandhi, Village Sahajapur Teh.
                                    Behror Distt. Alwar
                                                                                                      ----Respondent

                                   For Appellant(s)            :     Mr. Mohit Gupta
                                   For Respondent(s)           :


                                                 HON'BLE MR. JUSTICE SUDESH BANSAL
                                                                Order

                                   02/05/2022

After considering the appeal on merits, it has been pointed out

that by virtue of Section 34(6) of Gram Nyayalayas Act, 2008, the

judgment passed by learned District Judge in first appeal against the

judgment of Gram Nyayalaya, is final and no appeal or revision shall lie

from the decision of the District Court.

The relevant provision of Section 34(6) is reproduced as under:-

"(6) The decision of the District Court under sub- section (4) shall be final and no appeal or revision shall lie from the decision of the District Court: Provided that nothing in this sub-section shall preclude any person from availing of the judicial remedies available under articles 32 and 226 of the Constitution"

In view of above, otherwise also this second appeal is not

maintainable and the same is accordingly dismissed.

(SUDESH BANSAL),J

NITIN /6

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