Bhabhoota Ram vs G.D.Saxena And Anr. ...
2023 Latest Caselaw 7857 Raj

[2023:RJ-JD:35897]

HIGH COURT of JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 777/2009

Bhabhoota Ram son of Igyaram, Aged about 76 years, Resident of Plot No. 55, Near F.C.I. Godown, Shobhawaton Ki Dhani, Main Road, Jodhpur.

----Appellants Versus

1. G.D. Saxena son of Banwari Lal, Resident of 17/541, Chopasni Housing Board, Jodhpur.

2. The Urban Improvement Trust, Jodhpur through its Secretary (Now converted into Jodhpur Development Authority).

                                                                 ----Respondents


For Appellant(s)             :    Mr. R.K. Thanvi, Sr. Adv. assisted by
                                  Mr. Narendra Thanvi
For Respondent(s)            :    None Present


        HON'BLE MR. JUSTICE MADAN GOPAL VYAS

                                  Judgment

Date of Judgment:                                                   04/10/2023

;g fofo/k nhokuh vihy] vihykFkhZ oknh us vkns'k 43 fu;e 1 flfoy izfØ;k lafgrk ds v/khu fo}ku vij ftyk U;k;k/kh'k la[;k 2] tks/kiqj ds }kjk nhokuh vihy fMØh la[;k 98@2007 th- Mh- lDlsuk cuke HkHkwrkjke o vU; esa ikfjr fu.kZ; o fMØh fnukad 21-11-2008 ds fo#) izLrqr dh gS] ftlds }kjk fo}ku vij ftyk U;k;k/kh'k us vihykFkhZ izfroknh dh vihy vkaf'kd :i ls Lohdkj dj fo}ku vfrfjDr flfoy U;k;k/kh'k ¼dfu"B [k.M½] la[;k 1] tks/kiqj }kjk nhokuh nkok la[;k 731@1987 HkHkwrkjke cuke th- Mh- lDlsuk esa ikfjr vk{ksfir fu.kZ; ,oa

[2023:RJ-JD:35897] (2 of 10) [CMA-777/2009

fMØh fnukad 20-01-2003 dks vikLr fd;k ,oa izdj.k fo}ku fopkj.k U;k;ky; dks bl funsZ'k ds lkFk izfrizsf"kr fd;k fd bl fu.kZ; esa fofu/kkZfjr fcanqvksa ds ckcr~ funsZ'k nsrs gq, ekSdk fujh{k.k gsrq dfe'uj fu;qDr djsA izfroknh la[;k 2 dks funsZf'kr fd;k fd og dfe'uj ds ekSdk fujh{k.k ds le; ekSds ij mifLFkr jgs vkSj dfe'uj dks okafNr lg;ksx djsA fo}ku fopkj.k U;k;ky; dks funsZ'k fn;k fd og dfe'uj fjiksVZ izkIr gksus ds i'pkr~ mfpr gks rks dfe'uj dk ijh{k.k djus ds ckn bl vihy esa vihykFkhZ }kjk izLrqr uD'ks dks iznf'kZr djds vkSj ml ij oknh dks ftjg dk volj nsdj ekeys dk fuLrkj.k djsA bl vkns'k ls O;fFkr gksdj vihykFkhZ oknh us ;g vihy izLrqr dh gSA

02- eSaus vihykFkhZ ds ;ksX; vf/koDrk dh cgl lquh] vk{ksfir fu.kZ; ,oa vfHkys[k dk voyksdu fd;kA

03- vihykFkhZ ds ;ksX; ofj"B vf/koDrk Jh vkj- ds- Fkkuoh us ;g rdZ fn;k fd fo}ku fopkj.k U;k;ky; esa oknh us vkns'kkRed O;kns'k dk okn izLrqr fd;k] tks fo}ku fopkj.k U;k;ky; us vius fu.kZ; fnukad 20-01-2003 ds }kjk fuEuizdkj ls fMØh fd;k %&

Þ¼,½ izfroknh la[;k ,d us deyk usg: uxj foLrkj ;kstuk lSds.M ,DlVsUlu ds IyksV la[;k 26 ch tks fd oknxzLr Hkw[k.M gS ,oa ftlds nf{k.k esa Hkw[k.M la[;k 17 o mRrj esa lM+d gS ij tks uhosa [kksndj HkjkbZ djds fuekZ.k dk;Z fd;k gS mldks vius [kpsZ ls ,d ekg ¼vFkkZr 30 fnu½ ds Hkhrj Hkhrj gVkosA

¼ch½ izfroknhx.k mDr oknxzLr IyksV ij fdlh izdkj dk fuekZ.k dk;Z u rks Lo;a djs u gh fdlh vU; ls djkosaA

¼lh½ izfroknhx.k ,d ekg ¼vFkkZr 30 fnu½ i'pkr~ oknh dks mDr oknxzLr Hkw[k.M la[;k 26 ch ¼tSlk fd Åij iSjk Þ,ß esa

[2023:RJ-JD:35897] (3 of 10) [CMA-777/2009

of.kZr gS½ dk mi;ksx miHkksx o fuekZ.k dk;Z djus ls u jksds rFkk oknh ds mDr IyksV ds dCts esa fdlh izdkj dk n[ky u djs u gh fdlh vU; ls djkosA

¼Mh½ izfroknh la[;k nks izfroknh la[;k ,d ds uke mDr oknxzLr Hkw[k.M ¼tSlk fd mDr iSjk Þ,ß esa of.kZr gS½ dh dksbZ yht ;k ykbZlsal tkjh ugha djsA

¼bZ½ oknh 30@&#i;s dksVZ Qhl ckcr LFkkbZ fu"ks/kkKk 15 fnu esa U;k;ky; esa izLrqr djsA ;fn oknh 15 fnu esa ;g dksVZ Qhl vnk djus esa vlQy jgrk gS rks oknh izfroknhx.k ds fo#) iSjk ch] lh] Mh esa of.kZr vuqrks"k ikus dk gdnkj ugha jgsxkA

¼,Q½ [kpkZ eqdnek i{kdkjku viuk viuk ogu djsaxsA

¼th½ rn~uqlkj fMØh ipkZ rS;kj fd;k tkosAß

mi;qZDr fu.kZ; o fMØh ds fo#) vihykFkhZ izfroknh la[;k 1 us vihy izLrqr dh] ftls vihyh; U;k;ky; us vkaf'kd :i ls Lohdkj fd;k o mi;qZDrkuqlkj vk{ksfir vkns'k ikfjr dj dfe'uj fu;qfDr dk vkns'k nsrs gq, izdj.k fo}ku fopkj.k U;k;ky; dks izfrizsf"kr fd;kA

04- ;ksX; ofj"B vf/koDrk Jh Fkkuoh us ;g rdZ fn;k fd fo}ku vihyh; U;k;ky; dfe'uj fu;qfDr gsrq izdj.k dks izfrizsf"kr ugha dj ldrk gSA fo}ku fopkj.k U;k;ky; ds le{k nksuksa i{kksa dh vksj ls i;kZIr lk{; vfHkys[k ij miyC/k FkhA fo}ku fopkj.k U;k;ky; esa fdlh fook|d dk fopkj.k djus ds fy, izdj.k dks izfrizsf"kr ugha fd;k gSA fo}ku vihyh; U;k;ky; us vk{ksfir fu.kZ; ds i`"B la[;k 12&13 esa A ls H rd dqy 08 fcanqvksa ij dfe'uj fu;qDr dj ekSds dh fjiksVZ fjdkWMZ ij ysus dk vkns'k fn;k gS] tks lHkh rF; ls lacaf/kr fcanq gSa vkSj iw.kZ :i ls lk{; ij fuHkZj gSaA ;g lqfLFkj fof/kd fLFkfr gS fd lk{; ,df=r djus ds fy, dfe'uj fu;qDr ugha fd;k tk ldrk gSA oknh us vius IykWV la[;k 26&ch

[2023:RJ-JD:35897] (4 of 10) [CMA-777/2009

ds iM+ksl o uki nkos ds iSjk la[;k 1 esa vafdr fd, gSaA uki vkSj {ks=Qy dk fookn gksus ij ckmaMªh dk fooj.k egRoiw.kZ gksrk gSA oknh us vius nkos ds iSjk la[;k 1 esa iz'uxr IykWV dh ckmaMªh vafdr dh gSA tc nksuksa i{kksa dh vksj ls izLrqr lk{; vfHkys[k ij miyC/k gS] rc fo}ku vij ftyk U;k;k/kh'k }kjk izdj.k dks izfrizsf"kr fd;k tkuk U;k;ksfpr ugha gS] cfYd vfHkys[k ij miyC/k lk{; ds vk/kkj ij xq.kkoxq.k ds vk/kkj ij vihy dk fu.kZ; djuk pkfg,A vr% ,slh ifjfLFkfr;ksa esa fo}ku vihyh; U;k;ky; }kjk vihy esa ikfjr vk{ksfir fu.kZ; o fMØh vuqfpr ,oa voS/k gS] ftls vikLr fd, tkus dk fuosnu fd;kA mUgksaus vius bu rdksZa dh iqf"V esa fuEufyf[kr uthjsa is'k dha] ftudk eSaus voyksdu fd;k %&

1. AIR 1979 CALCUTTA 50: M/s. Roy and Co. and another v. Sm. Nani Bala Dey and others.

2. 2009 AIR SCW 1649: Gowrammanni & Ors. v. V.V. Patil (deceased by L.Rs.) & Ors.

3. 2018(1) CIVIL COURT CASES 533 (ALLAHABAD): Mahadev Markandeshwar Ji Maharaj Virajman Mandir & Ors. v. Mata Deen & Ors.

4. 2020(3) CIVIL COURT CASES 197 (S.C.): Shiva Kumar & Ors. v. Sharanabasappa & Ors.

5. AIR 2005 PUNJAB AND HARYANA 14: Hasham and others v. Jhangi Ram

05- eSaus mi;qZDr rdksZa ij fopkj fd;kA vihykFkhZ oknh us izR;FkhZx.k izfroknhx.k ds fo#) vkns'kkRed O;kns'k gsrq okn izLrqr fd;kA izR;FkhZ izfroknh la[;k 1 us tokcnkok izLrqr dj okni= esa izLrqr rF;ksa dks vLohdkj fd;kA izR;FkhZ la[;k 2 uxj lq/kkj U;kl dh vksj ls tokcnkok izLrqr ugha fd;k x;kA fo}ku fopkj.k U;k;ky; us i{kdkjku~ ds vfHkopuksa ds vk/kkj ij dqy 7 fook|d fojfpr fd,A fook|dksa dh iqf"V esa oknh dh vksj ls ih-MCY;q-01 HkHkwrkjke ¼oknh½ ,oa ih-MCY;q-02 fot;

[2023:RJ-JD:35897] (5 of 10) [CMA-777/2009

lenkuh] uxj fu;kstd] ;w-vkbZ-Vh-] tks/kiqj ijhf{kr gq, vkSj dqy 14 nLrkost iznf'kZr djok, x,A izfroknh dh vksj ls dqy 4 lk{kh ijhf{kr djok, x, ,oa 6 nLrkost iznf'kZr djok, x,A fook|d la[;k 1] 2] 3] 5 o 6 oknh ds i{k esa fu.khZr fd,A fook|d la[;k 4 okn ewY;kadu o U;k; 'kqYd ls lacaf/kr gS vkSj oknh dks fu.kZ; dh fnukad ls 15 fnu ds Hkhrj U;k; 'kqYd vnk djus dk vkns'k fn;kA dqy feykdj] lHkh fook|d oknh ds i{k esa fu.khZr gq,A

06- rRi'pkr~ fo}ku fopkj.k U;k;ky; us oknh dk nkok vk{ksfir fu.kZ; ds }kjk fMØh fd;k] ftlds fo#) izfroknh la[;k 1 us vihy izLrqr dh vkSj fo}ku vihyh; U;k;ky; us vihy vkaf'kd :i ls Lohdkj dj izdj.k fopkj.k U;k;ky; dks izfrizsf"kr fd;kA

07- fo}ku vihyh; U;k;ky; us vk{ksfir fu.kZ; ds i`"B la[;k 12 o 13 esa vafdr 8 fcanqvksa ds laca/k esa dfe'uj fu;qDr dj ekSds dh fLFkfr vfHkys[k ij fy, tkus dk vkns'k fn;kA vfHkys[k ij nksuksa i{kksa dh vksj ls ekSf[kd ,oa izys[kh; lk{; izLrqr dh xbZ gSA fo}ku vihyh; U;k;ky; us vk{ksfir fu.kZ; ds }kjk fdlh fook|d ;k fook|dksa ds fofu'p; gsrq izdj.k fo}ku fopkj.k U;k;ky; dks izfrizsf"kr ugha fd;k gSA fo}ku fopkj.k U;k;ky; us okn dk fuLrkj.k fdlh izkjafHkd fcanq ij ugha fd;k gS cfYd vfHkys[k ij izLrqr lk{; dk foospu djrs gq, vkns'k ikfjr fd;k gS] blfy, ek= ekSds dh fLFkfr vfHkys[k ij ysus gsrq dfe'uj fu;qfDr ds fy, izdj.k dks fo}ku fopkj.k U;k;ky; dks izfrizsf"kr fd;k gSA tc vfHkys[k ij lHkh fook|d fcanqvksa ds laca/k esa ekSf[kd ,oa izys[kh; lk{; miyC/k gS] rc fo}ku vihyh; U;k;ky; }kjk izdj.k dk fuLrkj.k xq.kkoxq.k ij fd;k tkuk pkfg,A gLrxr izdj.k esa fo}ku vihy U;k;ky; }kjk ikfjr

[2023:RJ-JD:35897] (6 of 10) [CMA-777/2009

vk{ksfir fu.kZ; flfoy izfØ;k lafgrk ds vkns'k 41 fu;e 23 ds vuqdwy ugha gSA

08- bl laca/k esa ekuuh; mPpre U;k;ky; us mi;qZDr m)`r uthj 2009 AIR SCW 1649: Gowrammanni & Ors. v. V.V. Patil (deceased by L.Rs.) & Ors. ds iSjk la[;k 06 esa fuEufyf[kr fl)kar izfrikfnr fd;k gS %& "6. In our view, in the facts and circumstances of the present case, the High Court was not justified in remanding the matter to the Trial Court but should have decided the appeal on merits after taking into consideration the evidence adduced before the Trial Court. In view of these facts, the appeal is allowed, impugned order is set aside and the appeal is remanded to the High Court to dispose of the same on merits in accordance with law after giving opportunity of hearing to the parties."

09- blh izdkj ls bykgkckn mPp U;k;ky; }kjk 2018(1) CIVIL COURT CASES 533 (ALLAHABAD): Mahadev Markandeshwar Ji

Maharaj Virajman Mandir & Ors. v. Mata Deen & Ors. dh uthj ds iSjk la[;k 15 o 16 esa fuEufyf[kr er O;Dr fd;k gS %& "15. The remanding of the matter for the purpose to fill in lacuna is not permissible under the law. The matter can only be remanded if the conditions provided under Order XLIII Rule 23(A) of the CPC are satisfied.

16. In my opinion, none of the conditions enumerated under Order XLIII Rule 23(A) of the CPC exists in the present case, inasmuch as, neither the defendants- respondents being ever raised the question of non-framing of the issues before the court of first instance nor have raised it in their grounds of appeal. The order of the remanding, therefore, is based on extraneous reason not specified under the law. In fact, the lower appellate court should have decide the appeal after taking into consideration all the facts and after framing the points for determination under Order XLIII Rule 31 of the CPC in place of remanding the matter back to the court of first instance."

[2023:RJ-JD:35897] (7 of 10) [CMA-777/2009

10- okni= ds iSjk la[;k 1 esa fookfnr Hkwfe dh ckmaMªh dk fooj.k fn;k gqvk gSA vr% ,slh ifjfLFkfr;ksa esa {ks=Qy o ckmaMªh dk fookn gksus ij ckmaMªh Prevail djrh gSA bl laca/k esa dydRrk mPp U;k;ky; }kjk AIR 1979 CULCUTTA 50: M/s. Roy and Co. and another v. Sm. Nani

Bala Dey and others. dh uthj ds iSjk la[;k 06 esa fuEufyf[kr er O;Dr fd;k gS %& "06. Reference may be made to the cases of Gossain Das in (1913) 18 Cal LJ 541, 59 Cal LJ 532 at p. 534 : (AIR 1934 Cal 851 at p. 852) and 52 Cal WN 719 at p. 722 : (AIR 1948 PC 207 at p. 209) to show that in case of conflict between the area and the boundary, the description of the boundary will prevail. It will be pertinent to point out that the Bench decision of our Court in (1909) 10 Cal LJ 570 was set aside by the Judicial Committee in the case in (1913) 40 Ind App 223 (PC) on a different point and not on the question of conflict between the area and the boundary. So this branch of the appellant's arguments is not accepted."

11- blh izdkj ls 2020(3) CIVIL COURT CASES 197 (S.C.): Shiva Kumar & Ors. v. Sharanabasappa & Ors. esa ekuuh; mPpre U;k;ky; us fu.kZ; ds iSjk la[;k 25-5 esa fuEufyf[kr fl)kar izfrikfnr fd;k gS %& "25.5 It gets perforce reiterated that the occasion for remand would arise only when the factual findings of Trial Court are reversed and a retrial is considered necessary by the Appellate Court."

12- fo}ku vihyh; U;k;ky; us vk{ksfir fu.kZ; ds i`"B la[;k 12 o 13 esa ftu 8 fcanqvksa ds laca/k esa dfe'uj fu;qDr dj ekSds dh fLFkfr fjdkWMZ ij ysus gsrq izdj.k dks izfrizsf"kr fd;k gS] os lHkh fcanq rF; ls lacaf/kr gS vkSj ftudk fofu'p; lk{; ij fuHkZj djrk gSA vfHkopuksa esa vafdr rF;ksa dks lkfcr djus dk Hkkj i{kdkj ij gksrk gSA i{kdkj ds ,sls fdlh fl)h Hkkj ds nkf;Ro dks] tks lk{; ls lacaf/kr gS] ds fuoZgu ds fy,

[2023:RJ-JD:35897] (8 of 10) [CMA-777/2009

dfe'uj fu;qDr fd;k tkuk mfpr ,oa fof/klEer ugha gSA bl laca/k esa bl U;k;ky; dh led{k ihB }kjk MANU/RH/1512/2012: Mahaveer

Prasad v. The Addl. District Judge, No.1, Sikar & Ors. fu.kZ; fnukad

07-12-2012 ds iSjk la[;k 06 esa fuEufyf[kr er O;Dr fd;k gS %&

"6. Order 26 Rule 9 of CPC confers a discretion in the Trial Court for appointment of a commissioner for local inspection inter alia for elucidation of the subject matter in respect of which the dispute has arisen before the Court for adjudication. Rule 67 of the General Rules (Civil), 1986 provides that in matters where burden is on the parties to bring in evidence in the suit in support of their respective claims a Commissioner for carrying out local inspection ought not to be appointed. It is thus, evident that in the context of the aforesaid statutory provisions, the appointment of a Commissioner is for facilitating the Trial Court in the discharge of its duties of adjudicate where so warranted or dictated by the opaqueness of the subject matter of the dispute and not to facilitate bringing in of evidence at the instance of the parties before the Court. In my considered view, the issue of the allegedly pre-existing right of way as claimed by the plaintiff was a matter dependent upon evidence both documentary and oral to be lead before the Trial Court. The plaintiff could not by way of resort to Order 26 Rule 9 of CPC circumvent his duty in law to lead evidence in support of his case. ..."

13- fo}ku fopkj.k U;k;ky; }kjk izdj.k esa dqy 7 fook|d fojfpr fd, x, vkSj izR;sd fook|d ij lk{; dk foospu ,oa fo'ys"k.k djrs gq, fu.kZ; fn;k gSA fo}ku vihy U;k;ky; us fdlh Hkh fook|d ij dksbZ fu"d"kZ ugha fn;k gSA tc vfHkys[k ij nksuksa i{kksa dh vksj ls izLrqr ekSf[kd ,oa izys[kh; lk{; miyC/k gS] rc fo}ku vihy U;k;ky; dks vihy esa izR;sd fook|d ij viuk fofu'p; nsuk pkfg,A ysfdu fo}ku vihyh; U;k;ky; us vk{ksfir fu.kZ; esa fdlh fook|d ds laca/k esa dksbZ fofu'p; ugha fn;k] blfy, fo}ku vihyh; U;k;ky; dk fu.kZ; voS/k gSA bl laca/k esa iatkc ,oa gfj;k.kk mPp U;k;ky; us AIR 2005 PUNJAB

[2023:RJ-JD:35897] (9 of 10) [CMA-777/2009

AND HARYANA 14: Hasham and others v. Jhangi Ram dh uthj ds iSjk la[;k 7 esa fuEufyf[kr er O;Dr fd;k gS %&

"7. Similarly, it was held to the following effect in Ajit Singh's case (1991 (2) Pun LR 210 (supra) :-

7. Under sub-section (1) of Section 13 of the Act, it is provided that every election petition shall be tried by the prescribed authority, as early as may be, in accordance with the procedure under the Code of Civil Procedure, 1908, Order XLI, Rule 23-A of the Code of Civil Procedure, 1908, pre- supposes that if the decree is reversed in appeal and if retrial is considered necessary, only then the power of remand is to be exercised by the appellate Court. In order to reverse a decree, the findings given by the Court on the issues are to be considered and could be reversed in appeal. In the instant case, the Illaqa Magistrate gave findings on three issues, which were framed on the pleadings of the parties, but the Appellate Authority has not considered the findings given by the Illaqa Magistrate on the issues. The Appellate Authority has also acted illegally in exercise of its jurisdiction in not setting aside the findings given on each issue before allowing the appeal. For this proposition, I am supported by two judgments of this Court Kartar Singh's case (1987 (92) Pun LR

92) (supra) and Smt. Dhapan's case (1980 (82) Pun LR 211) (supra). This being the position, the order of the Appellate Authority remanding the case without considering findings on each issue cannot be sustained in law and the same is, hereby, set aside."

14- dqy feykdj] mi;qZDr foospu ds ifj.kkeLo:i fo}ku vihyh; U;k;ky; }kjk ikfjr fu.kZ; mfpr ,oa fof/klEer ugha gSA vr% vihykFkhZ dh vihy Lohdkj fd, tkus ;ksX; gSA

15- ifj.kker% vihykFkhZ dh vksj ls izLrqr ;g vihy Lohdkj dh tkrh gS rFkk fo}ku vij ftyk U;k;k/kh'k la[;k 2] tks/kiqj ds }kjk nhokuh vihy fMØh la[;k 98@2007 th-Mh- lDlsuk cuke HkHkwrkjke o vU; esa ikfjr fu.kZ; o fMØh fnukad 21-11-2008 dks vikLr fd;k tkrk gS ,oa

[2023:RJ-JD:35897] (10 of 10) [CMA-777/2009

fo}ku vfrfjDr flfoy U;k;k/kh'k ¼dfu"B [k.M½] la[;k 1] tks/kiqj }kjk nhokuh nkok la[;k 731@1987 HkHkwrkjke cuke th-Mh- lDlsuk esa ikfjr fu.kZ; ,oa fMØh fnukad 20-01-2003 dks iquLFkkZfir (Restore) fd;k tkrk gSA

16- bl fu.kZ; dh izfr lfgr fo}ku vihyh; ,oa fopkj.k U;k;ky; dk vfHkys[k 'kh?kz izsf"kr gksA

(MADAN GOPAL VYAS),J 413-Rajendra/-

;g vkns'[email protected]; Hkkjrh; lafo/kku ds vuqPNsn 348

(i) ds rgr Hkkjr ljdkj dh vf/klwpuk jkti= la[;k 1] fnuakd 2 tuojh 1999 ,oa jktLFkku jkti= fnukafdr 10-3-1971 ds rgr fganh Hkk"kk ds iz;ksx dkss izkf/kd`r fd, tkus ds ifj.kkeLo:i fganh Hkk"kk esa fy[kk;k x;kA

Powered by TCPDF (www.tcpdf.org)