Rajasthan High Court - Jodhpur

Girdhari Lal vs Kanhaiyalal (2025:Rj-Jd:19767) on 24 April, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2025:RJ-JD:19767]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Second Appeal No. 63/2022

 1. LR of Late Shri Girdhari Lal

 1.1) Kanchan Devi W/o Ram Chandra Nagda, Aged about 50
 years, R/o Bujhda, Udaipur, Rajasthan 313001

 1.2) Nirmala Devi W/o Prahlad Kumar Nagda, Aged about 49
 years, R/o Bujhda, Udaipur Rajasthan, 313001
                                                                           ----Appellant
                                      Versus
 1.      Kanhaiyalal S/o Shankarlal,                  Aged         About     65   Years,
         Bhujada, Udaipur
 2.      Bhanwar Lal S/o Shankarlal, Bhujada, Udaipur
 3.      Shyam Sunder S/o Shankarlal, Bhujada, Udaipur
 4.      Tulsiram S/o Shankarlal, Bhujada, Udaipur
 5.      State Of Rajasthan, District Collector, Udaipur
 6.      State Of Rajasthan, Tehsildar, Tehsil Girwa, District
         Udaipur
                                                                     ----Respondents


For Appellant(s)            :     Mr. Papu Sangwa
For Respondent(s)           :



      HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment

Reserved on 17/04/2025 Pronounced on 24/04/2025 Reportable

01- vihykFkhZ }kjk ;g vihy fo}ku fopkj.k U;k;ky; U;k;kf/kdkjh] xzke U;k;ky; fxokZ] mn;iqj ds fu.kZ; fnukad 28-08-2018 o mlds fo:) izLrqr vihy esa vihyh; U;k;ky; vij ftyk U;k;k/kh'k Øe la[;k 3] mn;iqj ds fu.kZ; fnukad 29-10-2021 ls O;fFkr gksdj izLrqr dh xbZ gSA 02- la{ksi esa ekeys ds rF; bl izdkj ls gSa fd izR;FkhZ la[;k 1 ls [email protected] dh vksj ls fopkj.k U;k;ky; ds le{k okn ckcr jkLrk [kqyk, tkus o LFkkbZ fu"ks/kkKk iznku djk, tkus dk izLrqr dj ;g fuosnu fd;k fd oknh i{k dh d`f"k Hkwfe dh vkjkth la[;k 1483 jdck 0-0700 gSDVs;j] vkjkth la[;k 1919

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jdck 0-0650 gSDVs;j Hkwfe fLFkr gSA mDr [ksrksa ij vkus tkus gsrq jkLrk vkjkth la[;k 1914] 1916 ,oa 1917 ls gksdj foi{kh la[;k 3 dh vkjkth la[;k 1509 ij cuh gqbZ ikyh ls gksdj vkrk&tkrk gSA blls oknh x.k vius gy&cSy] VªsDVj] d`f"k midj.k ykrs ys tkrs gSaA ;g ifjikVh ges'kk ls pyh vk jgh gS vkSj ifjoknh dh ikyh ij gksdj gy&cSy ykus ys tkus dk lq[kkf/kdkj oknh dks izkIr gSA izfroknh la[;k 3 }kjk bl jkLrs ij iRFkj vknh Mky fn, o iRFkj pqudj dksV cuk nh] ftlls jkLrs esa vojks/k mRiUu gks x;kA ifjoknh la[;k 1 o 2 dks /kkjk 80 lh-ih-lh dk uksfVl fn, tkus ds ckotwn vojks/k ugha gVk;kA bl vk/kkj ij vojks/k gVk, tkus o jkLrk [kqyk, tkus ,oa bl jkLrs esa vojks/k ugha djus ds laca/k esa LFkkbZ fu"ks/kkKk ls ikcan djus dk vuqrks"k pkgk x;kA ftldk tokc izfroknh la[;k 1 o 2@izR;FkhZ la[;k 5 o 6 dh vksj ls vyx ls izLrqr fd;k o vihykFkhZ@izfroknh la[;k 3 dh vksj ls tokc nkok vyx ls izLrqr fd;k x;k ftlij dqy 6 fook|d dk;e fd, x;sA fook|d la[;k 3 lq[kkf/kdkj izkIr gks tkus ds laca/k esa] fook|d la[;k 4 izfroknhx.k dh tokcnsgh ds vk/kkj ij fooknxzLr Hkwfe] d`f"k Hkwfe gksus ds dkj.k flfoy U;k;ky; dk {ks=kf/kdkj ugha gksus ds laca/k esa cukbZ xbZA

03- i{kdkjku dh vksj ls lk{; izLrqr djus ds mijkar cgl lquh tkdj fook|d la[;k 3 ds eqrkfcd lq[kkf/kdkj gkfly gksuk ekurs gq, fook|d la[;k 3 dk fu.kZ; oknhx.k ds i{k esa fd;k x;k ,oa izfroknhx.k ds fo:) fd;k x;k vkSj fook|d la[;k 4 dk fu.kZ; Hkh oknhx.k ds i{k esa fd;k x;k ,oa izfroknhx.k ds fo:) fd;k x;k vkSj jktLFkku dk'rdkjh vf/kfu;e] 1955 dh /kkjk 251 ds vuqlkj jkLrs ds laca/k esa fooknksa ij lqus tkus dk {ks=kf/kdkj flfoy U;k;ky; dks gkfly gksus vkSj d`f"k vkjkth;kr ij jkLrs dk fookn gksuk ekurs gq, flfoy U;k;ky; dk {ks=kf/kdkj gksuk vfHkfu/kkZfjr fd;k x;k rFkk okn&i= fMØh fd;k tkdj LFkkbZ fu"ks/kkKk o vkns'kkRed vkKk ikfjr dh xbZ vkSj 2 ekg esa vojks/k gVkus o Hkfo"; esa vojks/k ugha djus ds laca/k esa ikcan fd;k x;kA

04- fopkj.k U;k;ky; ds fu.kZ; ls O;fFkr gksdj vihykFkhZ dh vksj ls vihy izLrqr dh xbZ tks vihy vij ftyk U;k;k/kh'k la[;k 3] mn;iqj }kjk v/khuLFk U;k;ky; ds fu.kZ; dh iqf"V djrs gq, [kkfjt dh xbZ vkSj fook|d la[;k 4 esa d`f"k vkjkth;kr ij jkLrss dk fookn gksus ls v/khuLFk U;k;ky; }kjk tks /kkjk 251 jktLFkku dk'rdkjh vf/kfu;e ds vk/kkj ij flfoy U;k;ky; dk {ks=kf/kdkj gksuk r; fd;k x;k] ml fu.kZ; dh iqf"V dh xbZ vkSj fook|d la[;k 3 ds fu.kZ; dh Hkh iqf"V dh xbZ vkSj v/khuLFk U;k;ky; }kjk tks fook|d la[;k 1 o 2 dk fu.kZ; oknhx.k ds i{k esa fd;k x;k] ml fu.kZ; dh Hkh iqf"V dh xbZA

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05- vihykFkhZ }kjk ;g f}rh; vihy nksuksa fu.kZ;ksa ls O;fFkr gksdj izLrqr dh xbZ gS vkSj bl f}rh; vihy esa eq[; vk/kkj ;gh fy;k x;k gS fd d`f"k Hkwfe laca/kh fookn gksus ls nhokuh U;k;ky;ksa dk {ks=kf/kdkj ugha gSA ,l-Mh-,e ds le{k oknh dks vkosnu i= izLrqr djuk pkfg, Fkk vkSj /kkjk 251 o 251, dk mYys[k vihy esa fd;k x;k vkSj nksuksa U;k;ky;ksa dk fu.kZ; {ks=kf/kdkj dk ugha gksuk crkrs gq, fu.kZ;ksa dks [kkfjt fd, tkus dk fuosnu fd;k rFkk bl U;k;ky; dh led{k ihB ds fu.kZ; ykyflag cuke iUukyky 2016 3 Mh-,u-ts jktLFkku 1461 dk mYys[k djrs gq, /kkjk 207 jktLFkku dk'rdkjh vf/kfu;e ds eqrkfcd {ks=kf/kdkj gkfly ugha gksuk crk;k vkSj blh {ks=kf/kdkj ds laca/k esa fof/kd iz'u izLrkfor fd, x,A

06- izR;FkhZ dks uksfVl tkjh djus ls iwoZ ,Mfe'ku dh LVst ij cgl lquh xbZ vkSj fof/kd iz'u bl ekeys esa cuk, tkuk vkSj izdj.k fopkjkFkZ Lohdkj fd;k tkuk fof/klEer gS vFkok ugha] bl ij cgl lquh xbZA

07- fo}ku vf/koDrk vihykFkhZ dh vksj ls esjk /;ku jktLFkku dk'rdkjh vf/kfu;e dh /kkjk 207 o jktLFkku dk'rdkjh vf/kfu;e dh r`rh; vuqlwph ds Hkkx f}rh; esa tks izkFkZuk&i=ksa ds laca/k esa lwph nh xbZ gS] mlesa Øe la[;k 81 ij /kkjk 251 ntZ gksus ls jkLrs dk fookn ;k vU; lq[kkf/kdkjksa ds laca/k esa vkosnu rglhynkj dks fd, tkus dk izko/kku gksu k vkSj mlds eqrkfcd d`f"k Hkwfe gksus ls ,l-Mh-,e- ds le{k dk;Zokgh djus dh fof/kd fLFkfr gksuk crk;k vkSj bl U;k;ky; dh led{k ihB ds iwoZ esa of.kZr ykyflag >kyk cuke iUukyky S.B. Civil Misc. Appeal No. 1644/2012 fu.kZ; fnukad 22-08-2016 dh vksj /;ku

vkdf"kZr djrs gq, d`f"k Hkwfe gksus ls v/khuLFk U;k;ky;ksa dk {ks=kf/kdkj ugha gksuk crkrs gq, {ks=kf/kdkj dk fof/kd iz'u vUroZfyr gksu k vkSj v/khuLFk U;k;ky;ksa dk fu.kZ; fook|d la[;k 4 ds laca/k esa fof/klEer ugha gksuk crkrs gq, vihy fopkjkFkZ xzg.k fd, tkus vkSj {ks=kf/kdkj ds laca/k esa fof/kd iz'u cuk, tkus dk fuosnu fd;kA

08- eSaus mijksDr rdksZa ij euu fd;kA v/khuLFk U;k;ky;ksa dh i=kofy;ksa ,oa vihy esa mBk, x, vk/kkjksa ij fopkj fd;k rFkk izLrqr U;kf;d n`"Vkar o fof/kd izko/kkuksa ij fopkj fd;k x;kA jktLFkku dk'rdkjh vf/kfu;e dh /kkjk 207 ,oa 256 nhokuh U;k;ky;ksa dks d`f"k Hkwfe ds laca/k esa {ks=kf/kdkj gkfly ugha gksus ds ckcr gS vkSj r`rh; vuqlwph bl ckcr dk'rdkjh vf/kfu;e esa 'kkfey dh xbZ gS] ftlesa of.kZr ekeys /kkjk 207 ds eqrkfcd jktLo U;k;ky;ksa esa gh is'k gks

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ldrs gSa] nhokuh U;k;ky;ksa esa ,slk okn ugha fd;k tk ldrkA ,slh voLFkk esa /kkjk 207 ,oa 256 dk mYys[k bl ekeys esa fd;k tkuk U;k;ksfpr gS tks fuEukuqlkj gS%&

207. Suits and applications cognizable by revenue court only--

(1) All suits and application of the nature specified in the Third Schedule shall be heard and determined by a revenue court.

(2) No court other than a revenue court shall take cognizance of any such suit or application or of any suit or application based on a cause of action in respect of which any relief could be obtained by means of any such suit or application.

Explanation--If the cause of action is one in respect of which relief might be granted by the revenue court, it is immaterial that the relief asked for from the civil court is greater than, or additional to, or is not identical with, that which the revenue court could have granted.

256. Bar to jurisdiction of Civil courts--

(1) Save as otherwise provided specifically by or under this Act, no suit or proceeding shall lie in any civil court with respect or any matter arising under this Act or the rule made thereunder, for which a remedy by way of suit, application, appeal or otherwise is provided therein.

(2) Save as aforesaid no order passed by the State Government or by any revenue court or Officer in exercise of the powers conferred by this Act or the rules made thereunder, shall he liable to be questioned in any civil court.

09- /kkjk 207 ls lacaf/kr r`rh; vuqlwph esa okn&i=ksa] izkFkZuk&i=ksa ,oa vihy ds laca/k esa mYys[k fd;k x;k gSA ftlesa Hkkx f}rh; esa vkosnu&i=ksa dk mYys[k fd;k x;k gSA ftlds Øe la[;k 81 esa /kkjk 251 dk mYys[k gS vkSj ;g vafdr fd;k x;k gS fd ^^Application for decision of a dispute as to right of way or other easement or right.**

10- fo}ku fopkj.k U;k;ky; o vihyh; U;k;ky; }kjk Øe la[;k 81 esa of.kZr /kkjk 251 ds vk/kkj ij gh flfoy U;k;ky;ksa dk {ks=kf/kdkj d`f"k Hkwfe ij jkLrs dk fookn gksus ls gkfly gksuk vafdr djrs gqq, fook|d la[;k 4 dk fu.kZ; vihykFkhZ ds fo:) ,oa izR;[email protected] ds i{k esa fd;k x;k gSA ,slh voLFkk esa /kkjk 251 ij fopkj djuk bl ekeys esa egRoiw.kZ gSA /kkjk 251 jktLFkku dk'rdkjh vf/kfu;e fuEukuqlkj gS%&

251. Rights of way and other private easement--

(1) In the event of any holder of land, in actual enjoyment of a right of way or other easement or

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right, having, without his consent, been disturbed in such enjoyment otherwise than in due course of law, the Tehsildar may, on the application of the holder of land so disturbed and after making a summary inquiry into the fact of such enjoyment and disturbance, order the disturbance to be removed or stopped and the applicant-holder to be restored to such enjoyment, notwithstanding any other title that may be set up before the Tehsildar against such restoration.

(2) No order passed under this section shall debar any person from establishing such right or easement as he may claim by a regular suit in a competent civil court.

11- iwoZ esa of.kZr /kkjk 207 esa ;g Li"V fd;k x;k gS fd r`rh; vuqlwph ds ekeys jktLo U;k;ky;ksa }kjk r; fd, tk,axs ;kfu jktLo U;k;ky;ksa dk {ks=kf/kdkj r``rh; vuqlwph okys ekeys esa gksxk vkSj /kkjk 256 esa flfoy U;k;ky;ksa dks {ks=kf/kdkj gkfly ugha gksus dk mYys[k fd;k x;k gSA ftlesa ;g Li"V fd;k x;k gS fd bl vf/kfu;e esa fof'k"V :i ls nhokuh U;k;ky;ksa ds fy, fopkj.k ;ksX; ekeyksa dk mYys[k u gks rc rd dksbZ Hkh okn ;k ekeyk nhokuh U;k;ky;ksa esa is'k ugha fd;k tk ldrkA ;kfu /kkjk 256 esa Li"V fd;k x;k gS fd ;fn jktLFkku dk'rdkjh vf/kfu;e esa dksbZ ekeys dk {ks=kf/kdkj nhokuh U;k;ky;ksa dks gksus dk mYys[k gS] ml voLFkk esa ,sls ekeys nhokuh U;k;ky;ksa esa is'k fd, tk ldsaxs ml voLFkk esa nhokuh U;k;ky;ksa dk {ks=kf/kdkj gksuk Li"V gSA

12- /kkjk 251 esa nks Hkkx cuk, x, gSaA /kkjk 251¼1½ ds eqrkfcd jkLrs dk vf/kdkj ;k vU; lq[kkf/kdkj ds laca/k esa ;fn dksbZ vojks/k mRiUu fd;k tkrk gS rks mlds fy, rglhynkj ds le{k vkosnu is'k djus ij rglhynkj ml vojks/k dks gVkus ds fy, l{ke gSA r`rh; vuqlwph esa tks Øe la[;k 81 esa /kkjk 251 esa tks rglhynkj dks vf/kdkj gkfly gS] mldk gh mYys[k gSA /kkjk 251¼2½ ds ckjs esa Øe la[;k 81 esa mYys[k ugha gSA 13- /kkjk 251 ¼2½ bl ekeys ds fy, egRoiw.kZ gSA ftlesa rglhynkj ds }kjk fdlh izdkj dk vkns'k ikfjr fd, tkus ds ckotwn jkLrs ds vf/kdkj ;k vU; lq[kkf/kdkj ds laca/k esa l{ke nhokuh U;k;ky; esa fu;fer okn is'k dj vf/kdkj Dyse fd;k tk ldrk gSA ;kfu jkLrs ds vf/kdkj ;k vU; lq[kkf/kdkj ds laca/k esa /kkjk 251¼1½ esa tks rglhynkj ds le{k vkosnu izLrqr djus dk izko/kku fd;k x;k gS] mlds ckotwn Hkh /kkjk 251¼2½ esa nhokuh U;k;ky; dks {ks=kf/kdkj] jkLrs ds vf/kdkj ;k vU; lq/kkf/kdkj ds laaca/k esa fn;k x;kA tks d`f"k Hkwfe;ksa ij jkLrs dk vf/kdkj ;k {ks=kf/kdkj ds laca/k esa gh gS vkSj /kkjk 256 ds eqrkfcd jktLFkku

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dk'rdkjh vf/kfu;e esa gh tc nhokuh U;k;ky; dks /kkjk 251 ¼2½ esa {ks=kf/kdkj iznku fd;k x;k gS] ml voLFkk esa ;g ugha ekuk tk ldrk fd nhokuh U;k;ky; dks d`f"k Hkwfe ij jkLrs ds vf/kdkj ;k vU; lq[kkf/kdkj ds laca/k esa okn lquus dk gd gkfly u gksA 14- iwoZ esa fd, x, foospu ds vuqlkj gh /kkjk 207] 256 ,oa 251¼2½ dks la;qDr :i ls fopkj djus ls ;g Li"V gS fd ;fn d`f"k Hkwfe ij fdlh O;fDr }kjk viuh d`f"k Hkwfe ij tkus ds jkLrs dk vf/kdkj gksuk ;k vU; lq[kkf/kdkj gksus dk ekeyk nhokuh U;k;ky;ksa esa is'k fd;k tkrk gS rks nhokuh U;k;ky; dks ,sls ekeys dh lquokbZ dk {ks=kf/kdkj gkfly gSA 15- /kkjk 251¼1½ o ¼2½ esa tks izko/kku gS] mlh izdkj ds izko/kku the Madhya Pradesh Land Revenue Code, 1959 dh /kkjk 131 esa izko/kku fd;k

x;k gS vkSj jktLFkku dk'rdkjh vf/kfu;e esa tks /kkjk 207 o /kkjk 256 esa izko/kku gS] mlh izdkj dk izko/kku the Madhya Pradesh Land Revenue Code, 1959 dh /kkjk 257 esa fd;k x;k gSA

16- The Madhya Pradesh Land Revenue Code, 1959 dh /kkjk 257 ,oa 131 ij ekuuh; mPpre U;k;ky; }kjk Smt. Ramkanya Bai and Anr. Versus Jagdish and Ors. AIR 2011 S.C. 3258 (Civil Appeal No. 4922 of 2011 Decided On: 04.07.2011) ds ekeys esa fopkj fd;k vkSj mDr fu.kZ; ds

iSjk la[;k 4] 5] 11 o 16 esa fof/kd izko/kkuksa dk foospu djrs gq, nhokuh U;k;ky; dks {ks=kf/kdkj gkfly gksuk vfHkfu/kkZfjr fd;k x;k gSA bu iSjk dk mYYs[k fuEukuqlkj gS%&

4. On the contentions urged by the parties, the following questions arise for our consideration:

(a) Whether the jurisdiction of the civil court to entertain a suit for declaration or injunction,claiming a customary easement of right of way or right to take water, through the land of a servient owner, is barred by Section 257 of the Code, on the ground that it is a matter which the Revenue Officer (Tahsildar) is empowered to decide under Section 131 of the Code?

(b) Whether the civil court has no jurisdiction to entertain a suit by the owner of a land for a declaration that the Defendant does not have an easementary right, customary or otherwise, over his property and the order of Tahsildar under Section 131 of the Code recognizing such right, is illegal and erroneous?

5. Section 131 of the Code deals with rights of way and other private easements. It is extracted below:

131. Rights of way and other private easements.--(1) In the event of a dispute arising as to the route by

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which a cultivator shall have access to his fields or to the waste or pasture lands of the village, otherwise than by the recognized roads, paths or common land, including those road and paths recorded in the village Wajib-ul-arz prepared under Section 242 or as to the source from or course by which he may avail himself of water, a Tahsildar may, after local enquiry, decide the matter with reference to the previous custom in each case and with due regard to the conveniences of all the parties concerned.

(2) No order passed under this section shall debar any person from establishing such rights of easement as he may claim by a civil suit.

Section 257 deals with the exclusive jurisdiction of revenue authorities in regard to revenue matters under the Code, and bar of jurisdiction of civil courts in regard to such matters. The relevant portion thereof is extracted below:

257. Exclusive jurisdiction of revenue authorities.--

Except as otherwise provided in this Code, or in any other enactment for the time being in force, no Civil Court shall entertain any suit instituted or application made to obtain a decision or order on any matter which the State Government, the Board, or any Revenue Officer is by this Code, empowered to determine, decide or dispose of, and in particular and without prejudice to the generality of this provision, no Civil Court shall exercise jurisdiction over any of the following matters--

(a) to (z-2) xxxxx [not extracted as not relevant]

11. Section 257 relates to the exclusive jurisdiction of the revenue authorities. Any statutory provision ousting the jurisdiction of civil courts should be strictly construed. A suit for enforcement of an easementary right or for a declaration that the Defendant does not have any easementary right over Plaintiff's property or a suit for injunction to restrain a Defendant from interfering with the possession of Plaintiff or exercising any easementary right over Plaintiff's property, is not barred by the Code. Such suits do not fall under any of the excluded matters enumerated in Clauses (a) to (z-2) of Section 257 of the Code.

Section 257, no doubt, also provides that no civil court shall entertain any suit instituted to obtain a decision or order on any matter which the State Government, the Board or any Revenue Officer is empowered to determine by the provisions of the code. But this is subject to the opening words of the section "except as otherwise provided in this Code or in any other enactment for the time being in force". We have already noticed that Sub-section (2) of Section 131 of the Code reserves and retains specifically the jurisdiction of the civil court to entertain suits relating to any easements, irrespective of the decision of the Tahsildar on a similar issue. Sub-section (2) of Section 131 provides that no order

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passed under Section 131 shall debar any person from establishing such rights of easements as he may claim by a civil suit. Therefore the right to decide upon the nature of easements and enforcement of easements is expressly preserved for decision by a civil court in a civil suit. The two fold object of Sub-section(2) of Section 131 is to declare that Section 131(1) of the Code does not deal with a matter which is in the exclusive province of revenue authorities and also to enable either party to approach the civil court in regard to any easementary right, irrespective of the decision under Section 131(1) by the Tahsildar. The effect of Section 257 and Section 131(2) is that the enquiry and decision by the Tahsildar based on "previous custom" and "conveniences of parties" in regard to any private easementary rights relating to right of way or right to water will always be subject to the decision of the civil court in any civil suit by any party relating to that matter. Therefore it has to be held that Section 257 providing for exclusion of jurisdiction of civil court in regard to certain matters, does not apply to any suit involving or relating to easementary rights.

16. In the circumstances, we reject the contention that Tahsildar alone has the jurisdiction, and not the civil court, to decide upon the existence or otherwise of a customary easement (relating to right of way or right to take water, to a person's land). The decision of the Tahsildar after a summary enquiry with reference to the 'previous custom' and with due regard to the conveniences of all parties, under Section 131(1) of the Code, is open to challenge in a civil suit and subject to the decision of the civil court. The jurisdiction of the civil court to try any suit relating to easements is not affected by Section 131, 242 or Section 257 of the Code. In view of the above, this appeal is allowed and the judgments and decrees of the courts below are set aside and it is declared that the civil court has the jurisdiction to try the suit filed by the Appellants. The trial court is requested to dispose of the suit expeditiously.

17- ekuuh; mPpre U;k;ky; ds Jherh jkedU;k ckbZ ,oa vU; okys ekeys esa izfrikfnr fl)kar jktLFkku dk'rdkjh vf/kfu;e ds izko/kku the Madhya Pradesh Land Revenue Code, 1959 ds leku gksus ls gLrxr ekeys esa Hkh ykxw

gksrs gSa vkSj gLrxr ekeys esa jkLrs dk fookn gksus vkSj lq[kkf/kdkj gksus dk tks vk/kkj ysdj nhokuh U;k;ky; esa okn&i= izLrqr fd;k x;k vkSj fook|d la[;k 4 dk fu.kZ; vihykFkhZ ds fo:) /kkjk 251 jktLFkku dk'rdkjh vf/kfu;e ds vuqlkj d`f"k Hkwfe ij jkLrs dk fookn gksuk ekurs gq, fd;k x;k] ftldh iqf"V vihyh; U;k;ky; }kjk dh xbZ] og nksuksa fu.kZ; izFke n`"V;k gh fof/klEer gksus ls gLrxr

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ekeys esa nhokuh U;k;ky; dk {ks=kf/kdkj ugha gksuk ekudj vihy fopkjkFkZ xzg.k fd;k tkuk izFke n`"V;k gh U;k;ksfpr izrhr ugha gksrkA

18- gLrxr ekeys ds leku iwoZ esa ,d vU; ekeyk bl U;k;ky; dh t;iqj ihB ds le{k is'k gqvk Fkk ftl ij led{k ihB }kjk Maduram and other vs. Bastiram and other, S.B. Civil Second Appeal No.43/2012 Date of judgment:19/01/2022 esa fopkj fd;k x;k] ml ekeys esa Hkh /kkjk 251 jktLFkku

dk'rdkjh vf/kfu;e ds rgr ekxZ rFkk vU; futh lq[kkpkjksa ds laca/k esa nhokuh U;k;ky; esa ihfM+r i{kdkj }kjk fu;fer okn nk;j dj vuqrks"k izkIr dj ldus dk fu/kkZj.k fd;k x;k Fkk] ftl ij f}rh; vihy esa fopkj dj nksuksa U;k;ky;ksa }kjk ikfjr fu.kZ; esa concurrent findings of facts gksuk ekurs gq, dksbZ fof/kd iz'u fo|eku ugha gksuk r; djrs gq, f}rh; vihy [kkfjt dh xbZA ;g fu.kZ; bl gLrxr ekeys esa Hkh lqlaxr gSA gLrxr ekeys esa Hkh fopkj.k U;k;ky; ,oa vihyh; U;k;ky; dh concurrent findings of facts gksus ls vkSj iwoZ esa of.kZr fof/kd fLFkfr ds ifjizs{; esa nksuksa U;k;ky;ksa }kjk fof/kd izko/kku ij fopkj dj fof/klEer rjhds ls {ks=kf/kdkj dk fu/kkZj.k /kkjk 251 ds eqrkfcd fd;k x;k gSA ml voLFkk esa gLrxr ekeys esa Hkh dksbZ ,slk lkjHkwr fof/kd iz'u ¼Substantial question of law½ vUroZfyr ugha gS] ftl ij fd fopkj.k U;k;ky; }kjk ,oa vihyh; U;k;ky; }kjk fopkj ugha fd;k x;k gks vFkok nksuksa U;k;ky;ksa dk fu.kZ; fof/kd fLFkfr ds foijhr gksA ,slh voLFkk esa lkjHkwr fof/kd iz'u vUroZfyr ugha gksus ls ,Mfe'ku dh LVst ij gh vihy vihykFkhZ [kkfjt fd, tkus ;ksX; gSA 19- tgka rd fo}ku vf/koDrk vihykFkhZ dh vksj ls izLrqr iwoZ esa of.kZr Lal Singh Jhala okys ekeys dk iz'u gS] ;g /kkjk 251¼2½ ls lacaf/kr ugha gksdj

/kkjk 207 ds eqrkfcd r`rh; vuqlwph ds eqrkfcd /kkjk 92¼,½] /kkjk 188 ,oa /kkjk 88 ds izko/kkuksa ls lacaf/kr gSA tcfd gLrxr ekeyk /kkjk 251¼2½ esa jktLFkku dk'rdkjh vf/kfu;e esa gh nhokuh U;k;ky;ksa dks jkLrs ds vf/kdkj ;k vU; lq[kkf/kdkjksa ds laca/k esa okn nk;j djus dk gd gkfly gksus vkSj /kkjk 256 ds eqrkfcd jktLFkku dk'rdkjh vf/kfu;e esa gh izko/kku gksus ls nhokuh U;k;ky;ksa dks {ks=kf/kdkj gkfly gksuk Li"V gSA ,slh voLFkk esa bl U;kf;d n`"Vkar ds rF; gLrxr ekeys ls lacaf/kr ugha gksus ls bl U;kf;d n`"Vkar dk dksbZ ykHk izkIr djus dk vihykFkhZ vf/kdkjh ugha gS vkSj bl U;kf;d n`"Vkar ds vk/kkj ij vihy fopkjkFkZ xzg.k fd;k tkuk fof/klEer izrhr ugha gksrkA vr% vihy vihykFkhZ ,Mfe'ku dh LVst ij gh [kkfjt fd, tkus ;ksX; gSA

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20- vr% vihykFkhZ dh f}rh; vihy vUrxZr /kkjk 100 lh-ih-lh- ,Mfe'ku dh LVst ij [kkfjt dh tkrh gS vkSj LFkxu izkFkZuk&i= Hkh fuLrkfjr fd;k tkrk gSA fu.kZ; dh izfr;kas ds lkFk v/khuLFk U;k;ky; ds fjdkWMZ ykSVk, tk,A

(YOGENDRA KUMAR PUROHIT),J 96-mayank/-