The Raj. Med. Soc. And Res. Centre vs Lrs Of Leelawati (2025:Rj-Jd:38749)
2025 Latest Caselaw 12574 Raj

Rajasthan High Court - Jodhpur

The Raj. Med. Soc. And Res. Centre vs Lrs Of Leelawati (2025:Rj-Jd:38749) on 29 August, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

  [2025:RJ-JD:38749]

            HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                             JODHPUR
                  S.B. Civil Revision Petition No. 57/2017

   The Rajasthan Medical Society & Research Centre, Sumerpur
   Through its General Secretary Shri Babulal s/o Keshrimal Jain,
   aged about 70 Years, Resident Of Sumerpur, District Pali Raj..
                                                                       ----Petitioner
                                        Versus
   LRs Of Leelawati W/o Shri Mohanlalji Punamiya Jain
   1. Suresh Kumar S/o Shri Mohanlalji Punamiya,
   2. Vinod Kumar S/o Shri Mohanlalji Punamiya,
   3. Sangeeta D/o Shri Mohanlalji Punamiya,
       All R/o Bali, Tehsil Bali, District Pali.
                                                                     ----Respondent


  For Petitioner(s)           :     Mr. OP Mehta (Through VC)
                                    Mr. VD Gaur
                                    Mr. Tanay Jain
  For Respondent(s)           :     Mr. RK Thanvi, Sr Adv. Assisted by
                                    Mr. Mahendra Thanvi
                                    Mr. Arpit Yoganandi



        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment

Reserved On 30/07/2025 Pronounced On 29/08/2025 Reportable 1- fuxjkuhdrkZZ }kjk ;g fuxjkuh ;kfpdk varxZr /kkjk 115 lhihlh ds rgr fo}ku fopkj.k U;k;ky; vij ftyk U;k;k/kh'k ckyh] ftyk ikyh }kjk izfroknh@fuxjkuhdrkZ dh vksj ls izLrqr çkFkZuk i= varxZr vkns'k 7 fu;e 11 lhihlh [kkfjt fd, tkus ds vkns'k fnukad 15-12-2016 ls O;fFkr gksdj çLrqr dh xbZ gSA

2- la{ksi esa ekeys ds rF; bl çdkj ls gS fd xSj&fuxjkuhdrkZ@okfnuh dh vksj ls ,d okn i= fo}ku fopkj.k U;k;ky; ds le{k fuxjkuhdrkZ@izfroknh ds fo#) çLrqr dj ;g fuosnu fd;k fd xSj&fuxjkuhdrkZ@okfnuh dh [kkrsnkjh --f"k Hkwfe ekStk Qkyuk xkao rglhy ckyh esa Qkyuk fuEcs'oj egknso jksM ij ikSus mUuipkl ch?kk rhu fcLok Hkwfe FkhA çfroknh dks Hkxoku egkohj vLirky psLV

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d‚EIysDl o fjlpZ lsaVj LFkkfir djus ds mn~ns'; ls vko';drk gksus ij tufgr ds dk;Z gsrq oknh }kjk foØ; dj nh xbZ vkSj i{kdkjku ds chp ekSf[kd :i ls ;g r; gqvk Fkk fd ;fn oknxzLr d`f"k Hkwfe dk mi;ksx mijksDr ç;kstukFkZ ugha fd;k tkrk gS rks mDr --f"k Hkwfe iqu% okfnuh dks ykSVk nh tk,xhA i{kdkjksa ds chp Li"V r; gqvk Fkk fd oknxzLr --f"k Hkwfe dk mDr tufgr ds vykok vU; fdlh ç;kstukFkZ mi;ksx] miHkksx ugha fd;k tk,xkA çfroknh }kjk oknxzLr --f"k Hkwfe ftl mn~ns'; ds fy, yh Fkh] mls vU; mi;ksx esa yh tkus yxh vkSj --f"k dk;Z fd;k tkrk jgkA okfnuh dks tkudkjh feyh gS fd çfroknh oknxzLr --f"k Hkwfe ds Iy‚V dkVdj cspus dh rS;kjh dj jgk gSA bl vk/kkj ij fu"ikfnr foØ; foys[k fnukad 30-04-1976 dks fujLr djus] --f"k Hkwfe dk vkf/kiR; çfroknh ls okfnuh dks fnyk, tkus o LFkkbZ fu"ks/kkKk tkjh fd, tkus ckcr okn fnukad 13-09-2010 dks çLrqr fd;k x;kA 3- izfroknh@fuxjkuhdrkZ dh vksj ls çkFkZuk i= varxZr vkns'k 7 fu;e 11 lhihlh çLrqr dj ;g fuosnu fd;k fd fooknxzLr Hkwfe dk Out Rigst çfroknh lkslkbVh ds i{k esa cspku fd;k x;kA foØ; foys[k esa fdlh 'krZ dk dksbZ mYys[k ugha gS vkSj ;fn 'krZ yxkbZ Hkh tkrh gS rks og çfrca/kkRed 'krZ voS/k] 'kwU;] csvlj rFkk fu"çHkkoh laifÙk varj.k vf/kfu;e ds vkKkid çko/kku ds eqrkfcd gSA okn i= esa mYysf[kr vfHkopuksa ,oa fof/kd fLFkfr ds vuqlkj okfnuh }kjk çLrqr okn fdlh Hkh fLFkfr esa ifjiks"k.kh; ugha gS rFkk okfnuh dks dksbZ okn gsrqd çkIr ugha gqvk gSA bl vk/kkj ij okn i= [kkfjt fd, tkus dk fuosnu fd;kA 4- okfnuh@xSj&fuxjkuhdrkZ dh vksj ls bldk dksbZ tokc is'k ugha fd;kA ftl ij tokc izkFkZuk i= can fd;k x;k vkSj nksuksa i{kksa dh cgl lquh xbZA cgl lquh tkdj çkFkZuk i= çfroknh@fuxjkuhdrkZ [kkfjt fd;k x;kA ftl ij fuxjkuhdrkZ dh vksj ls ;g fuxjkuh ;kfpdk çLrqr dh xbZ gSA 5- cgl fuxjkuh ;kfpdk lquh xbZA] 6- fo}ku vf/koDrk fuxjkuhdrkZ }kjk ;g rdZ çLrqr fd;k fd foØ; i= esa fdlh çdkj dh 'krZ vf/kjksfir ugha dh xbZ gSA dksbZ ekSf[kd 'krZ r; ugha gqbZ Fkh vkSj ftl ekSf[kd 'krZ dk mYys[k okn i= esa fd;k x;k gS] ,slh ekSf[kd 'krZ /kkjk 10 o 11 laifÙk varj.k vf/kfu;e ds eqrkfcd 'kwU; ¼ Void½ gSA bl laca/k esa esjk /;ku bl U;k;ky; ds led{k ihB ds U;kf;d n`"Vkar uxjikfydk eaMy Jh Mwaxjx<+ cuke Hkaojyky 2014 (1) DNJ (Raj.) 14 dh vksj vkdf"kZr fd;kA 7- fo}ku vf/koDrk xSj&fuxjkuhdrkZ dh vksj ls ;g rdZ çLrqr fd;k x;k fd okfnuh }kjk okn i= esa tks vfHkopu fd, x, gSa] mlls oknh dks okn dkj.k gkfly gSA foØ; i= esa gh Li"V :i ls ;g vafdr gS fd çfroknh tu

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lg;ksx ls psLV d‚EIysDl ,aM fjlpZ lsaVj LFkkfir djuk pkgrk FkkA ml mn~ns'; ds fy, gh laifÙk dk foØ; fd;k x;kA tufgr gsrq gh bl Hkwfe ds mi;ksx fd, tkus dk mYys[k foØ; i= esa gSA vc bl ekeys esa tufgr dk;Z esa fooknxzLr laifÙk dk mi;ksx u fd, tkus ls foØ; i= fujLrhdj.k ¼ Cancellation½ dk okn çLrqr fd;k x;k gS] tks pyus ;ksX; gSA bl vk/kkj ij fuxjkuh ;kfpdk [kkfjt fd, tkus vkSj fo}ku fopkj.k U;k;ky; ds vkns'k dh iqf"V fd, tkus dh çkFkZuk dhA 8- eSaus mijksDr rdksaZ ij euu fd;k rFkk i=koyh dk lko/kkuhiwoZd voyksdu fd;kA esjk fu"d"kZ bl çdkj ls gS %& 9- ;g Loh--r fLFkfr gS fd foØ; i= fnukafdr 30-04-1976 ds }kjk dqy 19]000@&#i;s esa fooknxzLr 49 ch?kk 18 fcLok Hkwfe foØ; djus dk r; fd;k x;k vkSj foØ; i= iathc) djok;k x;k vkSj jde oknh dh vksj ls çkIr dj yh xbZA lu~ 1976 esa foØ; i= gksus ds mijkar 34 o"kZ i'pkr lu~ 2010 esa okn i= çLrqr fd;k x;k gS vkSj okn i= ds voyksdu ls gh ;g Li"V gS fd fyf[kr esa foØ; i= esa ,slh 'krZ ugha Fkh fd çfroknh@fuxjkuhdrkZ fooknxzLr --f"k Hkwfe dk mi;ksx tufgr dk;Z ds fy, gh djsxk vU; fdlh ç;kstu ds fy, Hkwfe dk mi;ksx ugha djsxkA okn i= ds lkFk foØ; i= fnukafdr 30-04-1976 tks çLrqr fd;k x;k gS] mlds voyksdu ls Hkh ;g Li"V gS fd blesa ,slh dksbZ 'krZ vf/kjksfir ugha dh xbZ Fkh fd fooknxzLr Hkwfe dk mi;ksx dsoy tufgr ds ç;kstu ds fy, gh fd;k tk,xk] vU; ç;kstu ls fd, tkus ij foØ; i= fujLr gksxk ;k U;k;ky; ds tfj, fujLr djok, tkus ;ksX; gksxkA 10- ,slh voLFkk esa tc fyf[kr nLrkost esa ,slh dksbZ 'krZ ugha gS] rks ml voLFkk esa okn i= esa tks vfHkopu fd;k x;k gS fd ekSf[kd :i ls ;g r; gqvk Fkk fd ;fn oknxzLr --f"k Hkwfe dk mi;ksx mijksDr ç;kstu ls ugha fd;k tkrk gS rks mDr --f"k Hkwfe iqu% okfnuh dks ykSVk nh tk,xhA i{kdkjku ds chp Li"V :i ls r; gqvk Fkk fd oknxzLr d`f"k Hkwfe dk mDr ç;kstu ds vykok vU; fdlh ç;kstukFkZ mi;ksx] miHkksx ugha fd;k tk,xkA fyf[kr nLrkost ls fHkUu ekSf[kd lk{; nh tk ldrh gS ;k ugha] bl laca/k esa fof/kd fLFkfr ij fopkj fd;k tk jgk gSA 11- bl laca/k esa /kkjk 91] 92 Hkkjrh; lk{; vf/kfu;e lqlaxr gS] tks fuEukuqlkj gS %&

91. Evidence of terms of contracts, grants and other dispositions of property reduced to form of document. -- When the terms of a contract, or of a grant, or of any other disposition of property, have been reduced to the form of a document, and in all cases in which any matter is required by law to be reduced to the form of a document, no evidence shall be given in proof of the terms of such contract, grant or other disposition of property, or of such matter, except the document itself, or secondary evidence of its contents

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in cases in which secondary evidence is admissible under the provisions herein before contained.

Exception 1.--When a public officer is required by law to be appointed in writing, and when it is shown that any particular person has acted as such officer, the writing by which he is appointed need not be proved.

Exception 2.-- Wills 3 [admitted to probate in 4 [India]] may be proved by the probate.

Explanation 1.--This section applies equally to cases in which the contracts, grants or dispositions of property referred to are contained in one document, and to cases in which they are contained in more documents than one. Explanation 2.-- Where there are more originals than one, one original only need be proved.

Explanation 3. -- The statement, in any document whatever, of a fact other than the facts referred to in this section, shall not preclude the admission of oral evidence as to the same fact.

92. Exclusion of evidence of oral agreement. -- When the terms of any such contract, grant or other disposition of property, or any matter required by law to be reduced to the form of a document, have been proved according to the last section, no evidence of any oral agreement or statement shall be admitted, as between the parties to any such instrument or their representatives in interest, for the purpose of contradicting, varying, adding to, or subtracting from, its terms:

Proviso (1). -- Any fact may be proved which would invalidate any document, or which would entitle any person to any decree or order relating thereto; such as fraud, intimidation, illegality, want of due execution, want of capacity in any contracting party, 1 [want or failure] of consideration, or mistake in fact or law. Proviso (2). --The existence of any separate oral agreement as to any matter on which a document is silent, and which is not inconsistent with its terms, may be proved. In considering whether or not this proviso applies, the Court shall have regard to the degree of formality of the document. Proviso (3). --The existence of any separate oral agreement, constituting a condition precedent to the attaching of any obligation under any such contract, grant or disposition of property, may be proved.

Proviso (4). --The existence of any distinct subsequent oral agreement to rescind or modify any such contract, grant or disposition of property, may be proved, except in cases in which such contract, grant or disposition of property is by law required to be in writing, or has been registered according to the law in force for the time being as to the registration of documents.

Proviso (5). -- Any usage or custom by which incidents not expressly mentioned in any contract are usually annexed to contracts of that description, may be proved:

Provided that the annexing of such incident would not be repugnant to, or inconsistent with, the express terms of the contract.

Proviso (6). -- Any fact may be proved which shows in what manner the language of a document is related to existing facts.

 [2025:RJ-JD:38749]                      (5 of 6)                     [CR-57/2017]


12-          u;k Hkkjrh; lk{; vf/kfu;e] 2023 esa blh çdkj dk çko/kku /kkjk 94
o 95 esa fd;k x;k gSA
13-          iwoZ esa of.kZr çko/kku ds vuqlkj tc foØ; i= esa dksbZ lafnX/krk ugha

gS] rks ml voLFkk esa bl ckcr lk{; gh ugha nh tk ldrh fd okLro esa i{kdkjku ds e/; ;g r; gqvk fd tufgr ds ç;kstu ds fy, laifÙk mi;ksx esa ugha ykus ij okfnuh dks laifÙk okil ykSVk nh tk,xhA 14- Loh--r :i ls foØ; i= ds tfj, laifÙk dk foØ; fd;k x;k gS] l'krZ fx¶V MhM ugha gS vkSj yht MhM ds ek/;e ls Hkh laifÙk yht ij ugha nh xbZ gS] ml voLFkk esa laifÙk varj.k vf/kfu;e dh /kkjk 10 o 11 ds eqrkfcd foØ; i= ds nkSjku fdlh çdkj dh 'krZ yxkbZ tk ldrh gS vFkok ugha] og egRoiw.kZ gSA /kkjk 10 o 11 laifÙk varj.k vf/kfu;e dk mYys[k bl LVst ij fd;k tkuk U;k;ksfpr gSa] tks fuEukuqlkj gS %&

10. Condition restraining alienation.--Where property is transferred subject to a condition or limitation absolutely restraining the transfer ee or any person claiming under him from parting with or disposing of his interest in the property, the condition or limitation is void, except in the case of a lease where the condition is for the benefit of the lessor or those claiming under him: provided that property may be transferred to or for the benefit of a woman (not being a Hindu, Muhammadan or Buddhist), so that she shall not have power during her marriage to transfer or charge the same or her beneficial interest therein.

11. Restriction repugnant to interest created.--Where, on a transfer of property, an interest therein is created absolutely in favour of any person, but the terms of the transfer direct that such interest shall be applied or enjoyed by him in a particular manner, he shall be entitled to receive and dispose of such interest as if there were no such direction.

[Where any such direction has been made in respect of one piece of immoveable property for the purpose of securing the beneficial enjoyment of another piece of such property, nothing in this section shall be deemed to affect any right which the transferor may have to enforce such direction or any remedy which he may have in respect of a breach thereof.]

15- gLrxr ekeys esa rks dksbZ 'krZ foØ; i= esa vf/kjksfir ugha dh xbZ Fkh vkSj ftl çdkj dh 'krZ ekSf[kd :i ls r; gksus dk dFku okn i= esa fd;k x;k gS] ml rjg dh 'krZ foØ; ds i= ds ekeys esa vf/kjksfir dh gh ugha tk ldrhA ,slh 'krZ /kkjk 10 o 11 laifÙk varj.k vf/kfu;e ds eqrkfcd 'kwU; gSA 16- fo}ku fopkj.k U;k;ky; }kjk fuxjkuhdrkZ dh vksj ls çLrqr iwoZ esa of.kZr U;kf;d n`"Vkar uxjikfydk eaMy Jh Mwaxjx<+ ds laca/k esa ;g vafdr fd;k x;k fd bl ekeys esa foØ; i= esa dksbZ 'krZ vafdr ugha gS] ftls fd 'kwU; gksuk ekuk tk,A fuxjkuhdrkZ dk bl U;kf;d -"Vkar dks çLrqr djus dk rkRi;Z ;g gS

[2025:RJ-JD:38749] (6 of 6) [CR-57/2017]

fd /kkjk 10 o 11 laifÙk varj.k vf/kfu;e ds eqrkfcd okn i= esa of.kZr vuqlkj dksbZ ekSf[kd ;k fyf[kr 'krZ gks gh ugha ldrh vkSj ;fn ,slh 'krZ gksuk ekuk tkos rks og 'kwU; gSA 17- gLrxr ekeys esa okfnuh }kjk tks okn i= çLrqr fd;k x;k gS] ml okn i= ds i<+us ls o layXu foØ; i= ds voyksdu djus ls gh ;g Li"V gS fd okfnuh dks iwoZ esa of.kZr fof/kd fLFkfr ds vuqlkj ,slk okn i= çLrqr djus dk dksbZ okn dkj.k gkfly ugha gSA ,slh voLFkk esa fuxjkuhdrkZ }kjk tks çkFkZuk i= vkns'k 7 fu;e 11 lhihlh okn dkj.k gkfly ugha gksus ds vk/kkj ij okn i= [kkfjt djus ckcr çLrqr fd;k x;k gS] og çkFkZuk i= Lohdkj fd, tkus ;ksX; gS vkSj fo}ku fopkj.k U;k;ky; dk vk{ksfir vkns'k fnukafdr 15-12-2016 fujLr fd, tkus ;ksX; gS vkSj çkFkZuk i= Lohdkj dj okn] okfnuh [kkfjt fd, tkus ;ksX; gSA 18- vr% fuxjkuhdrkZ dh vksj ls izLrqr fuxjkuh ;kfpdk Lohdkj dh tkrh gS vkSj fo}ku fopkj.k U;k;ky; vij ftyk U;k;k/kh'k ckyh] ftyk ikyh ds vk{ksfir vkns'k fnukad 15-12-2016 dks fujLr fd;k tkrk gSA fo}ku vf/koDrk fuxjkuhdrkZ@çfroknh dh vksj ls çLrqr çkFkZuk i= varxZr vkns'k 7 fu;e 11 lhihlh Lohdkj fd;k tkrk gS vkSj okn] okfnuh@xSj&fuxjkuhdrkZx.k dks okn dkj.k gkfly ugha gksus ds vk/kkj ij [kkfjt fd;k tkrk gSA 19- LFkxu izkFkZuk i= dk Hkh fuLrkj.k fd;k tkrk gSA bl vkns'k dh ,d çfr fo}ku fopkj.k U;k;ky; dks Hksth tkosA

(YOGENDRA KUMAR PUROHIT),J 2-GauravG/-

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