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Nar Singh Narayan And Anr vs Mahesh Lal (2025:Rj-Jd:44397)
2025 Latest Caselaw 14064 Raj

Citation : 2025 Latest Caselaw 14064 Raj
Judgement Date : 9 October, 2025

Rajasthan High Court - Jodhpur

Nar Singh Narayan And Anr vs Mahesh Lal (2025:Rj-Jd:44397) on 9 October, 2025

Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:44397]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Revision Petition No. 32/2008

1- u`flagukjk;.k ds dk;e eqdke %&
1@1 Jherh lhjsdkSj iRuh Lo- Jh u`flag ukjk;.k]
fuoklh iqf"Vdj Ldwy ds ihNs] tkyi eksgYyk] cukorks dh xyh] tks/kiqj A
1@2 Jherh 'khyw O;kl iRuh Jh mn; d`".k O;kl iq=h Lo- Jh u`flag
ukjk;.k]
fuoklh fxj/kj th dh xyh] rkih ckoM+h] Hkheth dk eksgYyk] tks/kiqjA
1@3 Jherh 'kf'kckyk iRuh Jh vksenRr g"kZ] iq=h Lo- Jh u`flag ukjk;.k]
fuoklh ekFkqjks dh iksy ds ikl] yks<+ks dh xyh] ohj eksgYyk] tks/kiqjA
1@4 Jherh larks"k cksgjk iRuh Jh ukjk;.k fd'ku cksgjk] ¼e`rd½ tfj;s dk;e
eqdke%&
1@4@1 iwtk cksgjk iRuh luh tks'kh
fuoklh tksf'k;ks dh iksy] pkSikluh eafnj ds ikl] tks/kiqj] jktLFkku
1@4@2 iYyoh iqjksfgr iRuh fiz;kad iqjksfgr
fuoklh xaxykvks dh iksy ds ikl] O;kl ikdZ] tks/kiqj
1@4@3 iquhr cksgjk iq= ukjk;.k fd'ku th]
fuoklh yYyk dksVM+h] Qrsg iksy Ldwy ds ikl] tks/kiqj
1@5 Jherh deyk O;kl iRuh Jh vfuy O;kl] iq=h Lo- Jh u`flag ukjk;.k]
fuoklh vej fo".kq nhi] fcLlks dh iksy ds lkeus] tkyi eksgYyk] tks/kiqj
1@6 Jherh eatw cksgjk iRuh Jh lquhy cksgjk] iq=h Lo- Jh u`flag ukjk;.k]
fuoklh cksgjks dh iksy] rkih ckoM+h] tks/kiqj
1@7 Jherh 'kdqaryk cksgjk iRuh Jh uUn fd'kksj cksgjk] iq=h LoxhZ; Jh
u`flag ukjk;.k]
fuoklh jru Hkou] uktjth dh ckoM+h ds ikl] tkyksjh ckjh ds vanj] tks/kiqj
2- izdk'k ukjk;.k iq= LoxhZ; Jh t;ukjk;.k th
¼ekuuh; U;k;ky; ds vkns'k fnukad 01-11-2023 ds tfj;s uke foyksfir½
                                                                    ----Petitioners

                                      Versus

egs'kyky iq= Jh enuyky th] dkSe iq"dj.kk czkã.k ¼fcLlk½] fuoklh xwanh
dk eksgYyk] tks/kiqj
                                                                   ----Respondent


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For Petitioner(s)         :     Mr. Akshay Nagori.
For Respondent(s)         :     Mr. R.K. Thanvi, Sr. Advocate assisted
                                by Mr. Narendra Thanvi & Mr.
                                Mahendra Thanvi.



              HON'BLE MS. JUSTICE REKHA BORANA

Order 09/10/2025

1. The present revision petition has been filed against the

judgment and decree dated 26.10.2007 passed by Additional

District Judge (Fast Track) No.4, Jodhpur in Civil Original Suit

No.69/2006 whereby the suit under Section 6 of the Specific Relief

Act, 1963 (hereinafter referred to as 'the Act of 1963') as filed on

behalf of the plaintiff was decreed.

2. Vide the impugned judgment, the defendants were directed

to handover the possession of the area marked in green in the

map as annexed alongwith the plaint, to the plaintiff.

The defendants were further restrained from interfering with

the possession of the plaintiff on the first floor of the property in

question (marked as red in the map).

3. The facts are that a suit under Section 6 of the Act of 1963

was filed by plaintiff Mahesh Lal with a specific averment that the

property in question was of the ownership of his maternal grand-

mother and he resided with her since his childhood. Vide will

dated 22.09.1998, his maternal grand-mother bequeathed the

property to him and he was in sole possession of the property in

question. However, the defendants i.e. his maternal uncles served

notice dated 07.07.2004 calling upon him to vacate the room

situated on the first floor of the premise in question with an

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[2025:RJ-JD:44397] (3 of 11) [CR-32/2008]

averment that he was permitted to use the said room on a

temporary basis but he had malafidely taken possession of the

same.

4. On the said notice being served, he preferred Civil Suit

No.79/2004 for 'Permanent Injunction' wherein a Commissioner

was appointed by the learned Trial Court. However, before the

Commissioner could visit the site to inspect the property, he was

dispossessed from the property on 28.07.2004 by the defendants.

Therefore, the present suit in terms of Section 6 of Act of 1963

was filed on 17.11.2004.

5. The case of the defendants was that the alleged will dated

22.09.1998 was a forged one and further that the plaintiff was

never in possession of the complete property in question. He was

in permissive possession of only one room of the first floor of the

premise and he having refused to handover the possession to

defendants, he was served with notice dated 07.07.2004.

It was therefore pleaded that the plaintiff was never in

possession of the complete premise and hence, total story of his

eviction on 28.07.2004 is a made up story as he was not evicted

on the said date.

6. On the basis of pleadings as made, the learned Trial Court

framed nine issues but then, proceeded on to delete Issue No.1

and 3 pertaining to the will in question.

The learned Court did the same as the present was a suit in

terms of Section 6 of the Act of 1963 and hence, issue of

ownership or the will could not have been gone into by the Court.

As a result, the following seven issues remained for consideration

of the Court :-

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"2- vk;k izfroknhx.k us vukf/kd`r :i ls fnukad 28-07-2004 dks fooknxzLr ifjlj ds okn in la[;k 6 o 7 esa of.kZr fgLls ls oknh dks tcju csn[ky fd;k \ &&oknh 4- vk;k oknh izfroknhx.k ls fooknxzLr Bkao dk dCtk iqu% okil ikus dk vf/kdkjh gS \ &&oknh 5- vk;k oknh fooknxzLr ifjlj ij dkfct Fkk \ &&oknh 6- vk;k oknh us iwoZ esa ,d okn viuh thfor ekrk dks e`r crkdj is"k fd;k] vr% oknh dk ;g okn [kkfjt fd;s tkus ;ksX; gS\ &&izfroknh 7- vk;k oknh us iwoZ yafcr okn ls fojks/kkHkk'kh rF; bl okn esa ntZ fd;s gS] ftldk bl okn ij D;k vlj gS\ &&izfroknh 8- vk;k izfroknhx.k fooknxzLr ifjlj ij dkfct gS] bldh ejEer djokrs jgs gS] rFkk vius firk dh lEifRr ds oS/kkfud mRrjkf/kdkjh gS\ &&izfroknh 9- vuqrks'k"

7. The learned Trial Court proceeded on to decide Issues No.2,4

& 5 in favour of the plaintiff and Issues No.6, 7 & 8 against the

defendants.

8. Learned counsel for the petitioners submits that the learned

Trial Court erroneously decided Issue Nos.2, 4 & 5 in favour of the

plaintiff and Issue Nos.6, 7 & 8 against the defendants solely on

basis of the pleadings of the plaintiff without going through the

oral evidence which was available on record.

9. Learned counsel submits that in a suit under Section 6 of the

Act of 1963 the Court was only required to go into the issue

whether the plaintiff was dispossessed from the premise in

question prior to a period of six months of the date of filing of the

suit. The issue of ownership had nothing to do with the same and

in a suit under Section 6 of the Act of 1963, the issue of

ownership could not even have been gone into. Learned counsel

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further submits that the learned Trial Court erroneously proceeded

on to record a finding that the defendants were not in physical

possession of the property in question whereas it was not even

the case of the defendants that they were residing in the said

premise. It was rather admitted on record that the defendants

were in possession of the property being the co-parceners and

were residing in house just adjacent to the property in dispute.

Even the possession of the plaintiff on the first floor of the house

was admitted by the defendants.

10. Learned counsel further submits that the learned Trial Court

erroneously even went to extent of recording a finding qua the will

in question which was not even called for. He submits that

because of the said findings as recorded by the learned Trial

Court, the defendants are facing serious consequences in the suit

for possession as filed by them qua the two rooms which are in

possession of the plaintiff.

11. Learned counsel while referring to the map of the site in

question as annexed along with the plaint, submits that a bare

perusal of the said map also makes it clear that some portion of

the premise has been reflected to be in joint possession of the

plaintiff and the defendants. The portion reflected to be in joint

possession is just a passage and nothing more than that. It is

beyond imagination as to when the complete premise was in

possession of the plaintiff then how only passage at the entrance

of the house was in joint possession of both the plaintiffs and the

defendants.

12. Learned counsel further submits that even the alleged

Commissioner report in the suit for injunction as filed by the

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plaintiff was not exhibited in the present suit. Had the same been

exhibited the fact as to whether the plaintiff was dispossessed

could have been clear however, the same has intentionally not

been produced by the plaintiff.

13. Learned counsel further submits that the learned Trial Court

erroneously recorded a finding qua the defendants not being in

possession of the property in question only on the premise that all

their documents i.e. the Ration Card, Voter list etc. reflected their

address to be House No.124.

14. Learned counsel submits that the same was an admitted

case of the defendants that they were residing in House No.142.

But were in possession of House No.112 also being the rightful

owners of the same.

15. Counsel for the petitioner submits that in a suit under

Section 6 of the Act of 1963, the Court was only required to record

a finding as to whether the plaintiff was dispossessed from the

property in question within a period of six months before the filing

of the suit whereas no such finding to the effect that plaintiff was

dispossessed before a period of six months of the filing of the suit

has been recorded by the learned Trial Court. The learned Court

proceeded on to decide the issue in favour of the plaintiff on basis

of a finding recorded qua his ownership by virtue of the will.

16. With the above arguments, learned counsel submits that the

judgment and decree being totally contrary to the evidence

available on record deserves to be quashed and set aside.

17. Per contra learned counsel for the respondent plaintiff while

supporting the judgment and decree impugned submits that the

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same is in total consonance with the evidence as led by the

parties.

18. Learned counsel submits that it was evident on record that

the defendants were residing in House No.124 and not in House

No.112 i.e. the property in dispute. Further, defendant No.1 in his

cross examination specifically admitted that the rent of the

portions rented out was being received by the plaintiff. It was

further admitted by defendant No.1 that even on the room ( dejk)

situated on the ground floor the lock was of the plaintiff. Meaning

thereby, the possession of the plaintiff since the time of his

maternal grandmother was admitted.

19. Learned counsel submits that not a single document to prove

the possession of the defendants on the property in question was

exhibited rather the documents as exhibited proved to be

contrary.

20. So far as findings qua the will in question is concerned,

counsel submits that learned Trial Court merely made a reference

to the same and did not record any finding qua the ownership on

basis of said will. The same cannot be said to be a finding of

ownership and hence, does not deserve any interference.

21. With the above submissions, counsel submits that the

impugned judgment and decree does not deserve any interference

and the present petition be dismissed.

22. Heard the counsels and perused the material available on

record.

23. The learned Trial Court while deciding Issues No.2, 3 & 4

jointly observed and held as under:

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Þtc oknh dk oknxzLr edku ds dejs esa dCtk gksuk Lo;a izfroknhx.k }kjk Lohdkj fd;k x;k gS] ,slh ifjfLFkfr esa iM+kslh dh Nr ls mrj dj oknxzLr Nr esa izos'k dj dCts dj ysus dh ckr csekuh gks tkrh gS] D;ksafd oknh dks oknxzLr edku ds mDr dejs esa vkus tkus dh Lora=rk FkhA bl izdkj i{kdkjku dh lexz lk{; ds foospu ds vk/kkj ij oknh egs'kyky dk ckY;dky ls viuh ukuh ds lkFk oknxzLr edku esa fuokl djuk o oknh dh ukuh lhrknsoh dh e`R;q ds i'pkr~ oknh ds gd esa fu"ikfnr olh;r ds vk/kkj ij cgSfl;r ekfyd 26-07-2004 rd oknxzLr edku ij dkfct gksuk ik;k tkrk gSA vr% ;s rhuksa rufd;kr oknh ds i{k esa fuf.kr dh tkrh gSAß

24. A bare perusal of the above finding reflects that the learned

Trial Court decided the said issues in favour of the plaintiff on the

premise that it was an admitted case of the defendants

themselves that plaintiff was in possession of the property in

question. Further, the learned Trial Court recorded a finding of the

possession of the plaintiff on basis of the will executed in his

favour by her maternal grandmother.

25. In the specific opinion of this Court, the findings as recorded

by the learned Trial Court are totally in contravention to the law

pertaining to Section 6 of the Act of 1963. Firstly for the reason

that Issues No.1 & 3 pertaining to the will in question as framed at

the initial stage were deleted by the learned Trial Court

subsequently for the reason that the same were not required to be

decided in the present suit. Secondly When once the said issues

were deleted, the Court was not even required to record a finding

regarding the said will and herein, the Court recorded a finding of

the possession of the plaintiff on basis of the said will only.

Admittedly, the execution of the will was a disputed question

and no finding qua the same could have been recorded by the

learned Trial Court and that too in a suit filed under Section 6 of

the Act of 1963 where it was only to be decided whether the

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plaintiff was in possession of the premise in question and had

been evicted by the defendants and whether the suit in question

was filed within a period of six months of the said eviction.

26. The learned Trial Court was not required to enter into any

issue further than that.

27. Coming on to the issue whether the plaintiff was in

possession of the disputed premise prior to the filing of the suit

and whether the suit in question had been filed within a period of

six months from the said eviction, this Court would find it apt to

take into consideration the map of the site in question as filed by

the plaintiff with his plaint. The said map was even got exhibited

by the plaintiff as Exhibit-3.

28. As is the admitted case of the plaintiff prior to the finding of

the suit, he was in possession of the complete ground floor and

first floor except the area marked in colour yellow. But on

28.07.2004, the date fixed for the Commissioner to visit the site,

the defendants took possession of the complete ground floor

except one room (vksjk).

29. The averments of the plaintiff seems to be self-contrary as

when it was the case of the plaintiff that he was in possession of

the complete premise being the owner of the premise in question

by virtue of the will executed in his favour by his maternal

grandmother, how the area marked in yellow was in possession of

the defendants is not comprehensible. The area marked in yellow

in the site map (Exhibit-3) reflects to be just an entry gate in the

premise in question and a passage. When the defendants were not

in possession of any area of the premise in question how were

they in possession of just the passage and the entry gate is

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[2025:RJ-JD:44397] (10 of 11) [CR-32/2008]

incomprehensible. Further, it is incomprehensible as to why the

defendants would take possession of the complete ground floor

and leave one room for the plaintiff and not take possession of the

same.

30. Furthermore, the finding of the learned trial Court is based

on the fact that it was an admitted case of the defendants that the

plaintiff was in possession of the property in question. In the

specific opinion of this Court, the said finding is also erroneous. As

is evident, it was the specific case of the defendants that they

were not in possession of the complete property and were living in

house No.124 just nearby to the property in question. It was

nowhere the case of the defendants that they were residing in the

property in question. Further, it was an admitted case of the

defendants that the plaintiff was in permissive possession. The

said permissive possession has erroneously been considered by

the learned Trial Court to be an exclusive possession. The

pleadings of the defendants have been misinterpreted by the

learned Trial Court.

31. This Court is of the clear opinion that there was nothing

available on record firstly to the effect that the plaintiff was in

possession of the complete premise and secondly that he has

been evicted on 28.07.2004 by the defendants. The finding on

Issues No.2, 4 & 5 therefore being totally contrary to the material

available on record is hereby quashed and set aside.

32. As a consequence the judgment and decree dated

26.10.2007 is hereby quashed and set aside. The revision petition

is hence, allowed.

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33. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 146-KashishS/-

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