Rajasthan High Court - Jodhpur
Hinduja Leyland Finance Ltd vs Rajesh Kumar (2025:Rj-Jd:43113) on 25 September, 2025
Author: Anand Sharma
Bench: Anand Sharma
[2025:RJ-JD:43113]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12648/2023
1. Hinduja Leyland Finance Ltd., Registered Office, Sardar
Patel Road, Chennai, Branch Office, Near Pachshati Circle,
Bikaner Division Level, Bikaner Through Its Authorized
Signatory Shri Anand Singh.
2. Hinduja Leyland Finance Ltd., Registered Office, Sardar
Patel Road, Chennai, Branch Office, Near Nand Plaza,
Near HDFC Bank, Rajgarh, Sadulpur, District Churu.
----Petitioners
Versus
Rajesh Kumar S/o Shri Dharampal, R/o Radha Choti, Sadulpur,
District Churu, At Present Resident Of Opposite Mahila Mandal
School, Bikaner (Raj.).
----Respondent
Connected With
S.B. Civil Writ Petition No. 12420/2023
1. Hinduja Leyland Finance Ltd., Registered Office, Sardar
Patel Road, Chennai, Branch Office, Near Pachshati Circle,
Bikaner Division Level, Bikaner Through Its Authorized
Signatory Shri Anand Singh
2. Hinduja Leyland Finance Ltd., Registered Office Sardar
Patel Road, Chennai, Branch Office, Near Nand Plaza,
Near HDFC Bank, Rajgarh, Sadulpur, District Churu.
----Petitioners
Versus
Ramesh Kumar S/o Shri Sumer Singh, R/o Radha Choti, Tehsil
Rajgarh, District Churu, At Present D.T. Transport Company,
Ambika Dharmkanta Khara, Bikaner.
----Respondent
For Petitioner(s) : Mr. Devendra Mahalana
For Respondent(s) : Mr. Aman Bishnoi Bola
HON'BLE MR. JUSTICE ANAND SHARMA
Judgment
25/09/2025
1. Both the aforesaid writ petitions involve similar facts
and question of law, hence, they were heard together with the
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[2025:RJ-JD:43113] (2 of 3) [CW-12648/2023]
consent of the learned counsel for both the parties and are being
decided by this common judgment.
2. Petitioners have assailed the awards dated 13.04.2023
passed by the Permanent Lok Adalat, Bikaner, whereby the
directions have been given to the petitioners for issuing No
Objection Certificate in respect of vehicles bearing No. RJ 10-GA-
4409, RJ10-GB-0265 & RJ10-GB-0266, failing which
compensation of Rs.500/- each per day was directed to be paid to
the claimants-non petitioners.
3. Learned counsel for the petitioners submits that cause
of action for the purpose of approaching the Permanent Lok Adalat
accrued to the non-petitioners at Churu, yet they submitted
applications at Permanent Lok Adalat, Bikaner. Hence, the
impugned awards are liable to be quashed only on account of
there being of lack of territorial jurisdiction.
4. Learned counsel for the respondents opposed the writ
petitions and submitted that part cause of action for filing
applications before Permanent Lok Adalat accrued at Bikaner and
therefore, applications were rightly filed before Permanent Lok
Adalat at Bikaner. He further submitted that even otherwise, the
objection with regard to territorial jurisdiction ought to have been
taken by the petitioners at the first instance and since such
objection was not raised before the learned Court below,
therefore, such objection cannot be entertained in the instant writ
petitions.
5. Heard and considered.
6. Petitioners have utterly failed to substantiate the
objection raised by them with regard to the awards being suffered
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[2025:RJ-JD:43113] (3 of 3) [CW-12648/2023]
with the vice of lack of territorial jurisdiction and it is also
admitted that no such objection was raised by the petitioners
before the learned Court below.
7. Under these circumstances, this Court finds no material
error or illegality in the impugned awards. Hence, no interference
is called for and writ petitions filed by the petitioners are hereby
dismissed.
8. Pending applications, if any, stand dismissed.
9. Office is directed to place a copy of this judgment on
record of connected petition.
(ANAND SHARMA),J
Daksh/Jatin-171-172
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