Rajasthan High Court - Jodhpur
Kishanlal Bheel vs Dinesh Kumar on 11 November, 2022
Author: Madan Gopal Vyas
Bench: Madan Gopal Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 867/2022
Kishanlal Bheel S/o Shri Bherulal, Aged About 45 Years, B/
c Bheel, R/o Bheel Basti, Morchana Pasund, Distt.
Rajsamand, Presently R/o Jodhpur.
----Appellant
Versus
1. Dinesh Kumar S/o Shri Shivdayal Meena, B/c Mali,
R/o Traffic Colony, Merta Road, Distt. Nagaur.
2. Jugal Kishore S/o Shri Bheruram, B/c Bheel, R/o Nai
Bheel Colony, Outside Chandpole, Jodhpur.
3. Jodhpur Development Authority, Through Its
Secretary.
----Respondents
For Appellant(s) : Mr. Rakesh Arora
For Respondent(s) : Mr. O.P. Mehta
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Judgment Pronounced on 11/11/2022 1- vkns'k 43 fu;e ¼1½¼r½ flfoy izfØ;k lafgrk ds rgr ;g vihy vihykFkhZ&izkFkhZ us fo}ku vij ftyk U;k;k/kh'k la[;k&3] tks/kiqj egkuxj ds }kjk fofo/k nhokuh izdj.k la[;k 114@2021 fd'kuyky Hkhy cuke fnus'k dqekj vkfn esa ikfjr vkns'k fnukad 26-05-2022 ds fo:) izLrqr dh gS] ftlds }kjk fo}ku fopkj.k U;k;ky; us izkFkhZ dk izkFkZuk i= vUrxZr vkns'k 39 fu;e 1 o 2 flfoy izfØ;k lafgrk [kkfjt fd;k] ftlls O;fFkr gksdj ;g vihy izLrqr dh x;h gSA (Downloaded on 14/11/2022 at 08:45:07 PM) (2 of 10) [CMA-867/2022] 2- eSaus i{kdkjku ds ;ksX; vf/koDrkx.k dh cgl lquh] vk{ksfir vkns'k ,oa vfHkys[k dk voyksdu fd;kA 3- ;ksX; vf/koDrk vihykFkhZ&izkFkhZ dk ;g rdZ gS fd izkFkhZ&oknh us fopkj.k U;k;ky; ds le{k ,d okn ckcr lafonk dh fofufnZ"V vuqikyuk] voS/k ,oa 'kwU; ?kksf"kr djus foØ; foys[k ,oa LFkk;h fu"ks/kkKk dk is'k fd;k fd izR;FkhZ&vizkFkhZ la[;k 1 dhs iz'uxr d`f"k Hkwfe 6 ch?kk 15 fcLok xzke vkax.kok rglhy o ftyk tks/kiqj esa fLFkr gSA vizkFkhZ la[;k 1 dks :i;ksa dh vko';drk gksus ij fnukad 25-10-2011 dks izkFkhZ ls 3]35]000@& :i;s udn izkIr fd;s] ftldk og iqu% Hkqxrku ugha dj ldkA vizkFkhZ la[;k 1 us iz'uxr d`f"k Hkwfe 30]00]000@& :i;s esa izkFkhZ dks foØ; djus dk bdjkj fd;k rFkk fnukad 02-02-2013 dks izkFkhZ us ,d yk[k :i;s vizkFkhZ la[;k 1 dks vnk fd;s vkSj ,d jlhn fu"ikfnr dhA rRi'pkr fofHkUu rkjh[kksa dks izfrQy ds isVs jkf'k vnk dh x;hA fnukad 31-01-2014 ls 28-01-2020 rd dqy 15]50]000@& :i;s dh jkf'k lan r dh x;hA izkFkhZ foØ; i= fu"ikfnr djokus gsrq lnSo bPNqd ,oa rRij jgk gSA fnukad 17-03-2021 dks vizkFkhZ la[;k 3 }kjk ,d vf/klwpuk iz'uxr d`f"k Hkwfe dks vkcknh Hkwfe esa :ikarfjr fd;s tkus ds fy, tkjh dh] rc izkFkhZ dks ;g tkudkjh gqbZ fd vizkFkhZ la[;k 1 us vizkFkhZ la[;k 2 ds i{k esa fnukad 25-05-2016 dks foØ; i= iaftc) djok fn;k] tks iw.kZr;k xyr ,oa voS/k gSA ;fn izdj.k dh fopkjk/khurk ds nkSjku vizkFkhZ la[;k 2 }kjk iz'uxr d`f"k Hkwfe dk :ikUrj.k fd;k tkrk gS rks fookn c<+sxkA vizkFkhZ la[;k 2 iz'uxr Hkwfe dk fdlh Hkh izdkj ls ln~Hkkfod Øsrk ugha gSA foØ; i= esa dbZa rF; feF;k vafdr fd;s x;s gSaA vizkFkhZ la[;k 2] cSad esa lgk;d deZpkjh gS] ftlls 45]00]000@& dh O;oLFkk ugha gks ldrh FkhA eheks vkWQ vihy ds xzkm.M ¼lh½ esa vizkFkhZ la[;k 1 ds }kjk izLrqr tokc esa vafdr vfHkopuksa dk foospu fd;k x;k gS (Downloaded on 14/11/2022 at 08:45:07 PM) (3 of 10) [CMA-867/2022] ftlds vuqlkj vizkFkhZ la[;k 1 us vizkFkhZ la[;k 2 ds i{k esa fnukad 25-05- 2016 dks fu"ikfnr djok;k x;k foØ; i= Ny o diV ls fu"ikfnr djok;k x;k gSA ,slh ifjfLFkfr;ksa esa fo}ku fopkj.k U;k;ky; us izkFkhZ ds i{k esa izFke n`"V;k ekeyk ugha ekudj fof/kd ,oa rF;kRed Hkwy dh gS] blfy, vk{ksfir vkns'k vikLr fd;s tkus dk fuosnu fd;kA mUgksaus ;g Hkh fuosnu fd;k fd izR;FkhZ&vizkFkhZ la[;k 2 dks izfrcaf/kr fd;k tk;s fd iz'uxr d`f"k Hkwfe fdlh Hkh izdkj ls fdlh vU; O;fDr dks vUrfjr ugha djsA mUgksaus vius bu rdksaZ dh iqf"V esa bl U;k;ky; }kjk ikfjr fuEufyf[kr fu.kZ; dh izfr;ka is'k dh %&
1. S.B. Civil Misc. Appeal No. 820/2022 Gordhanlal @ Gordhanram versus Chuka Devi w/o Ganeshlal @ Ganeshram and Ors.
2. S.B. Civil Misc. Appeal No. 844/2022 Shamsuddin Versus Harshvardhan and Ors.
4- izR;FkhZ&vizkFkhZ la[;k 2 ds ;ksX; vf/koDrk us ;g rdZ fn;k fd izkFkhZ&oknh us vius nkos esa vizkFkhZ la[;k 1 o 2 ds e/; fdlh Hkh izdkj dh nqjfHklaf/k gksus ds laca/k esa dksbZ rF; ugha fd;s gSaA vizkFkhZ la[;k 2 us iwoZ ds fdlh foØ; ds djkj dh tkudkjh gksrs gq,] iz'uxr Hkwfe vizkFkhZ la[;k 1 ls Ø; dh gks] ,sls vfHkopu Hkh okni= esa vafdr ugha gSA vizkFkhZ la[;k 2 us lizfrQy ln~Hkkfod :i ls iz'uxr Hkwfe Ø; dh gSA fo}ku fopkj.k U;k;ky; dk vk{ksfir vkns'k ldkj.k] Li"V ,oa fof/klEer gSA vizkFkhZ la[;k 2 }kjk izLrqr tokc dk izkFkhZ us dksbZ tokc my tokc izLrqr dj [k.Mu ugha fd;k gSA izkFkhZ }kjk izLrqr dfFkr foØ; dk djkj vi;kZIr LVkEi ij gSA tc rd izkFkhZ }kjk dfFkr foØ; djkj dks mfpr o i;kZIr :i ls LVkafir ugha djok;k tkrk rc rd] izkFkhZ fdlh Hkh izdkj dk vuqrks"k dfFkr foØ; djkj ds vk/kkj ij izkIr djus dk vf/kdkjh ugha gSA dfFkr foØ; dk djkj lk{; esa vxzkg~; gSA fofo/k nhokuh vihy esa vihyh;
(Downloaded on 14/11/2022 at 08:45:07 PM)(4 of 10) [CMA-867/2022] U;k;ky; dks vk{ksfir vkns'k esa gLr{ksi djus dk vf/kdkj lhfer gksrk gSA vizkFkhZ la[;k 1 dk tokc vfHkys[k ij ugha gS] blfy, vizkFkhZ la[;k 1 dk tokc izLrqr ekeys esa izkFkhZ dks dksbZ lgk;rk ugha djrk gSA eheks vkWQ vihy esa vafdr rF;ksa ds vuqlkj izkFkhZ rFkk vizkFkhZ la[;k 1 ds e/; nqjfHklaf/k gSA izkFkhZ la[;k 1 us foØ; i= fnukad 25-05-2016 dks vizkFkhZ la[;k 2 ds i{k esa fu"ikfnr djokrs le; iz'uxr Hkwfe ds LokfeRo ds laca/k esa lHkh izys[k vizkFkhZ la[;k 2 dks lqiqnZ fd;sA foØ; i= fnukad 25-05-2016 esa Øsrk us ;g vafdr fd;k fd mlus iwoZ esa iz'uxr d`f"k Hkwfe ds laca/k esa dksbZ foØ; ;k foØ; dk djkj vkfn ugha fd;k gqvk gSA fnukad 25-05-2016 dks vizkFkhZ la[;k 2 dks iz'uxr d`f"k Hkwfe foØ; djus ds i'pkr Hkh vizkFkhZ la[;k 1 }kjk fnukad 28-01-2020 rd izkFkhZ ls #i;s izkIr djuk LokHkkfod ,oa fo'oluh; ugha gSA foØ; i= fnukad 25-05-2016 dks pqukSrh nsus dh ifjlhek vof/k lekIr gks pqdh gSA izkFkhZ us foØ; i= fnukad 25-05- 2016 dks fujLr djokus dk dksbZ vuqrks"k ugha pkgk gSA iz'uxr Hkwfe ij vizkFkhZ la[;k 2 dk dCtk gSA vizkFkhZ la[;k 2 us iz'uxr Hkwfe ds :ikarj.k dh dk;Zokgh tsMh,] tks/kiqj esa izLrqr dh gqbZ gSA ,slh ifjfLFkfr esa izkFkhZ ds i{k esa dksbZ izFke n`"V;k ekeyk ugha curk gSA fo}ku fopkj.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k fcydqy lgh] mfpr ,oa fof/klEer gS] ftlesa gLr{ksi fd;s tkus dk dksbZ i;kZIr vk/kkj ugha gS blfy, vihy [kkfjt fd;s tkus dk fuosnu fd;kA mUgksaus vius rdksaZ ds leFkZu esa fuEufyf[kr uthjsa izLrqr dh ftudk voyksdu fd;k x;k %&
1. 1996(3) CCC 316 Supreme Court of India Lourdu Mari David & Ors. V. Louis Chinnaya Arogiaswamy Ors.
2. S.B. Civil Misc. Appeal No.1420/2019 Rajasthan High Court Rakesh Makwana Vs. Vishant Infra Projects Llp.
3. 2015 0 Supreme (MP) 718 2015 3 MPWN 99 Amit Dixit V. Smt. Sadhana Singh and others.
(Downloaded on 14/11/2022 at 08:45:07 PM)(5 of 10) [CMA-867/2022]
4. AIR 2003 Rajasthan 119 Naresh Jain and others V. Rama and others.
5. 2002 (1) WLC (Raj.) 210 Julian D.J. Harry V. P.K. Khanna.
6. 1999 (Suppl.) Civil Court Cases 168 (Delhi) R.S. Arya V. T.R. Dewan.
7. AIR 1966 Allahabad 156 (V 53 C 42) Bux Singh V. Joint Director of Consolidation U.P. Lucknow and Ors.
8. 2001 (3) WLC (Raj.) 470 Prem Singh & Ors. V. State of Rajasthan & Ors.
9. AIR 1962 Allahabad 407 (V 49 C 100) Juggi Lal Kamla Pat V. Ram Janki Gupta and Anr.
10. 1998 WLC (Raj.) UC 354 N.K. Bairwa & Ors. V. Sripal Jain & Ors.
11. 1953 0 Supreme (SC) 110 Durga Prasad and another V. Deep Chand and others.
12. 2014(4) CCC 59 (Bom.) Shri Swastik Developers & Ors. V. Saket Kumar Jain & Anr.
13. 1980 0 Supreme (SC) 220 Bai Dosabai V. Mathurdas Govinddas and others.
14. AIR 1999 Andhra Pradesh 170 Kondapalli Satyanarayana V. Kondapalli Mayullu and others.
15. 1990 (Supp) Supreme Court Cases 727 Wander Ltd. and Anr. Versus Antox India P. Ltd.
16. 2010 AIR SCW 628 Skyline Education Institute (Pvt.) Ltd. V. S.L. Vaswani & Anr.
17. 2008 (1) DNJ (Raj.) 368 Safi Khan V. Ibrahim & Ors.
18. AIR 1997 Rajasthan 32 Anant Shri Sukhramji Trust and another V. Union of India & Ors.
5- cspku bdjkjukek fnukad 28-03-2013 gLrxr izdj.k esa lokZf/kd egRoiw.kZ izys[k gS] blh izys[k ds vk/kkj ij vihykFkhZ&izkFkhZ us okn izLrqr fd;k gSA cspku bdjkjukek fnukad 28-03-2013 ds vuqlkj izfrQy dh jkf'k fnukad 31-03-2018 rd lanr dh tkuh Fkh] ysfdu fu;r frfFk fnukad 31-03-2018 rd cspku bdjkjukek dh ikyuk esa izkFkhZ }kjk 'ks"k jkf'k vnk dh tkuk n`f"Vxr ugha gksrk gS cfYd izkFkhZ&vihykFkhZ us izR;FkhZ vizkFkhZ la[;k 1 dks izfrQy dh 'ks"k jkf'k isVs Hkqxrku fnukad 28-01-2020 dks vafre ckj fd;k tkuk izdV gksrk gSA dqy feydkj izfrQy dh lEiw.kZ 'ks"k jkf'k dk Hkqxrku vihykFkhZ&izkFkhZ }kjk izR;FkhZ&vizkFkhZ la[;k 1 dks fnukad 31-03- 2018 rd ugha fd;k x;k gSA bdjkjukek esa fu;r frfFk fnukad 31-03-2018 dks i{kdkjku us vkilh lgefr ls foLrkfjr fd;k gks] ,slk nf'kZr ugha gksrk gS] u gh vihykFkhZ&izkFkhZ dk ,slk dksbZ dFku gSA lafonk dh fofufnZ"V ikyuk (Downloaded on 14/11/2022 at 08:45:07 PM) (6 of 10) [CMA-867/2022] gsrq vihykFkhZ&izkFkhZ dks izFke n`"V;k ;g lkfcr djuk vko';d gksrk gS fd og lafonk dh fofufnZ"V ikyuk gsrq bPNqd ,oa rRij Fkk o gSA bPNqd ,oa rRij dk rkRi;Z ;g gksrk gS fd Øsrk dks vius ftEes dh leLr 'krksaZ ,oa nkf;Roksa dk bdjkjukek ds vuqlkj fu;r le; rd iwjk djuk gksrk gS ysfdu gLrxr izdj.k esa vihykFkhZ&izkFkhZ }kjk vius ftEes dh leLr 'ks"k 'krksaZ ,oa nkf;Roksa dk le; ij iwjk djuk n`f"Vxr ugha gksrk gSA ;|fi izkFkhZ ds vuqlkj mlus vizkFkhZ dks fnukad 28-01-2020 dks izfrQy isVs 'ks"k jkf'k dk Hkqxrku fd;k gS] tks vizkFkhZ la[;k 1 us izkIr dh gS ysfdu bl izdkj ls jkf'k izkIr gksus ls bdjkjukek dh 'krksaZ dk le; ij ikyu gksuk ugha ekuk tk ldrk gSA 6- izR;FkhZ&vizkFkhZ la[;k 1 ¼foØsrk½ dk vLFkkbZ fu"ks/kkKk dk tokc izkFkZuk i= vfHkys[k ij ugha gS ysfdu vihykFkhZ&izkFkhZ us vius eheks vkWQ vihy esa izR;FkhZ&vizkFkhZ la[;k 1 ds }kjk izLrqr tokc ds rF;ksa dk mYys[k fd;k gS] ftlls izR;FkhZ&vizkFkhZ la[;k 1 o vihykFkhZ&izkFkhZ ds e/; nqjfHklaf/k gksus ds rF; ls budkj ugha fd;k tk ldrk gSA D;ksafd vizkFkhZ&izR;FkhZ la[;k 1 us fopkj.k U;k;ky; ds le{k tks tokc izLrqr fd;k] ftls fopkj.k U;k;ky; us vfHkys[k ij ugha fy;k] mlesa ;g vafdr gS fd izR;FkhZ&vizkFkhZ la[;k 1 us dHkh Hkh tqxy fd'kksj vizkFkhZ la[;k 2 dks fookfnr Hkwfe foØ; ugha dh vkSj u gh foØ; djus ds vk'k; ls gLrk{kj fd;sA dfFkr foØ; Ny ,oa diV ls fu"ikfnr djok;k x;k ysfdu izR;FkhZ&vizkFkhZ la[;k 1 }kjk foØ; i= fnukad 25-05-2016 dks ifjlhek dky ds Hkhrj dksbZ pqukSrh fn;k tkuk n`f"Vxr ugha gksrk gSA izR;FkhZ&vizkFkhZ la[;k 1 us gLrxr izdj.k ds tokc esa] ftls fopkj.k U;k;ky; }kjk vfHkys[k ij ugha fy;k x;k] ,sls vfHkopu vafdr fd;s gS ftlds vk/kkj ij vihykFkhZ&izkFkhZ ds ekeys dks dksbZ cy izkIr gksuk ugha dgk tk ldrk gSA 7- izR;FkhZ&vizkFkhZ la[;k 1 }kjk izR;FkhZ&vizkFkhZ la[;k 2 ds i{k esa fu"ikfnr foØ; foys[k fnukad 25-05-2016 ds voyksdu ls ;g izdV gksrk gS fd izR;FkhZ&vizkFkhZ la[;k 1 us iz'uxr Hkwfe ls lacaf/kr 9 nLrkost izR;FkhZ&vizkFkhZ la[;k 2 dks lqiqnZ fd;s vkSj lkFk gh foØ; i= esa iz'uxr Hkwfe dk dCtk Hkh foØsrk }kjk Øsrk dks lqiqnZ fd;s tkus dk vadu gSA ,slh (Downloaded on 14/11/2022 at 08:45:07 PM) (7 of 10) [CMA-867/2022] ifjfLFkfr;ksa esa izFke n`"V;k foØsrk dk ;g dFku fo'oluh; izrhr ugha gksrk gS fd mls foØ; foys[k ds fu"iknu dh tkudkjh@Kku ugha gksA foØ; foys[k fnukad 25-05-2016 ;fn Ny o diV ls fu"ikfnr djok;k tkrk rks bl laca/k esa izR;FkhZ&vizkFkhZ la[;k 1 foØsrk }kjk D;k dk;Zokgh dh x;h] ;g Li"V ugha fd;k x;k gSA djhc ikap o"kZ dh yEch vof/k rd foØsrk izR;FkhZ&vizkFkhZ la[;k 1 us foØ; foys[k fnukad 25-05-2016 ds laca/k esa dksbZ dk;Zokgh ugha dh rFkk og bl laca/k esa ekSu D;ksa jgk ;g Li"V ugha fd;k x;k gSA foØ; foys[k fnukad 25-05-2016 ls ;g Li"V gksrk gS fd foØsrk us Øsrk dks Hkwfe ds LoRo ls lacaf/kr 9 izys[k o Hkwfe dk okLrfod dCtk Hkh lkSaik gSA blfy, foØsrk dk ;g dFku vfo'oluh;] vLokHkkfod] feF;k] cukoVh gS fd mls foØ; foys[k fnukad 25-05-2016 dh tkudkjh ugha gksA 8- foØ; bdjkjukek fnukad 28-03-2013 ds vuqlkj iz'uxr Hkwfe foØsrk }kjk Øsrk dks 30]00]000@& #i;s izfrQy ds ,ot esa foØ; djus dk djkj djuk vafdr gSA bdjkjukek 100@&ds LVkEi ij gS] tks vi;kZIr LVkEi ij gSA 'kqYd ls izHkk;Z dksbZ Hkh fy[kr tc rd og lE;d~ :i ls LVkafir ugha gS] fdlh O;fDr }kjk vFkok i{kdkjksa dh lEefr ds }kjk Hkh ^^fdlh Hkh iz;kstu^^ ds fy, lk{; esa xzkg~; ugha gksxh o foØ; djus ds djkj ij fopkj ugha fd;k tk ldrk tc rd og lE;d :i ls LVkafir u gksA bl laca/k esa 2015 0 Supreme (MP) 718 2015 3 MPWN 99 Amit Dixit V. Smt. Sadhana Singh and others dh uthj esa e/;izns'k mPp U;k;ky;
us iSjk la[;k 12 o 13 esa fuEufyf[kr er O;Dr fd;k gS %& "12. This point is no more res integra. AIR 2003 Karnataka 241 (K.B. Jayaram and another v.
Navineethamma and others), Justice Tirath S. Thakur (as His Lordship then was), opined that no instrument chargeable with duty shall be admitted in evidence "for any purpose" by any person or even by consent of parties. In para 4 of said judgment, it is held that the Court below should first insist upon payment of stamp duty and penalty on the agreement to sale before it. Thereafter, only prayer for injunction could have been considered. The order of Court below was disapproved where it has issued injunction subject to payment of stamp duty and penalty. Thus, payment of stamp duty is (Downloaded on 14/11/2022 at 08:45:07 PM) (8 of 10) [CMA-867/2022] condition precedent for considering the prayer for injunction also. This Court in 2009(1) MPLJ 176 (Narbada Prasad Agrawal v. Tarun Bhawasar), opined that unless a duty is paid on an instrument it shall not be admitted in evidence for any purpose including collateral purpose. The apex Court in (2009) 2 SCC 532 (Avinash Kumar Chauhan v.
Vijay Kjrishna Mishra), opined as under:-
"25. Section 35 of the Act, however, rules out applicability of such provision as it is categorically provided therein that a document of this nature shall not be admitted for any purpose whatsoever. If all purposes for which the document is sought to be brought in evidence are excluded, we fail to see any reason as to how the document would be admissible for collateral purpose"(Emphasis Supplied)
13. In the light of aforesaid, it is clear that the very basis for establishing right i.e. agreement to sell cannot be considered, unless it is duly stamped. The Courts below have not committed any error in rejecting the injunction application because the document was not stamped. In view of this conclusion, it is not necessary to deal with other points raised by the parties. It will be open for the petitioner to get the document stamped and take action as per relevant provision of the Stamp Act, so that document is properly stamped. It will be open to the Court below to consider such stamped agreement in accordance with law. At this stage, there is no reason to interfere with the impugned order."
9- izR;FkhZ&vizkFkhZ la[;k 2 Øsrk ds i{k esa lE;d :i ls fu"ikfnr ,oa iaftd`r foØ; foys[k gS blfy, izR;FkhZ&vizkFkhZ la[;k 2 lizfrQy ln~Hkkfod Øsrk n`f"Vxr gksrk gSA ;fn vihykFkhZ&izkFkhZ ds i{k esa vLFkk;h fu"ks/kkKk tkjh dh tkrh gS rks ln~Hkkfod Øsrk dks {kfr] vlqfo/kk] iz'uxr Hkwfe ds mi;ksx o miHkksx ls oafpr gksus dh lEHkkouk ls budkj ugha fd;k tk ldrkA bl laca/k esa bl U;k;ky; dh t;iqj ihB ds }kjk Åij m)`r S.B. Civil Misc. Appeal No.1420/2019 (Rakesh Makwana Vs. Vishant Infra Projects Llp. dh uthj esa fuEufyf[kr er O;Dr fd;k x;k gS %& (Downloaded on 14/11/2022 at 08:45:07 PM) (9 of 10) [CMA-867/2022] "However, in the present case, respondent can be said to be a bona-fide purchaser for consideration. Hence, in case Temporary Injunction is granted in favour of the appellant, respondent would suffer an irreparable loss as he would not be able to enjoy the property purchased by him in the manner he like. Moreover, principle of Lis Pendens would apply. In case the suit filed by the appellant is decreed, lower court can issue necessary directions in favour of the appellant in view of the principle of Lis Pendens.
In the facts and circumstances of the present case, learned Lower Court had, thus, rightly dismissed the application moved by the appellant under Order 39 Rule 1 and 3 and 151 CPC for relief of Temporary Injunction. No ground for interference by this Court is made out."
blh izdkj bl laca/k esa bl U;k;ky; dh led{k ihB }kjk 2002 (1) WLC (Raj.) 210 Julian D.J. Harry V. P.K. Khanna dh uthj ds iSjk la[;k 10 esa fuEufyf[kr er O;Dr fd;k gS %& "10. There is an apprehension of the appellant that the respondent will raise the construction over the plot in dispute or may sale the property in dispute to any person. Defendant No.2 since purchased the property by registered sale deed and the plaintiff failed to prove prima facie case in his favour then the defendant has a right to enjoy the property subject to the decision of the suit only. The right against the alienation of the property during the pendency of the suit has been taken care by the statutory provisions of Lis Pendens and if the respondent defendant No.2 raises any construction knowing it well that there is serious dispute and in case the plaintiff succeeds, the title may pass on the plaintiff, even then if the defendant will raise the construction, the defendant will not get any equity in his favour nor he will be entitled for any relief on the ground of investing money over the plot in dispute for the purpose of raising the construction or doing anything advantagious to the respondent defendant No.2. It is made clear that in case if the property is alienated by the respondent defendant No.2, he will mention the fact with respect to the pendency of this suit in the sale deed as any person is bound to (Downloaded on 14/11/2022 at 08:45:07 PM) (10 of 10) [CMA-867/2022] disclose the fact of litigation while selling the property."
10- dqy feykdj mi;qZDr foospu ds ifj.kkeLo:i fo}ku fopkj.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k ldkj.k] mfpr ,oa fof/klEer gS ftlesa gLr{ksi fd;s tkus ds dksbZ i;kZIr vk/kkj ugha gSA vihykFkhZ dh vihy esa dksbZ cy ,oa lkj izrhr ugha gksrk gS blfy, vihykFkhZ dh vksj ls izLrqr ;g vihy [kkfjt fd;s tkus ;ksX; gSA 10- ifj.kker% vihykFkhZ&izkFkhZ dh vihy [kkfjt dh tkrh gS rFkk fo}ku vij ftyk U;k;k/kh'k la[;k&3] tks/kiqj egkuxj ds }kjk fofo/k nhokuh izdj.k la[;k 114@2021 fd'kuyky Hkhy cuke fnus'k dqekj vkfn esa ikfjr vkns'k fnukad 26-05-2022 dh iqf"V dh tkrh gSA rnuqlkj] LFkxu vkosnu fuLrkfjr fd;k tkrk gSA bl vkns'k dh izfr lfgr fo}ku fopkj.k U;k;ky; dk vfHkys[k ykSVk;k tkosA (MADAN GOPAL VYAS),J 186-SN Lohra/-
;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 fgUnh Hkk"kk ds iz;ksx dkss izkf/kd`r fd, tkus ds ifj.kkeLo:i fgUnh Hkk"kk esa fy[kk;k x;kA (Downloaded on 14/11/2022 at 08:45:07 PM) Powered by TCPDF (www.tcpdf.org)