Rajasthan High Court - Jaipur
Smt Pani Devi And Others vs Rajendra Singh And Others on 17 January, 2018
Author: Prakash Gupta
Bench: Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Miscellaneous Appeal No. 2753 / 2012
Smt Pani Devi And Others
----Appellant
Versus
Rajendra Singh And Others
----Respondent
_____________________________________________________ For Appellant(s) : Digvijay Mantri For Respondent(s) : Mr. Akhilesh Soni _____________________________________________________ HON'BLE MR. JUSTICE PRAKASH GUPTA Order 17/01/2018 Heard learned counsel for the parties.
It is submitted by the learned counsel for the appellants that the findings recorded by the learned Tribunal on issues Nos. 2,3 and 4 are contrary to the material and evidence on record and further that against the same impugned judgment and award dated 9th April, 2012, claimant Smt. Leela Devi had filed S.B. Civil Misc. Appeal No.2823/2012 {claim petition No.82/2011 (200/10)} and the coordinate Bench vide its judgment dated 12 th August, 2016 had set aside the impugned judgment and award on findings related to issue Nos. 2,3 and 4 with the direction to the Tribunal to decide the claim petition afresh. The judgment of the coordinate Bench dated 12th August, 2016 reads as follows:-
^^vihykFkhZ&DysesUV dh vksj ls ;g flfoy fofo/k vihy eksVj nq?kZVuk nkok vf/kdj.k ¼vij ftyk ,oa ls'ku U;k;k/kh'k QkLV Vªsd la[;k 2½] C;koj }kjk Dyse ;kfpdk la[;k 82@2011 ¼200@10½ esa ikfjr fu.kZ; fnukad 9-4-2012 ds fo:) izLrqr dh x;h gSA vihykFkhZ ds fo}ku vf/koDrk us bl izdj.k ds rF;ksa esa tkus ls (2 of 2) [CMA-2753/2012] iwoZ dFku fd;k fd fo}ku vf/kdj.k us viuk fu.kZ; ikfjr djrs le; bl vihy esa mBk;s x;s vk/kkjksa ij xkSj ugh fd;kA mudk dFku gS fd fo}ku vf/kdj.k us fook|d la[;k 2] 3 o 4 dk fu.kZ; i=koyh ij miyC/k lkexzh ds foijhr ikfjr fd;k gSA vr% vihyk/khu fu.kZ; dks mDr fook| d dh lhek rd vikLr djrs gq, ekeys dks vf/kdj.k dks iqu% fu.kZ; ikfjr djus ds funsZ'k ds lkFk okfil Hkstk tkosaA izR;FkhZ chek dEiuh ds fo}ku vf/koDrk us bldk fojks/k fd;kA fdUrq mudk dFku gS fd ;fn izdj.k dks iqu% lquokbZ dj fu.khZr fd;s tkus gsrq vf/kdj.k dks Hkstk tkrk gS rks vf/kdj.k dks funsZ'k fn;k tkos fd os mUgsa Hkh lqudj ,oa ;fn muds }kjk dksbZ fof/k n`"VkUr izLrqr fd;s tkosa rks mu ij Hkh xkSj djrs gq, viuk fu.Z; ikfjr djsaA mHk;i{k ds fo}ku vf/koDrkx.k dks lquus ,oa vihyk/khu fu.kZ; dk /;kuiwoZd voyksdu djus ds mijkUr vihyk/khu fu.kZ; dks fook|d la[;k 2] 3 o 4 dh lhek rd vikLr djrs gq,s ekeyk vf/kdj.k dks iqu% fu.kZ; gsrq Hkstk tkdj mUgsa funsZ'k fn;k tkrk gS fd os bl vihy esa fy;s x;s vk/kkjksa ,oa ;fn i{kdkjku }kjk muds le{k dksbZ fof/k n`"VkUr izLrqr fd;s tkosa rks muds izdk'k esa fook|d la[;k 2] 3 o 4 ds lEcU/k esa viuk fu.kZ; lHkh i{kdkjksa dks lquokbZ dk volj iznku djrs gq, iqu% ikfjr djrs gq, ekeys dk 'kh?kz fuLrkj.k djsaA fdlh i{kdkj ds muds le{k mifLFkr ugha gksus dh voLFkk esa mudh mifLFkfr ds lEcU/k esa fu;ekuqlkj dk;Zokgh djsaA DysesUV~l dks vokMZ dh iw.kZ ;k vkaf'kd jkf'k dk Hkqxrku dj fn;k x;k gks rks mDr jkf'k vf/kdj.k ds fu.kZ; rd olwy ugha dh tkosaA i{kdkjku vf/kdj.k ds le{k fnukad 5-12-2016 dks mifLFkr gksaA vihykFkhZ dh vksj ls izLrqr bl vihy dk fuLrkj.k mijksDrkuqlkj fd;k tkrk gSA^^ In view of the above, the present appeal is also disposed of on the same terms as the judgment passed by the co-ordinate Bench dated 12th August, 2016. The parties are directed to remain present before the Tribunal on 9.2.2018.
(PRAKASH GUPTA)J. Bairwa/45