Rajasthan High Court - Jaipur
Ikram Khan S/O Kamaluddin vs Nagar Parishad Sawaimadhopur ... on 25 September, 2025
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2025:RJ-JP:39669]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Second Appeal No. 356/2022
Ikram Khan S/o Kamaluddin, Aged About 47 Years, R/o Kagji
Mohalla, City Sawaimadhopur.
----Appellant
Versus
Nagar Parishad Sawaimadhopur, Through Executive Officer,
Nagar Parishad, Sawaimadhopur.
----Respondent
For Appellant(s) : Mr. Shamsuddin Ansari, Adv. For Respondent(s) : Mr. Nitin Sinsinwar, Adv.
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment 25/09/2025 vihykFkhZ&oknh dh vksj ls ;g f}rh; vihy vUrxZr /kkjk 100 lh-ih-lh- fo}ku vij ftyk U;k;k/kh'k] lokbZ ek/kksiqj }kjk nhokuh fu;fer vihy la[;k 35@2018 esa ikfjr fu.kZ; fnukad 18-08-2022 ls O;fFkr gksdj is'k dh gS] ftlds ek/;e ls vihykFkhZ&oknh dh vihy [kkfjt djrs gq, fo}ku vfrfjDr flfoy U;k;k/kh'k ,oa U;kf;d eftLVªsV] lokbZ ek/kksiqj }kjk nhokuh okn la[;k 183@2015 esa ikfjr fu.kZ;@fMØh fnukad 17-09-2018 dh iqf"V dh x;h] ftlds ek/;e ls vihykFkhZ@oknh dk okn fo#) izR;FkhZ&izfroknh ckcr~ LFkk;h fu"ks/kkKk [kkfjt fd;k x;kA fo}ku vf/koDrk vihykFkhZ rFkk izR;FkhZ dh cgl lquhA pwafd ;g f}rh; flfoy vihy gS] vr% ,slh fLFkfr esa tc rd fof/k dk lkjoku iz'u varoZfyr ugha gks] rc rd lquokbZ gsrq xzg.k ugha dh tk ldrh gS rFkk fopkj.k o vihyh; U;k;ky; }kjk tks fu"d"kZ fn;k x;k gS] mlesa lkekU; :i ls gLr{ksi fd;k tkuk mfpr ugha gSA bl laca/k esa ekuuh; mPpre U;k;ky; }kjk Boodireddy Chandraiah and Ors. Versus Arigda (Uploaded on 29/09/2025 at 12:40:48 PM) (Downloaded on 29/09/2025 at 10:28:04 PM) [2025:RJ-JP:39669] (2 of 5) [CSA-356/2022] Laxmi and Anr. AIR 2008 SC 380 ds iSjk la[;k 13 esa fuEufyf[kr fl)kar izfrikfnr fd;k x;k gS %& "13. The general rule is that High Court will not interfere with concurrent findings of the Courts below. But it is not an absolute rule. Some of the well recognized exceptions are where (i) the courts below have ignored material evidence or acted on no evidence; (ii) the courts have drawn wrong inferences from proved facts by applying the law erroneously; or (iii) the courts have wrongly cast the burden of proof. When we refer to 'decision based on no evidence', it not only refers to cases where there is a total dearth of evidence, but also refers to any case, where the evidence, taken as a whole, is not reasonably capable of supporting the finding."
ekuuh; loksZPp U;k;ky; }kjk vU; U;kf;d fu.kZ; Gurnam Singh vs. Lehna Singh 2019 (7) SCC 641 esa Hkh mijksDr er O;Dr djrs gq, ;g vfHkfu/kkZfjr fd;k x;k gS fd f}rh; vihy esa lk{; dk iqu% fo'ys"k.k o foospu vuqKs; ugha gS] mijksDr fu.kZ; dk lqlaxr Hkkx fuEukuqlkj gS%& "Before parting with the present judgment, we remind the High Courts that the jurisdiction of the High Court, in an appeal under Section 100 CPC, is strictly confined to the case involving substantial question of law and while deciding the second appeal under Section 100 CPC, it is not permissible for the High Court to reappreciate the evidence on record and interfere with the findings recorded by the courts below and/or the first appellate court and if the first appellate court has exercised its discretion in a judicial manner, its decision cannot be recorded as suffering from an error either of law or of procedure requiring interference in second appeal. We have noticed and even as repeatedly observed by this Court and even in Narayanan Rajendran v. Lekshmy Sarojini [Narayanan Rajendran v. Lekshmy Sarojini, (2009) 5 SCC 264 : (2009) 2 SCC (Civ) 500] , despite the catena of decisions of this Court and even the mandate under Section 100 CPC, the High Courts under Section 100 CPC are disturbing the concurrent findings of facts and/or even the findings recorded by the first appellate court, either without formulating the substantial question of law or on framing erroneous substantial question of law."
(Uploaded on 29/09/2025 at 12:40:48 PM) (Downloaded on 29/09/2025 at 10:28:04 PM) [2025:RJ-JP:39669] (3 of 5) [CSA-356/2022] fof/k dk lkjoku iz'u D;k gksxk] bl laca/k esa ekuuh; mPpre U;k;ky; }kjk Santosh Hazari Versus Purushottam Tiwari (Dead) by L.Rs AIR 2001 SC 965 ds iSjk la[;k&12 esa fuEufyf[kr fl)kar izfrikfnr fd;k x;k gS%& "12. The phrase 'substantial question of law', as occurring in the amended Section 100 is not defined in the Code. The word substantial, as qualifying 'question of law', means -- of having substance, essential, real, of sound worth, important or considerable. It is to be understood as something in contradistinction with -- technical, of no substance or consequence, or academic merely. However, it is clear that the legislature has chosen not to qualify the scope of 'substantial question of law' by suffixing the words "of general importance" as has been done in many other provisions such as Section 109 of the Code or Article 133(1)(a) of the Constitution. The substantial question of law on which a second appeal shall be heard need not necessarily be a substantial question of law of general importance. In Guran Ditta v. T. Ram Ditta [AIR 1928 PC 172 : 55 IA 235] , the phrase 'substantial question of law' as it was employed in the last clause of the then existing Section 110 CPC (since omitted by the Amendment Act, 1973) came up for consideration and their Lordships held that it did not mean a substantial question of general importance but a substantial question of law which was involved in the case as between the parties......"
fo}ku vf/koDrk vihykFkhZ dk ;g rdZ gS fd oknxzLr Hkwfe ds fu;eu ds laca/k esa izfroknh ds ;gka vkosnu izLrqr dj j[kk gS] ftl ij dksbZ fu.kZ; ugha fy;k x;k gSA oknxzLr Hkwfe ij oknh dks lq[kkf/kdkj izkIr gks pqdk gS rFkk ;g Hkh rdZ fn;k fd dkykarj esa nLrkost izkIr gksus ij ;g tkudkjh gqbZ gS fd ;g laifRr pwU;k HkkaM dks fnukad 14-09-1948 dks vkoafVr gqbZ Fkh vkSj mlds laca/k esa vfrfjDr nLrkostksa dks vfHkys[k ij fy;s tkus gsrq vkns'k 41 fu;e 27 lhihlh dk vkosnu Hkh izLrqr fd;k gS] vfrfjDr nLrkostksa dks vfHkys[k ij ysrs gq, vihy fuLrkfjr fd, tkus dk fuosnu fd;k ,oa ;g Hkh fuosnu fd;k fd fo}ku fopkj.k ,oa vihyh; U;k;ky; ds fu.kZ; rF;ksa ,oa fof/k ds foijhr gSa] tks vikLr gksus ;ksX; gSaA (Uploaded on 29/09/2025 at 12:40:48 PM) (Downloaded on 29/09/2025 at 10:28:04 PM) [2025:RJ-JP:39669] (4 of 5) [CSA-356/2022] blds foijhr fo}ku vf/koDrk izR;FkhZ }kjk ;g rdZ fn;k x;k gS fd oknh dk edku rFkk mlds vkxs fookfnr Hkwfe nksuksa gh uxjikfydk dh Hkwfe gS] ftlds laca/k esa oknh ds dksbZ fof/kd vf/kdkj ugha gSaA vkns'k 41 fu;e 27 lhihlh ds vkosnu dk fojks/k djrs gq, tkfgj fd;k fd ;g vkosnu rFkk izLrqr nLrkost vfHkdFkuksa ds foijhr gSa] var esa vihyk/khu fu.kZ; dks fof/klEer gksuk crkrs gq, vihy [kkfjt fd, tkus dk fuosnu fd;k x;kA lqlaxr rF; ;g gS fd oknh }kjk fopkj.k U;k;ky; esa LFkk;h fu"ks/kkKk dk okn izLrqr dj ;g vfHkdfFkr fd;k fd oknh ds edku ds vkxs 35x17 QhV dh [kkyh Hkwfe iM+h gS] ftl ij oknh }kjk dqN isM+ yxk j[ks gSa] og bl laifRr dk mi;ksx&miHkksx djrk gS rFkk /kkfeZd mRlo vkfn esa Hkh dke ysrk gS vkSj bl ckcr~ mls lq[kkf/kdkj izkIr gks pqdk gS] ysfdu izfroknh bl laifRr ls oknh dks csn[ky djus rFkk bls vU; O;fDr dks varfjr djus ij vkeknk gSA izfroknhx.k }kjk oknh dk dCts'kqnk edku o fookfnr Hkwfe dks uxjikfydk dh tehu gksuk crkrs gq, okn [kkfjt fd, tkus dk fuosnu fd;k rFkk fopkj.k U;k;ky; }kjk nksuksa i{kksa dh lk{; ys[kc) djus ds mijkar oknh dk okn ckcr~ LFkk;h fu"ks/kkKk [kkfjt fd;k x;k] ftldh iqf"V fo}ku vihyh; U;k;ky; }kjk dh xbZA tgka rd vkns'k 41 fu;e 27 lhihlh ds vkosnu ds ek/;e ls izLrqr vfrfjDr nLrkostksa dk laca/k gS] oknh us vius vfHkdFkuksa esa oknxzLr Hkwfe dks uxjikfydk dh Hkwfe gksuk crk;k gS] vc mlds foijhr ;g laifRr pwU;k HkkaM dh crkbZ gS] vr% ,slh fLFkfr esa nLrkost] vfHkdFkuksa ds foijhr gksdj vlaxr gSa rFkk pwU;k HkkaM bl izdj.k esa i{kdkj ugha gS] vr% ,slh fLFkfr esa vkns'k 41 fu;e 27 lhihlh dk vkosnu [kkfjt fd;k tkrk gSA fo}ku fopkj.k U;k;ky; }kjk ;g vfHker fn;k gS fd Lo;a oknh us oknxzLr Hkwfe uxjikfydk dh ekurs gq, fu;eu gsrq vkosnu Hkh izLrqr fd;k gS] vr% bl LohdkjksfDr ds vk/kkj ij Hkh oknh dk oknxzLr Hkwfe ij vfrØe.k gksuk Lohd`r rF; gS vkSj bl vk/kkj ij lHkh i{kksa dh lk{; o nLrkostksa ij fopkj djus ds mijkar oknh dk okn [kkfjt fd;k x;kA (Uploaded on 29/09/2025 at 12:40:48 PM) (Downloaded on 29/09/2025 at 10:28:04 PM) [2025:RJ-JP:39669] (5 of 5) [CSA-356/2022] iwoksZDr U;kf;d n`"Vkarksa esa izfrikfnr O;oLFkk o f}rh; vihy ds Ldksi vkfn ds lanHkZ esa vfHkys[k ij miyC/k lkexzh o lk{; dk /;kuiwoZd voyksdu djus ls ;g Li"V gksrk gS fd nksuksa fo}ku v/khuLFk U;k;ky;ksa }kjk vfHkys[k ij miyC/k rF;ksa] ifjfLFkfr;ksa ,oa Lohd`fr dh vuns[kh dh gks ;k tks rF; vfHkys[k ij miyC/k ugha gS] ml ij fopkj fd;k gks ;k lkfcr rF;ksa ds laca/k esa dksbZ xyr bUÝsal gks] ,slk n`f"Vxr ugha gksrk gS] fo}ku fopkj.k rFkk vihyh; U;k;ky; }kjk miyC/k lk{; o lkexzh dk lgh :i ls fo'ys"k.k o foospu fd;k gS rFkk fopkj.k U;k;ky; }kjk ikfjr fu.kZ; dh iqf"V fo}ku vihyh; U;k;ky; }kjk dh x;h gS] bl izdkj leorhZ rF;kRed fu"d"kZ jgk gS] blfy, mijksDr fu.kZ;ksa esa gLr{ksi fd, tkus ds dksbZ fof/klEer vk/kkj ugha gSA vr% nksuksa gh v/khuLFk U;k;ky;ksa }kjk mDr lEcU/k esa vfHkfyf[kr leorhZ rF;kRed fu"d"kksZa esa fdlh izdkj dh dksbZ =qfV vFkok izfrdwyrk ugha gksus ls o bl f}rh; vihy esa fof/k dk dksbZ lkjHkwr iz'u ugha gksus ls ;g f}rh; vihy xzg.kkFkZ Lrj ij gh fujLr fd;s tkus ;ksX; gS] tks ,rn~}kjk fujLr dh tkrh gSA LFkxu vkosnu o vU; vkosnu] ;fn dksbZ yafcr gksa] rks os Hkh mDrkuqlkj fuLrkfjr fd;s tkrs gSaA (UMA SHANKER VYAS),J RAHUL KUMAR KHANDELWAL /56 (Uploaded on 29/09/2025 at 12:40:48 PM) (Downloaded on 29/09/2025 at 10:28:04 PM) Powered by TCPDF (www.tcpdf.org)