Rajasthan High Court - Jodhpur
Municipal Council, Pali Vs. Kamal ... vs . Kamal Kishore on 15 January, 2015
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. CIVIL SECOND APPEAL No.351/2007.
Municipal Council, Pali Vs. Kamal Kishore Vs. Kamal Kishore
Judgment dated 15/01/2015
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
:: J U D G M E N T ::
S.B. CIVIL SECOND APPEAL No.351/2007.
Municipal Council, Pali Vs. Kamal Kishore Vs. Kamal Kishore
Date of Judgment :::: 15th January, 2015.
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
Mr. Paramveer Singh, for the appellant/defendant.
Mr. S.P. Joshi, for the respondent/plaintiff.
--
BY THE COURT:
1. The appellant/defendant, Municipal Council, Pali, has preferred this second appeal assailing the impugned judgment and decree dated 29.05.2007 passed by learned District Judge, Pali, allowing the plaintiff's appeal and reversing the judgment and decree dated 19.08.2006 passed by learned Civil Judge (Jr. Division), Pali, in Civil Original Suit No.23/2003- Kamal Kishore Vs. Commissioner, Municipal Council Pali, whereby the suit filed by the respondent/plaintiff, Kamal Kishore for permanent injunction was dismissed.
S.B. CIVIL SECOND APPEAL No.351/2007. Municipal Council, Pali Vs. Kamal Kishore Vs. Kamal Kishore Judgment dated 15/01/2015 2/3
2. The learned lower first appellate court of learned District Judge, Pali, allowed the respondent/plaintiff's appeal with the following directions: -
"अत: व द अप ल र क अप ल सव क र कर
अध नसर न ल दर प ररत ननर एव ड क
ददन क 19.8.2006 क अप सत कक जत ह$ तर
पत र /पनतव द नगर पररषद क ननद) श दद ज त ह$
कक व द /अप ल र क+ ल ईस.स स/द भ1म3 क+ क3 3. अप ल र /व द द र पसत/त आरक6त दर पर आवटन ह+ त/ प रन पत ज पसत/त कक ग ह$, उसक ग/र वग/र पर ननसत रर क+ प1व अन ककस व ड; क दक / न क कबज नह द. और दद इस पकक क+ द?र न आज स+ पव 1 दद आवटन आद+ श दद ग ह$ त उस आवटन क आद+ श आद+ श ह$ तर गर / वगर / पर व द /अप ल र दर पर भ1म3 पद न कर द ज त ह$ त व द /अप ल र क व द क औचAत स3 प स3झ ज एग और दद भ1म3 आवटन नह ह त ह$ त उस ससरनत 3. नन 3 न/स र ल ईस.स क ननरसत करन+ ह+ त/ व द क स/न ज ए और नन 3 न/स र आद+ श प ररत करन+ क+ पश त F ह ववव ददत भ1 म 3 क+ क3 3.
एल ट3. ट/न ल 3 इत दद कक ज ए। ल ईस.स ननरसत
क+ आद+ श स+ दद व द /अप ल र व चरत ह त वह
नन 3 न/स र अपन+ क न1न अचधक र क+ तहत क व ह करन+ क सवतत रह+ ग ।
Sd/-
(3ह+ नI 3 ह+ शर )
सजल न ध श, प ल ।"
3. Having heard the learned counsel for the parties, and upon perusal of the judgment and decree of the courts S.B. CIVIL SECOND APPEAL No.351/2007. Municipal Council, Pali Vs. Kamal Kishore Vs. Kamal Kishore Judgment dated 15/01/2015 3/3 below, this court is satisfied that no substantial question of law arises in the present second appeal of the Municipal Council, Pali under Section 100 of Code of Civil Procedure, 1908, and the Municipal Council, Pali, is bound to hear the appellant/plaintiff and then decide the application in accordance with law.
4. Consequently, the present second appeal filed by the appellant/defendant seeking to assail the judgment and decree of learned first appellate court is found to be devoid of any merit, and the same is hereby dismissed. No costs. A copy of this judgment be sent to the concerned parties and the courts below forthwith.
(Dr. VINEET KOTHARI), J.
DJ/-
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