Rajasthan High Court - Jaipur
Maganbai Wife Of Vishram vs Chanchalrani Daughter Of Tilak Wife Of ... on 19 November, 2025
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2025:RJ-JP:46666]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Revision Petition No. 43/2025
Maganbai Wife Of Vishram, Aged About 54 Years, Resident Of 20
Jai Jawan Colony-3, J.l.n. Marg, Jaipur, District Jaipur-Rajasthan.
----Petitioner
Versus
1. Chanchalrani Daughter Of Tilak Wife Of Bihari Lal, Aged
About 80 Years, Resident Of Dausa, Presently Residing At
House No. 410, Ward No. 4, Mehrauli, South Delhi(Since
Deceased).
1/1 Love Anand Son Of Shyamsunder Anand;
1/2 Khus Anand Son Of Shyamsunder Anand,
Both Resident of: House No. 410, Ward No. 4, Mehrauli,
South Delhi.
1/3 Shivani Anand Wife Of Rahul Arod, Resident Of WZ 1224
A, Rani Bagh, New Delhi.
1/4 Nisha Anand Wife Of Mohit Pal Singh, Resident Of G-41/1,
Phase 1, Budh Vihar, New Delhi.
----Respondent/Plaintiff
2. Satpal Son Of Tilak, Aged About 72 Years, Presently Residing At 16/3, Shree Apartment, Mehrauli, Gadarpur, South Delhi.
3. Ashok Son Of Tilak, Aged About 71 Years, Resident Of 263/2, Shree Apartment, Mehrauli, South Delhi.
4. State Of Rajasthan, Through Tehsildar, Dausa.
5. Sub-Registrar, Dausa, District Dausa.
----Respondent(s)/Defendant(s) For Petitioner(s) : Mr. Shreyansh Sharma, Adv.
For Respondent(s) : Mr. Yogesh Pujari, Adv.
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
19/11/2025
;kph@izfroknh la[;k 1 eaxyckbZ ¼ftls vkxs izfroknh la[;k 1 dgk tk,xk½ dh vksj ls ;g fuxjkuh ;kfpdk varxZr 115 lh ih lh fo}ku (Uploaded on 27/11/2025 at 10:31:12 AM) (Downloaded on 29/11/2025 at 12:23:49 AM) [2025:RJ-JP:46666] (2 of 6) [CR-43/2025] ftyk U;k;k/kh'k] nkSlk }kjk nhokuh okn la[;k 25@2023 esa ikfjr vk{ksfir vkns'k fnukad 07-01-2025 ls O;fFkr gksdj izLrqr dh] ftlds ek/;e ls izfroknh la[;k&1 }kjk izLrqr vkosnu varxZr vkns'k 7 fu;e 11 lhihlh [kkfjt fd;k x;kA fo}ku vf/koDrk ;kph@izfroknh la[;k&1 o v;kph@okfn;k dh cgl lquh x;h ,oa vfHkys[k dk voyksdu fd;k x;kA lqlaxr rF; ;g gS fd izR;FkhZ la[;k&1@okfn;k papyjkuh dh vksj ls fopkj.k U;k;ky; ds le{k okn izLrqr dj vfHkdfFkr fd;k fd oknxzLr d`f"k Hkwfe mlds firk fryd iatkch dh Fkh] fryd iatkch ds okfn;k lfgr rhu iq=h o nks iq= gksdj izR;sd dk 1@5 fgLlk Fkk] ysfdu fryd iatkch dh e`R;q ds mijkar muds nks iq= izfroknh la[;k 2 o 3 us ;g Hkwfe vdsys vius uke ukekUrfjr djok yh vkSj dkykUrj esa fnukad 18-01-2023 dks izfroknh la[;k 1 dks fodz; dj nh tcfd bl Hkwfe esa okfn;k dk 1@5 fgLlk Fkk] vr% ,slh fLFkfr esa mlds fgLls dh lhek rd fookfnr fodz; i= fnukad 18-01-2023 dks 'kwU; ?kksf"kr fd;k tkos rFkk nLrkost dks fujLr fd;s tkus dk uksV iath;u dk;kZy; esa yxk;s tkus dk vkns'k fn;k tkosA jktLFkku dk'rdkjh vf/kfu;e] 1955 ¼ftls vkxs **vf/kfu;e] 1955 dgk tk,xk½ dh /kkjk 207 ds vuqlkj ekeyk jktLo U;k;ky; ds {ks=kf/kdkj dk gksuk crkrs gq, okn vkns'k 7 fu;e 11 lhihlh ds rgr [kkfjt fd;s tkus dk fuosnu fd;kA ;g vkosnu fopkj.k U;k;ky; }kjk vLohdkj fd;k x;k ftlls O;fFkr gksdj ;g fuxjkuh ;kfpdk izLrqr dh x;h gSA fo}ku vf/koDrk izR;FkhZ@okfn;k dk fuosnu gS fd oLrqr% ;g okn fodz; i= fnukad 18-01-2023 dks 'kwU; ?kksf"kr fd;s tkus ds laca/k esa gS vkSj bl izdkj dk vuqrks"k iznku fd;s tkus gsrq ek= flfoy U;k;ky; gh l{ke gSA ekeyk flfoy U;k;ky; }kjk gh laKs; gS rFkk var esa vk{ksfir vkns'k dks rF;ksa o fof/k ds foijhr gksuk crkrs gq, fuxjkuh ;kfpdk [kkfjt fd;s tkus dk fuosnu fd;kA (Uploaded on 27/11/2025 at 10:31:12 AM) (Downloaded on 29/11/2025 at 12:23:49 AM) [2025:RJ-JP:46666] (3 of 6) [CR-43/2025] izfroknh dh vksj ls izLrqr U;kf;d fu.kZ; I;kjsyky cuke 'kqHksUnz fiykfu;k oxSjg ¼2019½ 3 SCC 692 vius rdksZa ds leFkZu esa izLrqr fd;k gS ftlesa ekuuh; loksZPp U;k;ky; }kjk ;g O;oLFkk izfrikfnr dh x;h gS fd ;fn okn ds [kkrsnkjh vf/kdkj pqukSrhxzLr o fookfnr gS rks ,slh fLFkfr esa vf/kfu;e] 1955 dh /kkjk 88 ds rgr ?kks"k.kk dk okn yk;k tkuk visf{kr gksxk rFkk ,sls izdj.k dh lquokbZ dk {ks=kf/kdkj ek= jktLo U;k;ky; dks gS] /kkjk 207 o 256 vf/kfu;e] 1955 ds izko/kkuksa ds vuqlkj ,sls ekeyksa esa flfoy U;k;ky;ksa dk {ks=kf/kdkj oftZr gksuk fu.khZr fd;k gSA mijksDr fu.kZ; ds iSjk la[;k 16] 17] 27 o 28 lqlaxr gS] tks fuEukuqlkj gS%& "16. Section 207 read with Section 256 of the Tenancy Act bars the jurisdiction of the civil courts in respect of suits and applications of the nature specified in the Third Schedule to the Act. The question before us is whether the relief claimed by the Appellant can be granted exclusively by a revenue court under the provisions of the Tenancy Act.
17. Section 88 of the Tenancy Act provides thus:
88. Suits for declaration of right:
(1) Any person claiming to be a tenant or a co-tenant may sue for a declaration that he is a tenant or for a declaration of his share in such joint tenancy.
(2) A tenant of Khudkasht may sue for a declaration that he is such a tenant.
(3) A sub-tenant may sue the person from whom he holds for declaration that he is a sub-tenant.
(4) A landholder other than a State Government may sue a person claiming to be a tenant or co-tenant of a holding or a tenant of Khudkasht or a sub-tenant for a declaration of the right of such person.
27. In the present case, the High Court has proceeded on the basis that the suit seeking a declaration of the gift deed relating to disputed agricultural land situated in Sikar as void and restraining Respondent Nos. 1 to 5 (Uploaded on 27/11/2025 at 10:31:12 AM) (Downloaded on 29/11/2025 at 12:23:49 AM) [2025:RJ-JP:46666] (4 of 6) [CR-43/2025] from transfer or sale of the agricultural land before the civil court is squarely covered by the bar to the jurisdiction of the civil court under the provisions of the Tenancy Act. The claim of the Appellant to khatedari rights is pending adjudication by a revenue court which has the exclusive jurisdiction to adjudicate upon such a claim. The Appellant has no right to seek relief before the civil court without first getting his khatedari rights decreed by the revenue court.
28. For the above reasons, we find that there is no merit in the challenge preferred by the Appellant to the impugned judgment and order of the High Court. The appeals shall, accordingly stand dismissed. There shall be no order as to costs."
U;kf;d fu.kZ; I;kjsyky cuke 'kqHksUnz fiykfu;k oxSjg ¼iwoksZDr½ ds ekeys esa izfrikfnr O;oLFkk ds vuqlkj Li"V gS fd tgka ij oknh ds [kkrsnkjh vf/kdkj fufoZokn ugha gksdj ml ij ek= nkok gks vFkok pqukSrhxzLr gks rks ,slh fLFkfr esa vf/kfu;e] 1955 dh /kkjk 88 ds vuqlkj [kkrsnkjh vf/kdkjksa dh ?kks"k.kk visf{kr gks tkrh gS vkSj mlds i'pkr gh nLrkost dks fujLr djkus dk vuqrks"k ekaxk tk ldrk gSA orZeku ekeys esa oknh dk ;g vfHkdFku gS fd oknxzLr d`f"k Hkwfe mlds firk ds [kkrsnkjh vf/kdkjksa dh Fkh rFkk mldk 1@5 fgLlk Fkk] ysfdu mlds nks HkkbZ izfroknh la[;k 2 o 3 us voS/k :i ls laiw.kZ Hkwfe vius uke ukekUrfjr djok yh rFkk ckn esa izfroknh la[;k 1 dks fodz; dj nhA ;g Li"V gS fd okn izLrqfr ds le; vFkok mlls iwoZ dHkh Hkh ;g Hkwfe okfn;k ds [kkrsnkjh vf/kdkjksa esa vfHkys[k esa ugha jgh gSA izfroknh la[;k 1 ds i{k esa fu"ikfnr fodz; i= dks mlh ifjfLFkfr esa fujLr ;k 'kwU; ?kksf"kr fd;k tk ldrk gS tc okfn;k ds [kkrsnkjh vf/kdkj gksuk fu.khZr vFkok ?kksf"kr fd;k tkos tcfd bl izdkj dk vuqrks"k ek= jktLo U;k;ky; gh iznku djus esa l{ke gSA Li"V gS fd vizR;{k :i ls orZeku okn ds ek/;e ls oknxzLr [kkrsnkjh vf/kdkjksa dh ?kks"k.kk Hkh pkgh gS] bl izdkj dk vuqrks"k izkIr djsu gsrq okn /kkjk 207 o 256 vf/kfu;e] 1955 ds rgr flfoy U;k;ky; ds {ks=kf/kdkj ls oftZr gSA (Uploaded on 27/11/2025 at 10:31:12 AM) (Downloaded on 29/11/2025 at 12:23:49 AM) [2025:RJ-JP:46666] (5 of 6) [CR-43/2025] fo}ku vf/koDrk okfn;k@izR;FkhZ dh vksj ls izLrqr U;kf;d fu.kZ; Aameeni & Ors. Vs. Bhagmal & Ors. 2023 DNJ 1203 ds ekeys esa okfn;k }kjk ;g vfHkdfFkr fd;k x;k Fkk fd mlds [kkrsnkjh vf/kdkjksa dh Hkwfe dk migkj i= izfroknh us izoapuk o /kks[ks ls fy[kok fy;kA Li"V gS fd bl ekeys esa fookfnr migkj i= fnukad 29-07-2008 ls iwoZ okfn;k ds [kkrsnkjh vf/kdkj fookfnr ugha FksA oknh i{k dh vksj ls izLrqr vU; U;kf;d fu.kZ; Mahendra Kumar & Ors. Vs. Smt. Maya Devi & Ors. 2021(0) Supreme (Raj.) 351 ds ekeys esa okfn;k }kjk ;g vfHkdfFkr fd;k fd mlds firk lkfgcjke ds }kjk izfroknh la[;k 1 o 4 ds i{k esa tks migkj i= fy[kk x;k gS] og 'kwU; gS] ijarq bl ekeys esa nLrkost ds fu"iknd vFkkZr okfn;k ds firk ds [kkrsnkjh vf/kdkj fookfnr ugha FksA blh izdkj izfroknh dh vksj ls izLrqr vU; U;kf;d fu.kZ; Smt. Nakki Devi Vs. Rohit Bhatara & Ors. 2024 (0) Supreme (Raj.) 585 ds ekeys esa okfn;k }kjk viuh nknh ds }kjk fu"ikfnr fodz; i= dks okn esa of.kZr dkj.kksa ds vk/kkj ij pqukSrh nh x;h FkhA bl ekeys esa Hkh nknh ds [kkrsnkjh vf/kdkj fookfnr ugha FksA mijksDrkuqlkj Li"V gS fd oknh i{k dh vksj ls tks rhu U;kf;d fu.kZ; izLrqr fd;s x;s gSa muesa ek= nLrkost fookfnr Fkk] ysfdu mlds fu"iknu ds Bhd iwoZ fu"iknudrkZ ds [kkrsnkjh vf/kdkj fookfnr ugha Fks] vr% ,slh fLFkfr esa mijksDr rhuksa gh fu.kZ; rF;ksa eas fHkUurk ds dkj.k ls orZeku izdj.k esa ij ykxw ugha gksrs gSaA ;gka ;g Hkh mYys[kuh; gS fd Lo;a okfn;k us vius okn esa vfHkdFkuksa ds ek/;e ls Lohdkj fd;k gS fd mlds }kjk bl d`f"k Hkwfe ds laca/k esa vius vf/kdkjksa ds fy, U;k;ky; mi[k.M vf/kdkjh] nkSlk esa okn izLrqr dj j[kk gS ftlesa izfroknh la[;k 2 o 3 }kjk tokcnkok fn;k tk pqdk gSA Li"V gS fd Lo;a okfn;k }kjk ekeyk jktLo U;k;ky; ds {ks=kf/kdkj dk gksuk ekurs gq, orZeku okn izLrqr djus ls iwoZ gh jktLo U;k;ky; esa (Uploaded on 27/11/2025 at 10:31:12 AM) (Downloaded on 29/11/2025 at 12:23:49 AM) [2025:RJ-JP:46666] (6 of 6) [CR-43/2025] okn izLrqr fd;k tk pqdk gS] tks vHkh rd yafcr gS] vr% bl vk/kkj ij Hkh Li"V gS fd orZeku ekeyk flfoy U;k;ky; ds {ks=kf/kdkj dk ugha gSA orZeku ekeys esa pwafd okfn;k ds [kkrsnkjh vf/kdkj fookfnr gS] vr% ,slh fLFkfr esa l{ke U;k;ky; ls ?kks"k.kk ds fcuk ;g okn U;kf;d fu.kZ; I;kjsyky cuke 'kqHksUnz fiykfu;k oxSjg ¼iwoksZDr½ ds ekeys esa izfrikfnr O;oLFkk ds vuqlkj o jktLFkku dk'rdkjh vf/kfu;e dh /kkjk 207 o 256 ds izko/kkuksa ds vuqlkj flfoy U;k;ky; ds {ks=kf/kdkj dk ugha gS] ysfdu mijksDr rF;ksa o fof/kd fLFkfr ds ckotwn fo}ku fopkj.k U;k;ky; }kjk vk{ksfir vkns'k ikfjr fd;k x;k gS] tks rF;ksa o fof/kd izko/kkuksa ds foijhr gS] tks vikLr gksus ;ksX; gSA ifj.kker% ;kph&izfroknh la- 1 dh vksj ls izLrqr ;g fuxjkuh ;kfpdk Lohdkj dj fo}ku fopkj.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k fnukad 07-01-2025 vikLr djrs gq, izfroknh la[;k 1 dh vksj ls izLrqr vkosnu varxZr vkns'k 7 fu;e 11 lhihlh Lohdkj dj okfn;k dk okn {ks=kf/kdkj ds vHkko esa ukeatwj fd;k tkrk gSA LFkxu izkFkZuk i= Hkh blh vuqlkj fuLrkfjr fd;k tkrk gSA (UMA SHANKER VYAS),J Murari Lal Sharma /32 (Uploaded on 27/11/2025 at 10:31:12 AM) (Downloaded on 29/11/2025 at 12:23:49 AM) Powered by TCPDF (www.tcpdf.org)