Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Anita Devi vs Gupteshwar Sharma on 10 August, 2015

                                               1

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI                         
                                     W.P.(C) No. 1774 of 2015
                                                 ­­­­­­­
                      Anita Devi, Wife of Sri Anil Kumar Singh, Resident of Village­
                      Jamalpur, PO Gamharia, PS Adityapur, Dist. Seraikella­
                      Kharsawan, State­Jharkhand
                                                                 ...     ... Petitioner
                                                 Versus

               Gupteshwar Sharma, Son of Late Raghu Nath Sharma, 
               Resident of Village­Jamalpur, PO Gamharia, PS Adityapur, Dist. 
               Seraikella­Kharsawan, State­Jharkhand
                                                          ...  ... Respondent 

                                 ­­­­­­­
            CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                                  ­­­­­­­

                For the Petitioner          : Mr. Mahesh Kumar Sinha Advocate
                                            : Mr. Mrinal Singh, Advocate
               For the Respondent           : 
                                            ­­­­­­­

04/10.08.2015

Aggrieved   by   order   dated   04.04.2015   in   Title   Appeal  No. 02 of 2013, the present writ petition has been filed.  

2. The  petitioner  is  plaintiff   in  Title   Suit  No. 12  of   2012  which was filed for a declaration of her right, title and interest over  land admeasuring 48 feet x 1.75 feet.  The plaintiff has claimed that  she purchased about 2 kathas of land in Khata No. 167, Plot Nos.  2440 and 2441 in N.A.C. Ward No. 3, Adityapur, which is Schedule­A  property.   Over the said land she constructed a house and she left  about 48 x 1.75 feet land for her personal use and easy flow of waste  water from the house.  The defendant appeared and took stand in the  written statement that he is in possession of the said land.  A report  of   Anchal   Amin   vide   Demarcation   Case   No.   15   of   2011­12   was  submitted along with a map.  The suit was dismissed against which  the petitioner preferred Title Appeal No. 02 of 2013.   The suit land is  described   as   Schedule   B   land.   The   petitioner/appellant   filed   an  application under Order XXVI Rule 9 C.P.C. seeking appointment of  survey knowing Pleader Commissioner for measurement of the suit  2 land.

3. The learned counsel for the petitioner submits that, the  Pleader   Commissioner's   report   would   conclusively   decide   the  controversy   involved   in   the   present   case.     Mr.   A.   K.   Verma,   the  learned   J.C.   to   S.C.   (L&C)   appears   on   behalf   of   respondent   and  supports the impugned order dated 04.04.2015. 

4. The   contention   raised   on   behalf   of   the   petitioner   is  devoid of merits.  During the pendency of Title Suit No. 12 of 2012,  report of Anchal Amin was received.  After appreciating the evidence  the trial court dismissed Title Suit No. 12 of 2012.  Appointment of  survey   knowing   Pleader   Commissioner   under   Order   XXVI   Rule   9  C.P.C. at  the  appellate  stage   has rightly  been  rejected by  the  Trial  Judge. 

5. I find no merit in the writ petition and accordingly, it is  dismissed.

6. Let a copy of  the  order be  sent  to the  concerned trial  court through FAX.

         

     (Shree Chandrashekhar, J.)  Amit/N.A.F.R