Himachal Pradesh High Court
Smt. Lila Devi And Another vs Jagdish Chand on 10 May, 2016
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Civil Revision No. 59 of 2016 .
Date of decision: 10th May, 2016 Smt. Lila Devi and another .......Petitioners.
Versus
Jagdish Chand ...Respondent.
of
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. Whether approved for reporting?1 Yes. For the petitioners:
rt Mr. Ashwani Sharma and Mr.
Mandeep Chandel, Advocates.
For the respondent: Nemo.
Dharam Chand Chaudhary, Judge (Oral).
Challenge herein is to the order dated 10.03.2016 passed in an application registered as CMP No.(Civil Suit No. 622/09/RBT 125/2015) 397/13, whereby the objections preferred to the report of Local Commissioner have been rejected.
2. The petitioners are defendants in the trial Court. The dispute which has been taken to the trial Court by the respondent-plaintiff is qua the encroachment of suit land entered in Khata No. 4min, Khatauni No. 5min, Khasra No. 144, measuring 10 marlas 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 15/04/2017 20:19:16 :::HCHP 2situate in Tikka and Mauza Bamsan, Tehsil Bhoranj, District Hamirpur. The pleadings in the suit are complete. The .
evidence also stands recorded. It is at the stage of final hearing, the respondent-plaintiff has filed an application under Order 26 Rule 9 of the Code of Civil Procedure for of appointment of Local Commissioner to demarcate the suit land on the spot and submit the report. It is that rt application, which was allowed and Tehsildar Bhoranj was appointed as Local Commissioner. The Local Commissioner has conducted the demarcation on the spot and submitted the report to the trial Court. The report reveals that the petitioners-defendants have encroached upon a small piece of land measuring 0-0-1 sarsai belonging to the respondent-plaintiff by raising construction of their house.
3. The petitioners-defendants have filed objections to the report of the Local Commissioner, mainly that the demarcation has not been conducted in accordance with the procedure prescribed therefor.
Learned trial Court has considered the objections and ::: Downloaded on - 15/04/2017 20:19:16 :::HCHP 3 rejected the same vide order passed on 10.03.2016. It is this order, which is under challenge in this petition.
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4. The suit is at the stage of final hearing and the same according to learned counsel is now listed for the purpose on 20th May, 2016. It is well settled at this of stage that the report submitted by the Local Commissioner is a piece of evidence and not conclusive.
rt The same has to be read along with other evidence available on record. Either party to the suit may approach the Court ceased off the matter for examination of the Local Commissioner qua admissibility of the report. However, it is not always necessary to allow such permission, because the aggrieved party can otherwise question the validity and admissibility of the report submitted by the Local Commissioner at the time of final hearing. Such approach, in the considered opinion of this Court, facilitate the early disposal of the case. In the event of the challenge to the report of the Local Commissioner is not favourably redressed by the trial Court that affords a ground, which can be raised in the appeal. It is well settled that even if the objections ::: Downloaded on - 15/04/2017 20:19:16 :::HCHP 4 raised to the report of Local Commissioner are rejected, the aggrieved party can still agitate the legality and .
validity thereof at the time of final hearing in the suit. The High Court of Punjab and Haryana in Umrao V. Smt. Minu @ Manju and others, AIR 2000 Punjab and Haryana 38 of has also held so. The relevant text of this judgment is reproduced hereinbelow:
rt "6. The learned counsel for the petitioner at the outset urged that both the Rent Controller and the Appellate Authority were in error in relying upon the report of the Local Commissioner because, according to him, the Local Commissioner had not appeared as a witness.
The petitioner in this process lost the right to cross-
examine the Local Commissioner.
7. What is missing in the argument of the learned counsel is that, admittedly, to the report of the Local Commissioner, petitioner has filed objections. Objections had been considered and were dismissed. On the strength of this fact, learned counsel for the respondents contended that once objections have been dismissed, it becomes unnecessary to examine the Local Commissioner and the report could be read in evidence.
::: Downloaded on - 15/04/2017 20:19:16 :::HCHP 58. This Court in the case of Raja Ram v. Ram Sarup, 1979 Punjab Law Journal, 12, has dealt .
with this controversy. It was held that the report of the Local Commissioner appointed by the Court can be read in evidence and if any party takes exception to it, he is at liberty to examine him as witness. In the case of Inder Kumar Jain v.
of Durga Dass, 1981 (1) RCJ 450, a Local Commissioner was appointed ex-parte. It was held that a Local Commissioner could be rt appointed and his report could be considered because it was noted that otherwise it would cause serious prejudice to the landlord. Same view prevailed with this Court in the case of Hukam Chand v. The Financial Commissioner, Haryana Chandigarh, 1983 (1) All India Rent Control Journal, 193. It becomes unnecessary for this Court to probe further in this regard because, as mentioned above, the petitioner had filed objections to the report of the Local Commissioner. The said objections had been rejected. This was not in dispute. Once the objections have been rejected as filed by the petitioner, in that event, the petitioner could only lead evidence to show that what is being urged is not correct. The report of the Local Commissioner, indeed, could be considered and examined on its merits. In broad principle, keeping in view the peculiar facts of this case, ::: Downloaded on - 15/04/2017 20:19:16 :::HCHP 6 therefore, the said plea of the petitioner must fail."
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5. Therefore, irrespective of the trial Court has rejected the objections to the report of the Local Commissioner, the petitioners-defendants are at liberty to agitate the question of its validity and admissibility at of the time of final hearing of the suit and learned trial Court will consider this aspect of the matter, un- rt influenced by the impugned order.
6. In view of the above, no interference is warranted in the matter and the petition is disposed of accordingly. Pending application(s), if any, shall also stand disposed of.
An authenticated copy of this judgment be sent to learned trial Court for being taken on record and compliance.
May 10, 2016 (Dharam Chand Chaudhary)
(naveen) Judge
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