Shyamlal Khatri And Ors Vs Rajaram Verma And Ors

Chhattisgarh High Court 30 Aug 2019 Second Appeal No. 533 Of 2004 (2019) 08 CHH CK 0231
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Second Appeal No. 533 Of 2004

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Punit Ruparel

Final Decision

Dismissed

Acts Referred

Code Of Civil Procedure 1908 — Section 100

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Heard on the question of admission and formulation of substantial question of law in this second appeal preferred by the defendants under Section

100 of the CPC.

2. Mr. Punit Ruparel, learned counsel appearing for the defendants would submit that both the Courts are absolutely unjustified in granting decree of

permanent injunction in favour of the plaintiff by recording a finding which is perverse and contrary to record and gives rise to substantial question of

law for determination in this second appeal.

3. The original plaintiff - Rajaram Verma filed a civil suit for permanent injunction stating inter alia that he is the tenant of the suit accomodation which

is owned by public trust Shri Laxmi Narayanji Maharaj, Killa Mandir, Durg. The plainitff is continuing his possession as tenant of the said suit

accomodation, which is being interfered by the defendants. They have no authority of law as the public trust Shri Laxmi Narayanji Maharaj, Killa

Mandir has already filed a civil suit for eviction against the plaintiffs (now, his Lrs.), therefore, defendants be restrained from interfering in their

possession.

4. Learned trial Court as well as the first appellate Court, both have found that defendants have no authority to interfere with the possession of the

plaintiff as he (pliantiff) is tenant of the suit accomodation which is owned by public trust Shri Laxmi Narayanji Maharaj, Killa Mandir,, against which

this second appeal has been preferred by the defendants.

5. Both the Courts below have clearly held that original plaintiff was the tenant of the suit accomodation which is owned by the public trust Shri Laxmi

Narayanji Maharaj, Killa Mandir and defendants have no right, title over the suit accomodation to interfere with the possession of the plaintiffs. The

said finding recorded by both the Courts below is a finding of fact based on evidence available on record which is neither perverse nor contrary to

record and does not give rise to any substantial question of law for determination in this second appeal.

6. The second appeal deserves to be and is accordingly dismissed in limine without notice to the other side. No order as to cost(s).

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