LAWS(ALL)-1963-5-17

BAROO Vs. SHINGRAM

Decided On May 01, 1963
BAROO Appellant
V/S
SHINGRAM Respondents

JUDGEMENT

(1.) This revision arises out of a suit originally filed in the Nyay Panchayat. After the suit was decreed by the Nyay Panchayat, a revision was filed before Munsif, Muzaffarnagar, under Section 89 of the U. P. Nyay Panchayat Raj Act, 1947. The Munsif quashed the decree passed by the Nyay Panchayat and proceeded to try the suit himself under Clause (d) of Sub-section (2) of Section 89. The suit was ultimately decreed. The defendants filed an appeal which was allowed by the Additional Civil Judge, Muzaffarnagar, and the suit dismissed. This is how the plaintiff has come in revision.

(2.) The contention of the applicant was that the Munsif heard the suit in exercise of his jurisdiction as a court of revision under Section 89 of the U. P. Panchayat Raj Act, 1947, and consequently the decree passed by him was not appealable, and that the Civil Judge entertained and heard the appeal without jurisdiction.

(3.) The contention of the applicant has, however, no force. It is true that when the Munsif quashed the decree passed by that Nyay Panchayat, he exercised his jurisdiction as a court of revision under Clause (a) of Sub-section (2) of Section 89. Clause (d) of the same sub-section entitled him to try the suit, himself. But the Munsif having decided to try the suit himself, it cannot be said that he even heard and decided the same as a court of revision. Once the Munsif decided to try the suit himself, he proceeded thereafter as a court of original jurisdiction, though jurisdiction in the case was vested in him under Clause (d) of Sub-section (2) of Section 89 of the Act. The decree passed by the Munsif will be governed by Section 96 C. P. C. and appealable just as any other decree passed by him, unless the decree is made non-appealable under any specific provision of law. There is no provision in the U. P. Panchayat Raj Act making a decree passed by a Munsif under these circumstances non-appealable. The appeal did, therefore, lie to the District Judge and the Civil Judge had jurisdiction to hear the same.