MANISH CHANDAK Vs. PUKHARAJ

JUDGEMENT

(1.) This petition is directed against order dated 10.8.16 passed by the Board of Revenue Rajasthan, Ajmer, whereby a second appeal preferred by the petitioner against the judgment dated 10.9.12 passed by the Revenue Appellate Authority (RAA), Jodhpur, setting aside decree passed by the Assistant Collector, Jodhpur in Revenue Suit No.157/04, 55/02 (original suit No.2031/83) and remanding the matter for fresh consideration, has been dismissed.

(2.) The facts relevant are that Shri Mangilal, the grand father of petitioner herein, preferred a suit under Section 88, 90 read with Section 92 of Rajasthan Tenancy Act, 1955 seeking declaration, mandatory and perpetual injunction against the defendant Hardev, who is now represented by his legal representatives the respondents no.1 to 6 herein, in respect of the land measuring 17/4 bighas and 83 bighas comprising khasra no.231 and 112 respectively situated at Narnadi, Jodhpur. It is stated that the said land was recorded in the name of Idan Ram, who sold 40 bighas land comprising khasra no.112 vide registered sale deed dated 4.6.71 in favour of Mangilal.

(3.) The suit was contested by the defendant Hardev, taking the stand that the said land was never sold by Idan Ram to Shri Mangilal by way of registered sale deed as alleged. The defendants claimed to be in cultivatory possession of entire land. The defendant Hardev had also filed a suit against Mangilal under Section 188 of the Act. Both the suits; one filed by Mangilal and another by Hardev as aforesaid, were ordered to be consolidated by the learned trial court vide order dated 6.2.97. The suit preferred by Mangilal was decreed by the trial court vide judgment and decree dated 31.10.06. Aggrieved thereby, Hardev preferred an appeal before the RAA, Jodhpur. The RAA arrived at the finding that both the suits having been consolidated, the same were required to be decided by a common judgment. The RAA also noticed certain irregularities in respect of the issues framed and decision thereon and accordingly while setting aside the decree under appeal, remanded the matter to the trial court to decide both the suits i.e. the suit No.16/89 and suit No.150/88 afresh by a common judgment, after due consideration of evidence on record. Pursuant to the remand order passed by the RAA, the proceedings are pending before the trial court.