- (1.) BY way of the instant writ petition, the petitioner has beseeched to quash and set-aside the orders dated 17th February, 2012 and 10th May, 2011 passed by Additional District Judge, Aklera, District Jhalawar and Debt Recovery Tribunal {Civil Judge (Sr.Div.)} Aklera respectively.
(2.) HAVING heard the learned counsel for the petitioner and carefully perused the relevant material on record including the impugned orders, it is noticed that an application was filed by respondent/applicant before the Debt Recovery Tribunal for recovery of Rs. 176860/- together with interest of Rs. 48920/- from the petitioner/non applicant. The learned Debt Recovery Tribunal vide its order dated 10.5.2011 allowed the application and directed the petitioner/non applicant to pay Rs. 2,25,780/- in total (Rs. 1,76,860/- towards principal and Rs. 48,920/- towards interest). Aggrieved with the order dated 10.5.2011, the petitioner-non applicant preferred a revision petition before the revisional court. The revisional court also, vide its order dated 17.2.2012, dismissed the revision of the petitioner-non applicant and affirmed the order of the learned Debt Recovery Tribunal. Thus, there has been a concurrent finding of fact of both the courts below. The Full Bench of the Hon'ble Apex court in the case of Kshitish Chandra Bose Versus Commissioner of Ranchi reported in AIR 1981 Supreme Court 707 (1) categorically observed that the Patna High Court clearly exceeded its jurisdiction in reversing the pure concurrent findings of fact given by the trial court and the then appellate court. In the case of Mst. Kharbuja Kuer Versus Jangbahadur Rai, (1963) 1 SCR 456, the Hon'ble Apex Court held that the High Court had no jurisdiction to entertain second appeal on findings of fact even if it was erroneous. In this connection, the Apex court observed as follows: "It is settled law that the High Court has no jurisdiction to entertain a second appeal on the ground of erroneous finding of fact. As the two Courts, approached the evidence from a correct perspective and gave a concurrent finding of fact, the High Court had no jurisdiction to interfere with the said finding." To the same effect is another decision of the Hon'ble Apex Court in the case of R. Ramachandra Ayyar V. Ramalingam, Chettiar reported in (1963) 3 SCR 604, where the Court observed as follows: "But the High Court cannot interfere with the conclusions of fact recorded by the lower Appellate Court, however erroneous the said conclusions may appear to be to the High Court, because as the Privy Council observed, however, gross or inexcusably the error may seem to be there is no jurisdiction under Section 100 to correct that error." The same view was taken in two earlier decisions of the Hon'ble Apex court in the case of D. Pattabhiramaswamy V. Hanymayya reported in AIR 1959 SC 57 and Raruha Singh Versus Achal Singh reported in AIR 1961 SC 1097.
(3.) IN this case, the Hon'ble Apex Court observed that the High Court had no jurisdiction after reversing the concurrent findings of fact of the courts below and remand the case to the Additional Judicial Commissioner. The conclusion, therefore, is inescapable that this Court should not invoke extraordinary jurisdiction under Article 227 of the Constitution to upset the pure findings of fact of two courts below. The scope of the High Court under Article 227 of the Constitution is limited. This extraordinary jurisdiction can be invoked only when the judgment of the court below is found to be perverse or contrary to material or it results in manifesting injustice. Learned counsel for the petitioner has utterly failed to convince me so as to make any interference in the impugned orders of the court below. I do not find any ground to upset the pure findings of fact and thus, the writ petition filed by the petitioner deserves to be dismissed and the impugned orders rendered by both the courts below do not warrant any intervention. ;