Rani Singh vs Renu (Vinita) Makhija
2022 Latest Caselaw 476 MP

                                                                    1
                                     HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                                      M.C.C. No.1242/2021
                                Smt. Rani Singh W/o Surendra Singh V/s. Smt. Renu (Vinita) Makhija

                                Indore, Dated:- 10/01/2022

                                        Shri Lucky Jain, learned counsel for the applicant.

                                1.

Heard.

2. This application has been filed under Order 13 Rule 9 of CPC

for return of admitted documents in Civil Suit No.2/02 decided by

this Court by judgment dated 20.03.2009.

3. Learned counsel for the applicant submits that in the original

civil suit various original documents such as wills etc. had been filed

and they are still in record of the case and are required by the

applicant for purposes of dealing with the property. He prays that

those documents be returned to him upon being substituted by

certified copy of the same.

4. The prayer is reasonable and legal and is accordingly allowed.

The applicant is directed to be returned the original documents which

were filed by him in Civil Suit No.2/2002 upon the same being

substituted by certified copy of the same.

5. M.C.C. is accordingly allowed and disposed off.

(PRANAY VERMA) JUDGE ns

Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.01.11 18:49:20 IST