Lakhanlal vs Smt. Preeti
2023 Latest Caselaw 2952 MP

                                                                         1
                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                                MA No. 5939 of 2022
                                                    (LAKHANLAL AND OTHERS Vs SMT. PREETI AND OTHERS)

                                  Dated : 17-02-2023
                                        Shri Subodh Kathar - Advocate for the appellants.


                                        This miscellaneous appeal is filed by the plaintiffs being aggrieved of
                                  judgment dated 20/10/2022 passed by learned Principal District Judge, Sehore
                                  in Regular Civil Appeal No.4A/2021 on the ground that learned Principal
                                  District Judge has erroneously recorded certain facts as is apparent from para-

                                  17 of the impugned judgment wherein he has recorded that without giving
                                  opportunity of opportunity of appointment of guardian for the minor defendants
                                  who were appellant No.2 and 3 before learned Principal District Judge, suit was
                                  decided, therefore, impugned judgment and decree passed by the trial Court
                                  was quashed and the matter was remitted to the trial Court.
                                        Shri Kathar, learned counsel for the appellants reading from order dated
                                  07/08/2019, submits that the trial Court had appointed mother of minor children
                                  Roshani and Prinesh Kishwani as their guardian and this fact is apparent from
                                  the order dated 07/08/2019, but overlooking these facts, impugned judgment is

                                  passed.
                                        Order dated 07/08/2019 reads as under :


                                        oknh }kjk Jh ,u0ih0 mik/;k; vf/koDrk mifZLFkr A
                                        izfroknh dza01 er] dh vksj ls mlds okfjlku dh vksj ls Jh th0ds0 mik/;k; mifLFkr A

Signature Not Verified
                                                    izfroknh dza2 er A
  SAN




Digitally signed by TULSA SINGH
                                                    izfroknh dza0 2v ,oa 2c dh vksj ls Jhd nsojk vf/koDrk mifLFkr A
Date: 2023.02.20 19:41:55 IST


                                                    izdj.k vkt fizus'k dh lajf{kdk izhfrnsoh dh miLFkfr gsrq fu;r gS A
                                                                          2

                                                    izhfrnsoh ckn rkehy mifLFkr A
                                                     izdj.k ds voyksdsu ls fofnr gksrk gS fd izdj.k esa oknh }kjk izfroknh dza01
                                             ds okfjlku esa ls okfjl dza- c ,o 2 ds laj{kd cuk, tkus gsrq vkosnu i= varxZr
                                             vkns'k&22 fu;e &3 O;0iz0la0 izLrqr fd;k x;k gS A
                                                    oknh }kjk mDr vkosnu i= bl vk/kkj ij izLrqr fd;k x;k gS fd izfroknh
                                             dza01c ,oa 1l vo;Ld gS rFkk izfroknh dza01[k mudh ekrk gS] tks fd mudh
                                             uSlfxZd laj{kd gS rFkk os izfnoknh dza01v dks izfroknh dza01c ,o 1 l dk laj{kd
                                             fu;qDr djuk pkgrs gS A mDr vkosnu i= ds lac/k esa izfroknh dza01v izhfrnsoh ls
                                             iwNk x;k rks muds }kjk dksbZ vkifRr O;Dr ugha dh xbZ A oknh }kjk iwoZ esa mDr
                                             vkosnui= ds leFkZu esa 'kiFk i= Hkh izLrqr fd;k x;k gS A vr% vkns'k&32 fu;e&3

                                             O;0iz0la0 ds izko/kkuks ds varxZr izfroknh daz01v dks izfroknh dza01c ,oa 1l dk
                                             laj{kd fu;qDr fd;k tkrk gS A
                                                    izdj.k oknh lk{; gsrq fnukad 22-08-2019 dks is'k gks A



                                        It appears that the order is erroneous on the face of the record.
                                        Issue notice to the respondents, on payment of process fee within seven

days by registered AD post.

Notice made returnable within four weeks. As an interim measure, it is directed that the proceedings before the trial Court shall remain stayed till the next date of hearing.

List this matter in week commencing 3rd April, 2023.

(VIVEK AGARWAL) JUDGE Signature Not Verified SAN ts Digitally signed by TULSA SINGH Date: 2023.02.20 19:41:55 IST