Smt.Ashadevi Goyal vs Govind Ram Agrawal
2023 Latest Caselaw 1083 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE ROHIT ARYA
                                              ON THE 18 th OF JANUARY, 2023
                                             SECOND APPEAL No. 562 of 2006

                          BETWEEN:-
                          1.    SMT.ASHADEVI GOYAL S/O W/O SHRI TEJKUMAR
                                , AGED ABOUT 42 YEARS, OCCUPATION: R/O
                                MENA WALI GALI, KHASGI BAZAR, LASHKAR,
                                GWALIOR (MADHYA PRADESH)

                          2.    TEJ KUMAR GOYAL S/O S/O SHRI CHARAN SINGH
                                , AGED ABOUT 46 YEARS, OCCUPATION: R/O
                                MENA WALI GALI,KHASGI BAZAR,LASHKAR
                                GWALIOR (MADHYA PRADESH)

                                                                                          .....APPELLANTS
                          (BY MR. AMAN AGARWAL - ADVOCATE ON BEHALF OF MR. PAWAN
                          VIJAYVARGIYA - ADVOCATE)

                          AND
                          GOVIND RAM AGRAWAL S/O S/O SHRI KANAYAIYALAL
                          AGRAWAL , AGED ABOUT 58 YEARS, OCCUPATION:
                          R E T D . R/O OPP.ASHOK COLONY, KHASGI BAZAR,
                          LASHKAR, GWALIOR (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                          (BY MR. SUNIL CHOPRA - ADVOCATE)

                                Th is appeal coming on for hearing this day, t h e court passed the
                          following:
                                                             ORDER

This Second Appeal under Section 100 of the Code of Civil Procedure preferred by the defendants is directed against confirming of the judgment and decree dated 08.02.2006 passed by First Additional District Judge, Gwalior in Civil Appeal No.3-A/2006.

First appellate Court has passed the following decree : Signature Not Verified Signed by: BARKHA SHARMA Signing time: 19-Jan-23 6:05:58 PM

It is ordered and decreed that vr% nksuks vo/kk;Z iz'uksa ds fujkdj.k ds izdk'k esa okn iz'u Øekad&7 ftl rjg ls fopkj.k U;k;ky; us lkfcr ik;k FkkA fdUrqq mlds lkis{k dksbZ vuqrks"k [email protected] dks ugha fn;k Fkk] ml fcUnq rd vihy vkaf'kd :i ls Lohdkj djrs g;s la'kksf/kr fMdzƒ˜h fuEuor ikfjr dh tkrh gS%& ¼1½ ;gfd vkyksP; fu;Z; vksj fMdzƒ˜h dh iqf"V djrs gq;s bl fcUnq rd vihy Lohdkj dh tkrh gS fd [email protected] oknxzLr f[kMdh vkSj jks'kunku ls gok vkSj jks'kuh esa vojks/k dkfjr u djsa yxHkx de ls de rhu QhV f[kMdh vkSj jks'kunku dh pkSM+kbZ rd LFkku NksM+dj viuk fuekZ.k ;k O;oLFkk csinZxh dks jksdus dh dj ldrk gSA 'ks"k fMdzƒ˜h dh iqf"V djrs gq;s ;Fkkor j[kh tkrh gSA ¼2½ izdj.k dh ifjfLFkfr;ksa dks ns[ krs gq;s bl vihy dh O;; mHk; i{k viuk&viuk ogu djsaxsa ¼3½ vfHkHkk"kd 'kqYd izHkkf.kr gksus dh n'kk esa ize k.ki= vuqlkj vFkok lwph vuqlkj tks Hkh de gks yxk;k tkosaA

Learned counsel for the respondent - plaintiff submits that as a matter of fact that despite having decree in his favour to install a window at a distance

provide thereunder, it has closed entire area by raising a wall, therefore, nothing subsists in this appeal to address upon.

In view of the aforesaid statements made by the learned counsel for the respondent - plaintiff, this appeal is disposed of. However, if for any reason, the appellant is still aggrieved, he can approach this Court seeking review of this order.

This Second Appeal stands disposed of.

(ROHIT ARYA) JUDGE bj/-

Signature Not Verified Signed by: BARKHA SHARMA Signing time: 19-Jan-23 6:05:58 PM