Madhya Pradesh High Court
Syed Habib Shah Alias Nawab Miyan (Died) ... vs Mst. Mumtaz Jahan Begum on 6 August, 2025
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 FA-5-1976
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
FA No. 5 of 1976
(SYED HABIB SHAH ALIAS NAWAB MIYAN (DIED) THROUGH LRS SYED IRFAN Vs MST. MUMTAZ JAHAN
BEGUM AND OTHERS )
Dated : 06-08-2025
Shri Anil Mishra and Shri Sanjeev Kumar Sharma, Advocates for the
appellant.
Shri Santosh Agrawal, Advocate for the respondent No.2(i)
Shri B.D.Jain, Advocate for respondent No.2(ii).
On 31/7/2025, it was found that only one part of the record of Court
below has been sent and not the entire record. Similarly, record of Civil Suit
No.7A/64 has also been sent. Accordingly, Principal District Judge, Gwalior
was directed to immediately send the complete record of Civil Suit
No.3A/1971.
PUD dated 4/8/2025 has been received from Incharge Officer, Record
Room, District Court, Gwalior which reads as under:-
कायालय- जला अिभलेखागार अनु वभाग जला यायालय वािलयर
कमांक -739 वािलयर दनांक 04.08.2025
ित,
ीमान िसंपल र ज ार महोदय,
उ च यायालय ख डपीठ
वािलयर
वषय- करण के पाट न होने बावत ।
संदभ- ीमान जी का पूव का मांगे प कमांक 15793 दनांक
15.07.2025 एवं ापन कमांक 17252 वािलयर दनांक 01.08.2025
2 FA-5-1976
माननीय महोदय,
उपरो वषय म वन िनवेदन है क माननीय महोदय के पूव क
संदिभत मांग-प एवं ापन के पालन म माननीय उ च यायालय के
करण कमांक एफ.ए. 5/1976 के िनराकरण हे तु यायालय थम अपर
जला जज वािलयर का करण कमांक 3ए/1971 आर.सी.एस.ए सैयद
हबीब व मुमताज बेगम खारजा दनांक 06.02.1976 क मांग क
गयी थीं।
माननीय महोदय उ करण के दो पाट इस अनु वभाग के जावक
कमांक 655 दनांक 15.07.2025 को पूव म ह माननीय उ च यायालय
भेजे जा चुके ह।
माननीय महोदय म. . आदे श एवं िनयम िस वल के िनयम कमांक
354 म यवहार वाद के न ीकरण के संबंध म िनयम दये गये है ।
माननीय महोदय उ करण का पाट ए-1 जसम आदे श प का रहती है
उ पाट के न ीकरण क अविध 12 वष है तथा पाट-सी जसम अंत रम
आवेदन प रहते है उ पाट के विन ीकरण क अविध भी 12 वष है
तथा पाट-ड जसम तामीले रहती है उ पाट क विन ीकरण अविध
एक वष क ह माननीय महोदय उ करण के पाट-ए-1, पाट सी एवं
पाट ड का पूव म ह समयाविध पूण होने से न ीकरण कया जा चुका है
वष 2006 म िस वल पाट का न ीकरण कया गया है नोटशीट क फोटो
ित अवलोकनाथ ीमान जी क ओर सादर े षत ह ।
संल न-नोटशीट क ित
सह /-
भार अिधकार
अिभलेखागार जला यायालय
वािलयर
Thus, it is clear that by retaining the plaint, judgment, some of the
original documents, as well as, deposition sheets of Dashrath Singh Chauhan
(PW1), Ramdas (PW2), Mohammad (PW3), Chandrasen (PW4), Shahzadi
Bai (PW5), Saiyyad Habib Shah (PW6), Malka Begam (DW1) and
3 FA-5-1976
N.P.Mittal (DW2), all other record has been destroyed.
As per the PUD, the record was destroyed in the year 2006. It is not
out of place to mention here that this first appeal was dismissed for want of
prosecution by order dated 28/7/1989 and by order dated 6/11/2012 passed
in MCC No.491/2010, the first appeal was restored. Later, multiple
litigations took place with regard to restoration of this appeal and, ultimately,
the matter has been remanded back by the Supreme Court for hearing on
merits. Thus, destruction of record in the year 2006 may not be a malafide
action because on that date no application for restoration of F.A. No.5/1976
was pending.
Under these circumstances, this Court is left with no other option but
to request counsel for the respective parties to provide the authentic/self-
attested copies of documents which are available with them so that the record
of lower Court can be re-constructed.
Accordingly, counsel for the parties pray for and are granted a week's
time to file all the self-attested documents which are available with them for
the purpose of reconstruction of file.
In view of the fact that record of the trial Court has been destroyed, the
hearing of this appeal is likely to take some time, furthermore, it appears that
dispute is going on for the last several years and multiple SLPs, suits and
proceedings have taken place, therefore, this Court is of considered opinion
that in order to avoid further multiplicity of litigation, it would be appropriate
to pass interim order.
Therefore, it is directed that all the parties to this appeal shall maintain
4 FA-5-1976
the status quo and shall not change the nature of properties in dispute either
by further construction (including repairs, renovation etc.), and shall not
create any third party right in any form i.e. either by sale, lease, tenancy,
mortgage, gift etc. The Sub-Registrars/Registrars having territorial
jurisdiction over the properties in dispute are, hereby, directed not to register
any document in respect of any property in dispute and if any document is
presented for registration, then the same shall be either returned or shall be
kept on hold, but the same shall not be registered.
This interim order shall remain in force till final disposal of this
appeal.
List this case on 13/8/2025 for final hearing.
(G. S. AHLUWALIA)
JUDGE
(and)
