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Smt. Renuka @ Renu Rajput vs Smt. Premlata @ Premvati
2025 Latest Caselaw 12463 MP

Citation : 2025 Latest Caselaw 12463 MP
Judgement Date : 15 December, 2025

[Cites 0, Cited by 0]

Madhya Pradesh High Court

Smt. Renuka @ Renu Rajput vs Smt. Premlata @ Premvati on 15 December, 2025

Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
         NEUTRAL CITATION NO. 2025:MPHC-GWL:32923




                                                               1                             SA-1674-2018
                              IN      THE      HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                         BEFORE
                                       HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                 ON THE 15th OF DECEMBER, 2025
                                                 SECOND APPEAL No. 1674 of 2018
                                                SMT. RENUKA @ RENU RAJPUT
                                                          Versus
                                          SMT. PREMLATA @ PREMVATI AND OTHERS
                           Appearance:
                                    Shri Amit Bansal - Advocate for the LRs of appellant No.1/Plaintiff

                           (since deceased)
                                    Shri Bhupendra Agrawal- Advocate for defendants/respondents No.4
                           and 5.

                                                                   ORDER

Heard on I.A.4441/2022 and I.A.No.4443/2022.

2. Aforesaid two applications are for substitution of L.Rs. of sole appellant- Smt. Renuka alias Renu.

3. In view of the fact that appellant died on 25-04-2021 during COVID-19 pandemic period and application for substitution is filed on 21-

09-2022, the reason of delay mentioned in the application appears to be bonafide, hence, by condoning the delay in filing the application for setting- aside abatement, the abatement is also set aside and learned counsel for the appellant is directed to substitute the name of L.Rs. of the sole appellant in the memo of appeal during the course of the day.

4. Accordingly, the said IAs are disposed of/closed.

NEUTRAL CITATION NO. 2025:MPHC-GWL:32923

2 SA-1674-2018

5. Also heard on admission.

6. This second appeal has been preferred by the appellant/ plaintiff challenging the judgment and decree dated 07.05.2018 passed by Sixth Additional District Judge, Gwalior in Regular Civil Appeal No.11/2016 affirming the judgment and decree dated 11.03.2016 passed by Third Additional Judge to the Court of First Civil Judge Class-I, Gwalior in Civil Suit No.60-A/2015, whereby both the Courts below have concurrently dismissed the suit filed by appellant/ plaintiff for declaration of 1/5 share, for declaring the sale deed dated 25.08.2004 and Will dated 17.05.2013 as null and void and for permanent injunction.

7. Learned counsel the appellant/plaintiff submits that both the Courts

below have committed an illegality in dismissing the suit filed by plaintiff in spite of the fact that the suit property did not belong to Prem Lata, who executed the sale deed on 25.08.2004 in favour of Ashish and in turn he executed the Will, that too without having any right to execute the Will on 17.05.2013 in favour of his wife Reena/defendant No.4. He further submits that without taking into consideration this aspect of the matter, both the Courts below have committed an illegality in dismissing the suit. With these submissions, he prays for admission of the second appeal.

8. Learned counsel appearing for respondents/defendants No.4 and 5 supports the impugned judgment and decree passed by both the Courts below and prays for dismissal of the second appeal.

9. Heard learned counsel for the parties and perused the record.

10. Upon due consideration of the entire material available on record,

NEUTRAL CITATION NO. 2025:MPHC-GWL:32923

3 SA-1674-2018 both the Courts below have found that in fact, the suit property did not belong to the plaintiff's father- Narayan Singh, through whom, she is claiming right in the suit property over 1/5 share. Undisputedly, the defendants No.4 and 5 are in possession of the suit property.

11. Even after arguing at length, learned counsel for the appellant/plaintiff has not been able to point out any illegality or perversity in the concurrent judgment and decree passed by the Courts below or any document of title showing ownership of Narayan Singh or of the plaintiff.

12. In view of the aforesaid discussion, this Court does not find any substantial question of law involved in the second appeal.

13. Resultantly, in absence of any substantial question of law, this second appeal fails and is hereby dismissed.

14. Pending application(s), if any, shall stand disposed of.

(DWARKA DHISH BANSAL) JUDGE

Prachi

 
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