Madhya Pradesh High Court
Seeta vs Ramniwas on 20 March, 2025
Author: Gurpal Singh Ahluwalia
Bench: G. S. Ahluwalia
NEUTRAL CITATION NO. 2025:MPHC-GWL:6574
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE G. S. AHLUWALIA
ON THE 20th OF MARCH, 2025
MISC. PETITION No. 914 of 2025
SEETA
Versus
RAMNIWAS AND OTHERS
Appearance:
Shri Girija Shankar Sharma - Advocate for the petitioner.
ORDER
This petition under Article 227 of the Constitution of India has been
filed against order dated 07/02/2025 passed by First Additional Civil Judge
to the Court of First Civil Judge, Senior Division Sabalgarh, District Morena
in Execution Case No.17/2020.
2. It is submitted by counsel for petitioner that the Trial Court by
judgment and decree dated 29/09/2018 passed in RCS A No.39-A/2017 has
held that plaintiffs are entitled to get the sale-deed executed in respect of
land in dispute on the basis of present market value of the property. It is
submitted that second appeal was also dismissed. At the time of filing of civil
suit, the land was agricultural, but now it has been diverted into residential
land, therefore, the market value of property has to be valued as per
residential land as not agricultural land. The Trial Court by impugned order
has rejected such application. It is submitted by counsel for petitioner that
since, the Trial Court has passed a decree that the sale-deed be executed on
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the basis of prevailing market value, therefore, market value as assessed by
executing Court is not in accordance with decree passed by Trial Court and
accordingly, it is submitted that the order passed by executing Court is
perverse and contrary to law.
3. Heard the learned counsel for the petitioner.
4. The Trial Court by judgment and decree dated 29/09/2018 had
passed the following decree:-
"27- उपरो संपूण सा य व ेषण के आलोक म वाद गण यह मा णत
कराने म सफल रहे ह क भूिम कमांक 635/2 रकवा 0.210 हे ० थत
ाम जलालगढ़ तहसील सबलगढ़ जला मुरैना म से ितवाद मांक 01
ा रका ारा ितवाद मांक 02 सीता राठौर को बेचे गये 1/5 ह से के
संबंध म वाद गण को अ य का अिधकार ा था, क तु ितवाद
ा रका ने उ अिधकार के उ लंघन म वाद त भूिम का व य प
ितवाद सीता राठौर के प म िन पा दत कर दया है तथा ितवाद
सीता राठौर वाद त भूिम पर वाद रामिनवास के आिधप य म
ह त ेप कर रहा है , क तु वाद गण यह ना णत कराने म असफल रहे
ह क उनके ारा वाद का उिचत मू यांकन पर पया यायालय शु क
संदाय कया गया है । अतः वाद म िन निल खत आशय क आ ि
पा रत क जाती है :-
(1)- वाद गण ारा तुत दावा वीकार कया जाता है तथा ितवाद
मांक 02 सीता राठौर को आदे िशत कया जाता है क वह भूिम सव
मांक 635/2 रकवा 0.210 हे ० थत ाम जलालगढ़ तहसील सबलगढ़
जला मुरैना म से ितवाद मांक 01 ा रका ारा उसको बेचे गये 1/5
ह से के संबंध म वतमान चिलत बाजार मू य के अनुसार व य प
वाद गण के प म िन पा दत करे ।
(2)- ितवाद कमांक 02 सीता राठौर को आदे िशत कया जाता है क वह
वाद रामिनवास के वाद त भूिम के आिधप य म न तो वयं ह त ेप
कर और न ह कसी अ य से कराये।
(3)- वाद गण 4920/- पये का यायालय शु क संदाये कर।
(4)- ितवाद मांक 01 ा रका अपना तथा वाद गण का वाद यय
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वहन करे गा।
(5)- अिधव ा शु क क रािश, येक दशा म भुगतान के माणीकरण
के अधीन िनयम 523 म० ० य० यायालय िनयम एवं आदे श अनुसार
संग णत या जो वा त वक प से भुगतान क गयी हो तथा जो यून है ,
यय म जोड जावे। तदानुसार आ ि तैयार क जावे।"
5. The civil suit was a suit for enforcement of preferential right to
purchase the property and that time property was in the nature of agricultural
land.
6. During the pendency of civil appeal or second appeal, petitioner
never claimed that nature of property has changed and now, it has been
diverted as residential land.
7. It is well established principle of law that the executing Court cannot
go beyond the decree. The decree is that sale-deed is to be executed on the
basis of prevailing market value. It was not observed by Trial Court that the
sale-deed be executed in accordance with the nature of land prevailing on the
date of decree. Therefore, the executing Court was only required to assess
the prevailing market value of the agricultural land.
8. Under these circumstances, this Court is of considered opinion that
the Trial Court did not commit any mistake by rejecting the application filed
by petitioner.
9. Accordingly, the petition fails and is hereby dismissed.
(G. S. AHLUWALIA)
JUDGE
PjS/-
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