Madhya Pradesh High Court
Kiran Jain vs Ankush Jain on 15 May, 2025
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2025:MPHC-GWL:10833
1 MP-548-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 15th OF MAY, 2025
MISC. PETITION No. 548 of 2025
KIRAN JAIN AND OTHERS
Versus
ANKUSH JAIN AND OTHERS
Appearance:
Shri Madhur Bhargava - Advocate for the petitioners.
ORDER
1. The present petition under Article 227 of the Constitution of India is
directed against the order dated 15.01.2025 passed by First Civil Judge,
Junior Division, District Bhind (M.P.) in Execution Case No.08/2024,
whereby an application under Section 151 of CPC filed by the present
petitioners/defendants/judgment debtor for not issuing an eviction warrant in
lieu of the judgment and decree dated 24.04.2024 passed by First Appellate
Court, was rejected when in the decree passed by First Appellate Authority
there is no mention of handing over the possession to the LRs of the
plaintiffs.
2. Learned counsel for the petitioners/defendants while referring to the
decree framed by the First Appellate Court in first appeal No.76/2023 had
argued that in the aforesaid decree though it has been mentioned that the LRs
of the plaintiffs are title holders of the shop marked as A,B,C,D in the map
appended to the plaint, but had not directed present
NEUTRAL CITATION NO. 2025:MPHC-GWL:10833
2 MP-548-2025
petitioners/defendants/judgement debtor to hand over the vacant possession
of the shop in question in lieu of the judgement and decree passed by trial
Court in Civil Suit No.2024/2018, which was under challenge in first appeal,
but learned Executing Court without considering the aforesaid fact and
without properly appreciating the decree framed by the First Appellate Court
had rejected the application, which is per se illegal, which deserves to be
quashed.
3. Apart from the aforesaid argument, no other arguments were raised
by the counsel for the petitioners/defendants.
4. Heard.
5. The Trial Court while deciding a Civil Suit No.2024/2018 for
eviction and permanent injunction preferred by the present respondents had
decreed the suit vide judgement dated 27.06.2023. Vide said judgement
under clause 3 there was a direction to present
petitioners/defendants/judgment debtor to vacate the suit premises within a
period of three months. For reference the terms of the decree are reproduced
herein below:-
वाद गण के प म यह मा णत पाया जाता है क वह ाम व मपुरा मौजा िभ ड जला
िभ ड म थत लाट जसक लंबाई एवं चौडाई 6 गुणा 12.3 फ ट एवं चतुसीमा पूव म
सरकार सडक, प म म मनीराम का मकान, उ र म भागचं जैन क दक ु ान एवं द ण म
वाद क जगह पर थत दक ु ान ( जसे वादप म सं ल न नजर न शे म लाल याह से
अ,ब,स,द, से िच हत कया गया है ) के समान अंश के व वाधार है ।
वाद गण के प म यह मा णत पाया जाता है क वाद मांक 01, 02, 04 व 05 के पता एवं
वाद मांक 03 के पित व. ी वनोद जैन ारा मृत ितवाद मांक 01 को दनांक
01.12.2010 को कराये पर द थी।
ितवाद मांक 01 के वा रसान ितवाद मांक 1अ, 1ब, 1स, 1द को िनदिशत कया जाता
है क वह आज दनांक से तीन माह के अंदर उपरो दक
ु ान का आिधप य वाद गण को दाय
कर।
NEUTRAL CITATION NO. 2025:MPHC-GWL:10833
3 MP-548-2025
ितवाद . 01 के वा रसान ितवाद मांक 1अ, 1ब, 1स, 1द को िनदिशत कया जाता है
4 क आिधप य दान करने के अंतराल मे वह उपरो दक
ु ान को कसी भी अ य य के प
म न तो वयं और न ह कसी अिभकता के मा यम से व य या अंतरण नह करगे।
ितवाद मांक 01 के वा रसान ितवाद मांक 1अ, 1ब, 1स, 1द के प म यह मा णत
नह पाया जाता है क वह काउं ट लेम म व णत िभ ड- वािलयर रोड पर थत लाट एवं
उस पर िनिमत दकु ान जसक लंबाई एवं चौडाई 25 फुट उ र -द ण एवं 70 फुट पूव से
प म के व वधार है ।
ितवाद मांक 01 के वा रसान ितवाद मांक 1अ, 1ब, 1स, 1द के प म यह मा णत
नह पाया जाता है क वाद गण ारा ितवाद मांक 01 के वा रसान ितवाद मांक 1अ,
1ब, 1स, 1द के उ लाट एवं उस पर िनिमत दक
ु ान पर आिधप य पर ह त ेप कया जा रहा
है या करने के िलए यास कया।
ितवाद मांक 01 के वा रसान ितवाद मांक 1अ, 1ब, 1स, 1द वाद म उपगत अपना
7 एवं वाद गण का सम त यय वयं वहन करे गा।
अिधव ा शु क म य दे श यवहार यायालय िनयम, 1961 के िनयम 523 के अनुसार
8 अथवा माण प तुत कए जाने पर जो भी कम हो वाद यय म जोडा जाए।
6. Against the said judgement and decree present
petitioners/defendants had preferred first appeal No.76/2023, which got
dismissed vide judgement dated 24.04.2024. While framing the decree
following terms were mentioned therein:-
1- वाद गण ाम व मपुरा मौजा जला िभ ड म थत लॉट जसक लंबाई एवं चौडाई 6 गुणा
12.3 फट एवं चतुरसीमा पूव म सरकार सडक, प म म मनीराम का मकान, उ र म भागच
जैन क दक
ु ान एवं द ण म वाद क जगह पर थत दक
ु ान जसे वादप म संल न नजर न शे
म लाल याह से अ,ब, स, द से िच हत कया गया है , के व वधार है ।
2- वाद मांक 1,2,4 व 5 के पता एवं वाद मांक 3 के पित व. ी वनोद जैन ारा मृत
ितवाद मांक 1 को दनांक 01.12.2010 को ववा दत दक
ु ान वादप म संल न नजर न शा म
लाल याह से िच हत अ,ब,स,द कराये पर द थी।
3- ितवाद गण काउं टर लेम म व णत िभ ड वािलयर रोड पर थत लॉट एवं उस पर िनिमत
दक
ु ान जसक लंबाई एवं चौडाई 25 फट उ र द ण एवं 70 फट पूव से प म के व वधार नह
है ।
4- वाद गण के ारा ितवाद गण के आिधप य क 25 गुणा 70 फट क भूिम पर ह त ेप नह ं
कया जा रहा है ।
5- उभयप अपना-अपना अपील यय वयं वहन करगे।
6- अिभभाषक शु क मा णत होने पर अथवा िस वल यायालय िनयम के अनुसार जो भी कम हो
दे य होगा।
NEUTRAL CITATION NO. 2025:MPHC-GWL:10833
4 MP-548-2025
7. It appears that though the judgment and decree passed by the Trial
Court dated 27.06.2023 was affirmed but in the judgment and decree passed
by the appellate Court the factum of vacating the suit premises by the present
petitioners/defendants remained to get mentioned, which doesn't mean that
the first appeal was partly allowed and the decree of eviction passed by the
trial Court was set aside.
8. It is also relevant to mention here that after dismissal of the first
appeal preferred by the present petitioners/defendants/judgement debtor the
decree, which remained executable was that of the trial Court and not of the
First appellate Court and admittedly the decree of the First Appellate Court
mentions the fact that the vacant possession of the suit premises is to be
handed over the plaintiffs by present petitioners/defendants/judgment debtor
within a period of three months, thus, this Court finds that the trial Court has
committed no illegality and perversity in rejecting the application.
9. Hence, the present petition being sans merits is hereby dismissed.
(MILIND RAMESH PHADKE)
JUDGE
neetu
