Patna High Court
Sangeeta Kumari vs Sri Braj Kishore Sahani on 1 February, 2024
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.63 of 2023
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Sangeeta Kumari, W/o Kishori Sahani, D/o Late Narendra Kumar Sahni
Resident of Mohalla- Sikandarpur Kundal, P.O-H.P.O., P.S.- Town, District-
Muzaffarpur at present Resident of Mohalla- Sikandarpur, Near Pawandhari
Smiriti, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur-842001.
... ... Petitioner/s
Versus
1. Sri Braj Kishore Sahani, S/o Late Ramphal Sahani, Resident of Mohalla-
Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur at
present resident of Mohalla- Rukunpura, Adarsh Bihar Colony, Mushar Tola,
P.S.- Rupaspur, District- Patna- 800014.
2. Sri Ashutosh Kumar S/o Late Narendra Kumar Sahni Resident of Mohalla-
Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
3. Shikha Kumari W/o Avinash Kumar, D/o Late Narendra Kumar Sahani,
Resident of Village- P.O.- Nehara, P.S.- Manigachi, District- Darbhanga-
847233.
4. Kamala Devi W/o Late Permanand Sahani Resident of Mohalla-
Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
5. Sri Sanjay Kumar Son of Late Pernamand Sahani Resident of Mohalla-
Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
6. Sri Rajeev Kumar Son of Late Permanad Sahani Resident of Mohalla-
Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
7. Smt. Sangeeta Kumari W/o Dr. Gopal Shankar Sahni, Resident of Mohalla-
Sikandarpur, Pawandhari Singh, Near Mahila Inter College, Radha Devi,
P.O.- H.P.O., P.S.- Town, District- Muzaffarpur- 842001.
8. Most. Paspati Devi W/o Late Parmeshwer Sahani, Resident of Mohalla-
Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
9. Smt. Chandra Kanta Kumari W/o Ashok Chaudhary, D/o- Late Parmeshwer
Sahani, R/o- Village- Goraiharpur (Amar Singh Asthan), P.O. and P.S.-
Kalyanpur, District- Samastipur- 848160.
10. Smt. Sarita Devi W/o Vijay Kumar, D/o- Late Parmeshwar Sahani R/o-
Mohalla- Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District-
Muzaffarpur.
11. Smt. Namita Devi W/o Sanjay Sahani, D/o Late Parmeshwar Sahani R/o-
Mohalla- Ram Dayalu Nagar, R.D.S. College opposite Muktinath Mandir,
P.O.- Ramna, P.S.- Kazi Mohammadpur, District- Muzaffarpur- 842002.
12. Smt. Rinki Kumari W/o Rajesh Kumar R/o- Mohalla- Sikandarpur Kundal,
P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
13. Smt. Ranjita Kumara W/o Nagendra Sahani, D/o- Late Parmeshwar Sahani
R/o- Ram Dayalu Nagar, R.D.S. College Opposite Muktinath Mandir, P.O.-
Ramna, P.S.- Kazi Mohammadpur, District- Muzaffarpur- 842002.
14. Sri Kartik Siddhi minor son of Late Kumar Manibhusan Nishad under the
Guardian ship of his sister the defendant namely Miss Amisha Kashyap.
Patna High Court C.Misc. No.63 of 2023 dt.01-02-2024
2/5
15. Miss Amisha Kashyap D/o- Late Kumar Mani Bhushan Nishad R/o-
Mohalla- Sikandarpur Kundal, P.O- H.P.O., P.S.- Town, District-
Muzaffarpur.
16. Most Pinki Devi W/o- Late Kumar Mani Bhushan Nishad R/o- Mohalla-
Sikandarpur Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
17. Miss Aayushi Kasyap minor daughter of Late Mani Bhushan Nishad Under
the guardianship of her mother Most. Pinki Devi, R/o- Mohalla- Sikandarpur
Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
18. Miss Aashi Kashyap minor daughter of Late Mani Bhushan Nishad Under
the guardianship of her mother Most. Pinki Devi, R/o- Mohalla- Sikandarpur
Kundal, P.O.- H.P.O., P.S.- Town, District- Muzaffarpur.
19. Smt. Shila Devi W/o Naga Sahani, R/o- Village- Sahjadpur under Kila
Konharaghat Road, Near Nakhash Chowk, P.S.- Hajipur, District- Vaishali,
PIN- 844103.
20. Smt. Bimla Devi W/o Sri Gurudayal Chaudhary, R/o Village- maniyarpur,
P.S.- Muktapur, Distt- Samastipur- 848133.
21. Smt. Veena Devi W/o- Kedarnath Rai R/o- Mohalla- Sikandarpur, Kundal-
P.O.- H.P.O., P.S.- Town, District- Muzaffarpur- 842001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Waliur Rahman, Advocate
Mr.Ranjeet Kumar Singh, Advocate
For the Respondent/s : Mr.Krishna Kant Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
Date : 01-02-2024
Today the matter has been listed under the heading
"For Orders (On Office Notes)" and with consent of the parties,
the matter is taken up for disposal.
2. Heard learned counsel for the petitioner and the
learned counsel for the respondents.
3. The instant petition has been filed for setting aside
the interlocutory order dated 16.11.2022 passed in Civil Misc.
Appeal No.03 of 2022 by learned 19th Additional District Judge,
Patna High Court C.Misc. No.63 of 2023 dt.01-02-2024
Muzaffarpur staying the order dated 23.05.2022 passed by the
learned Sub-Judge-XVI, Muzaffarpur (East) in Partition Suit
No.479/2020 allowing the status quo on the suit property till
final disposal of the suit.
4. The learned counsel for the petitioner submits that
the petitioner is plaintiff in Partition Suit No.479 of 2020 filed
before the learned Sub-Judge-1, Muzaffarpur (East) for decree
for partition of Schedule I, II and III property in favour of
plaintiff to the extent of 1/12th share and 1/3 share, respectively
with other reliefs. The injunction petition was filed by the
plaintiff under Order 39 Rules 1 & 2 read with Section 151 of
the Code of Civil Procedure and the learned Sub-Judge-XVI,
Muzaffarpur (East) passed the order dated 23.05.2022 for status
quo on the said injunction petition, which was challenged before
the learned District Judge, Muzaffarpur by filing Civil Misc.
Appeal No.03/2022 by the respondent no.1/defendant no.1. But
during pendency of the said Misc. Appeal No.03/2022, the
learned Additional District Judge-19, Muzaffarpur vide
impugned order dated 16.11.2022 virtually allowed the prayer of
the appellants/respondents 1st set herein staying the operation of
the impugned order dated 23.05.2022 without hearing the
petitioner. The learned counsel further submits that aforesaid
Patna High Court C.Misc. No.63 of 2023 dt.01-02-2024
miscellaneous appeal is still pending and the learned appellate
court may be directed to dispose of the appeal pending before it
within stipulated period.
5. The learned counsel appearing on behalf of the
respondents 1st set admits that the miscellaneous appeal is still
pending and final orders are yet to be passed.
6. Having regard to the facts and circumstances and
submissions made on behalf of the parties, I think it appropriate
to direct the learned appellate court to take up the matter before
it for final disposal.
7. It was highly irregular on the part of the learned
first appellate court to stay the impugned order without
recording its findings on the reasons adopted by the learned trial
court and without hearing all the parties and granting the relief
as prayed for in an interim order.
8. Hence, the impugned order dated 16.11.2022
passed by the learned 19th Additional District Judge,
Muzaffarpur in Civil Misc. No.03 of 2022 is not sustainable and
the same is set aside. The learned first appellate court is directed
to dispose of the aforesaid miscellaneous appeal within a period
of three months from the date of receipt/production of a copy of
this order.
Patna High Court C.Misc. No.63 of 2023 dt.01-02-2024
9. Accordingly, the instant petition stands allowed.
10. However, it is made clear that this Court has not
expressed any opinion on the merits of the case and whatever
has been discussed is only for the purpose of disposal of the
present petition.
(Arun Kumar Jha, J)
V.K.Pandey/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 02.02.2024
Transmission Date NA
