Madhya Pradesh High Court
Trimurti Charitable Public Trust Thr. vs Muni Kumar Rajdan on 7 August, 2018
THE HIGH COURT OF MADHYA PRADESH
1
FA.1074.2018
Trimurti Charitable Public Trust and another
Vs.
Muni Kumar Rajdan and others
Gwalior, 07.08.2018
Shri Anoop Gupta and Shri S.K. Gupta,
learned counsel for the appellants.
Shri B.K. Agrawal and Shri D.D. Bansal,
learned counsel for respondent No.1.
As appellants have paid the requisite court fee, the delay in filing the same is condoned.
In view whereof, I.A.No.2525/2018, an application under Section 149 of the Code of Civil Procedure, 1908 (for brevity "the Code") is disposed of.
I.A.No.2589/2018 is an application at the instance of Shri B.K. Agrawal, Advocate, appearing for respondent No.1 raising objection as to forging his signature on I.A.No.2525/2018.
Reply is filed by the appellants supported by an affidavit of Shri Sanjay Gupta, Advocate as also the affidavit of Mr. Santosh Kushwah (Verma), office clerk of Shri H.D. Gupta, Senior Advocate, wherein it is admitted by Mr. Santosh Kushwah (Verma), office clerk of Shri H.D. Gupta, Senior Advocate that he has bona fidely made signatures of Shri B.K. Agrawal, Advocate, on I.A.No.2525/2018.
There being admission on the part of the clerk of having forged the signature of Shri B.K. Agrawal, Advocate, on the said application, the THE HIGH COURT OF MADHYA PRADESH 2 FA.1074.2018 Trimurti Charitable Public Trust and another Vs. Muni Kumar Rajdan and others same is a dereliction on the part of the clerk of an advocate. It is further informed that the clerk is duly registered with the High Court. In that event, the Principal Registrar of this Court to take appropriate action against Mr. Santosh Kushwah (Verma).
Let the matter be placed before the Principal Registrar.
I.A.No.2589/2018 accordingly stands disposed of.
I.A.No.2430/2018 is an application under Order XLI Rule 5 of the Code whereby the appellants seek stay of operation of judgment and decree dated 12.03.2018 passed in Civil Suit No.14A/2014.
The suit was for declaration that order dated 10.11.1999 passed by the Registrar, Public Trust, be declared null and void and for declaration of title and mesne profit in respect of the suit property. The suit has been decreed in the following terms:
"It is ordered and decreed that - 1- ;g ?kks"kr fd;k tkrk gS fd oknh viuh iSr`d laifRr fLFkr jks'kuh?kj jksM] y'dj] Xokfy;j] E;wfufliy Hkou Ø-32@1498 ftlds mRrj] if'pe] esa [kVhd ekSgYYks dh vksj tkus okyh lkbZM jksM] iwoZ nf{k.k esa ,e-ih-bZ-oh- dk vkWfQl] mRrj iwoZ esa Lo- izseukjk;.k vxzoky dh lEifRr ,oa nf{k.k if'pe esa eq[; ikoj gkml jksM gS ftls fd okni= layXu uD'ks esa ^v^ LFkku ls n'kkZ;k x;k THE HIGH COURT OF MADHYA PRADESH 3 FA.1074.2018 Trimurti Charitable Public Trust and another Vs. Muni Kumar Rajdan and others gS tks fd vkKfIr dk vax jgsxk] dk HkwfeLokeh gS ,oa ;g izfroknh VªLV dh lEifRr ugha gSA 2- oknxzLr mijksDr LFkku oknh ds ,deso LoRo dk gksus ds dkj.k iath;d yksd U;kl }kjk ikfjr vkns'k fnukad 10-11-1999 'kwU; ,oa izHkkoghu gSA 3- izfroknhx.k oknh dks mijksDr mYysf[kr oknxzLr Hkwfe@ifjlj dk fjDr vf/kiR; ,d ekg dh le;kof/k esa lqjf{kr n'kk esa fcuk lEifRr dks dksbZ uqdlku igaqpk;s iznku dj oknh dks fjDr vkf/kiR; izfroknhx.k }kjk lkSais tkus dh jlhn izkIr djsaA 4- izfroknh Øa- 2 lat; xqIrk oknh dks okn izLrqfr fnukad 06-05-2000 ls oknxzLr Hkwfe dk fjDr vkf/kiR; oknh dks lkSais tkus dh fnukad rd 15000@& :i;s izfrekg dh nj ls varjorhZ; ykHk ds :i esa iznku djsaA 5- izfroknhx.k oknh dks fdjk;snkjksa ls lO;ogkj djus esa fdlh izdkj dk gLr{ksi o O;o/kku mRiUu ugha djsaA 6- izfroknhx.k Lo;a dk ,oa oknh dk okn O;; ogu djsaA 7- vfHkHkk"kd 'kqYd lkfj.kh vuqlkj t;i= esa tksMk tk;sA^^ Though stay of the decree is sought on the ground that the appellants have prima facie case and balance of convenience is in their favour, however, taking into consideration the findings arrived at by the Trial Court as is evident from the impugned judgment, no prima facie case is made out as would warrant stay of the operation of the judgment and decree dated 12.03.2018 passed in THE HIGH COURT OF MADHYA PRADESH 4 FA.1074.2018 Trimurti Charitable Public Trust and another Vs. Muni Kumar Rajdan and others Civil Suit No.14A/2014.
Consequently, I.A.2430/18 stands dismissed. I.A.2431/2018, an application filed under Order XLI Rule 27 of the Code shall be considered at the time of final hearing.
Being an admitted appeal, let it be set out for final hearing.
(Sanjay Yadav) Judge pd PAWAN DHARKAR 2018.08.09 10:20:32 -07'00'