Madhya Pradesh High Court
Smt. Anuradha Singh vs Shyamsundar Singh Yadav on 27 November, 2025
Author: Gurpal Singh Ahluwalia
Bench: G. S. Ahluwalia
NEUTRAL CITATION NO. 2025:MPHC-GWL:30743
1 FA-1999-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE G. S. AHLUWALIA
ON THE 27th OF NOVEMBER, 2025
FIRST APPEAL No. 1999 of 2025
SMT. ANURADHA SINGH AND OTHERS
Versus
SHYAMSUNDAR SINGH YADAV AND OTHERS
Appearance:
Shri R.K. Upadhyay, Advocate for appellants.
ORDER
This first appeal under Section 96 of CPC has been filed against the order dated 30.07.2025 passed by Second Additional Judge to the Court of First District Judge, Datia in Miscellaneous Civil Case No.97/2024.
2. Office has raised an objection that in fact, miscellaneous appeal under Section 47 of Guardians and Wards Act, 1890 should have been filed.
3. Counsel for appellant prays for a week's time to file an application seeking conversion of this appeal into miscellaneous appeal under Section 47 of Guardians and Wards Act, 1890 and also submitted that in view of objection raised by the office, his verbal prayer for conversion of the appeal may also be considered.
4. Since the appellant is seeking conversion of this appeal because according to him, an appeal under Section 47 of Guardians and Wards Act, 1890 would lie, accordingly, his verbal prayer is hereby accepted.
5. Office is directed to re-register this case under Section 47 of Guardians and Wards Act, 1890 in the category of miscellaneous appeal.
Signature Not Verified Signed by: ABHISHEK CHATURVEDI Signing time: 11/28/2025 3:40:42 AMNEUTRAL CITATION NO. 2025:MPHC-GWL:30743 2 FA-1999-2025
6. With aforesaid observations, this appeal under Section 96 of CPC is finally disposed of.
(G. S. AHLUWALIA) JUDGE Abhi Signature Not Verified Signed by: ABHISHEK CHATURVEDI Signing time: 11/28/2025 3:40:42 AM