SAVITRI BAI Vs. SAVITRI BAI

JUDGEMENT

(1.) Civil Suit No. 22A/80 was dismissed by the learned Additional Civil Judge, Class-1, Mudwara Katni, vide judgment dtd. 21/12/1992. The same stood confirmed in appeal by the learned First Additional District Judge, Mudwara Katni, when Civil Appeal No. 1A/1993 filed by the plaintiff was dismissed on 14/3/1997. However, Second Appeal No. 395 of 1997 filed by the said plaintiff was allowed by the High Court of Madhya Pradesh at Jabalpur on 28/7/2011. Thereby, the High Court declared that the plaintiff was the owner of the suit house property under the registered Sale Deed dtd. 18/1/1979 and decreed its possession in her favour. Further, the High Court declared the Will dtd. 23/3/1977 executed in favour of Meghraj, the second defendant, null and void. Aggrieved thereby, the defendants in the suit filed this appeal.

(2.) By order dtd. 28/11/2011, this Court directed both parties to maintain status quo prevailing as on that date. On 30/9/2013, the interim order was directed to continue till the final disposal of the appeal.

(3.) Parties shall hereinafter be referred to as arrayed in the suit.