MAHARANI USHADEVI Vs. STATE OF M P

JUDGEMENT

(1.) The present first appeal has been filed by the plaintiff-Maharani Ushadevi raising a challenge to judgment and decree dated August 17, 2001, passed by the trial Judge, whereby her suit for declaration and permanent injunction has been dismissed.

(2.) The facts leading to the present controversy, may be noticed.

(3.) The plaintiff filed a suit for declaration and permanent injunction on September 7, 1964 before the trial Court. It was pleaded by her that she is the daughter of Maharaja Yeshwantrao Holkar, who was the erstwhile Ruler of Holkar State. Maharaja Yeshwantrao Holkar having died on December 5, 1961, was succeeded by the plaintiff, being his daughter and the sole heir. Accordingly, she became owner of the entire estate left behind by Maharaja Yeshwantrao Holkar and even became the last Ruler of the Holkar State. According to the plaintiff, her succession to Maharaja Yeshwantrao Holkar was even recognised by the President of India.