MADAN SINGH RAGHUVANSHI Vs. REENA RAGHUVANSHI

JUDGEMENT

(1.) The present petition is filed assailing the order dtd. 29/8/2019 passed in Civil Suit No.RCS A/100003/2016 by First Additional District Judge, Sironj District Vidisha.

(2.) The facts in brief to decide the petition are that the plaintiff has filed a civil suit for declaration, possession and for grant of mesne profit on the ground that the plaintiff is the owner of the property which he has purchased vide registered sale-deed dtd. 23/2/2000 from Ravi Rai S/o Shri Babulal and Suraj Bai W/o Shri Babulal. It was further pleaded by the plaintiff that defendant No.2 namely Raghunath Singh is father of the plaintiff and he wanted to start a business of selling and purchasing of tractor and therefor he took the property in question. It was further pleaded that defendant No.1/petitioner used to work with defendant No.2 and since he was not having any place to reside in Sironj, therefore, defendant No.2 allowed defendant No.1 to reside on the first floor and consequently since February 2011 defendant No.1 along with his family is residing in the disputed property. It was further pleaded that since August 2013, defendant No.2 has closed down the business of selling and purchasing of tractor. However, despite of closing down the business, the defendant No.1/petitioner is not vacating the property, therefore, the instant civil suit has been filed.

(3.) Defendant No.1/petitioner filed its written statement and denied the plaint pleadings. It is the case of the defendant No.1/petitioner that defendant No.2 had assured the present petitioner that the property is of defendant No.2. Defendant No.2 is having partnership of 50 % of the petitioner and accordingly one current account was opened which was operated by the present petitioner/defendant No.2. It was further pleaded by defendant that from the year 2009-2012, defendant No.1 and 2 earned profit of Rs.1,55,05,000.00 in which the share of petitioner/defendant No.1 comes to Rs.77,75,000.00. It is the case of the defendant No.1 that in his share Rs.98,17,000.00 was to be recovered from defendant No.2 and since defendant No.2 did not return the same, he allowed the defendant No.1/petitioner to retain the property in dispute. Thereafter, daughter and father are in collusion with each other and filed the instant suit. During pendency of the suit, the plaintiff executed registered power of attorney in favour of her brother Girraj Raghuvanshi and thereafter, the affidavit of examination-in-chief under Order 18 Rule 4 of CPC was filed by power of attorney holder Girraj Raghuvanshi. Upon which the petitioner herein defendant No.1 filed an application under Sec. 151 of CPC challenging that the power of attorney holder cannot depose on behalf of the plaintiff. The application was dismissed by the impugned order. Learned counsel for the petitioner argued that the impugned order passed by Court below is manifest, illegal, arbitrary and contrary to the provisions of law, fact and evidence and therefore, deserves to be set aside.