SHILPA SURYAVANSHI Vs. RAMBABU AGRAWAL

JUDGEMENT

(1.) By this order the review petitions bearing No.202 of 2012 and 446 of 2013 arising out of the order dated 12.3.2012 passed by this Court in Second Appeal No. 493 of 2007 are being disposed of simultaneously.

(2.) The Review petition No.202 of 2012 has been filed by Smt. Shilpa Suryavanshi widow of the deceased appellant Shivajirao Suryavanshi who filed a Civil suit no.91-A of 2004 for declaration of title, permanent injunction and for declaration of the decree dated 29.7.2002 passed in Civil Suit No.20A of 1983 being null and void in respect of House No.41/364 situated at Shinde Ki Goth, Huzrat Road, Lashker, Gwalior. The said suit was dismissed vide judgment dated 7.11.2006 by the Court of VIIIth Civil Judge Class 1, Gwalior against which, the plaintiff filed First Appeal No.32A of 2006 which was dismissed vide judgment dated 19.5.2007 by the Court of Vith Additional District Judge, Gwalior against which, second Appeal No.493 of 2007 was filed by plaintiff Shivaji Rao who died during pendency of the appeal. His wife Shilpa Suryavanshi was substituted as his legal representative. The said appeal was dismissed vide the impugned order dated 12.3.2012.

(3.) The R.P.No.446 of 2013 has been filed by the defendant no.5 to 9 for correction in the impugned order in respect of the date of the sale deed wrongly indicated as 1.2.1963 instead of 9.9.1963.