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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

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C P C

Execution of Decree—Money Decree passed against husband and firm whose proprietress was his wife—Husband had represented himself to be authorized to act on behalf of firm of his wife—Decree held to be executable,

Bysclaw

Jan 19, 2018

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Resjudicata—Once identity of the property and the title there of is finally adjudicated in a previous suit, holding that land is situated in a particular survey number, it operates as resjudicata.
Abetment of Suit—Decree passed by a court for or against dead person is “nullity”.

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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.