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By sclaw
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Suit for Partition – The Court found that ‘C’ remarriage extinguished her rights to her first husband’s property, and she could not pass on any title to the plaintiff – The Court applied the Hindu Widow’s Remarriage Act, 1856, and relevant case law to determine the impact of Chiruthey’s remarriage on her property rights – The Supreme Court concluded that the plaintiff could not inherit the property through ‘C’, as her rights were nullified upon remarriage, and the deeds did not confer valid title.
Apr 14, 2024
sclaw
“Family Feud Over Property: Kamla Nagar Goes to One Side, Malcha Marg to the Other” – The court analyzed the Registration Act’s requirements for documenting transfers of property rights and concluded that the lack of registration indicated no settlement existed – The Supreme Court set aside the High Court’s judgment regarding the Kamla Nagar property, restoring the Trial Court’s decision and confirming the appellants’ sole ownership – The decision regarding the Malcha Marg property was upheld, leaving it exclusively to the respondents.
Mar 25, 2024
sclaw
Property Dispute – The case involves disputes over property ownership after the original owner, ‘S’, passed away in 1947 – The Court found no foundation for the plea of adverse possession in the plaintiff’s claim, as the necessary facts were not adequately pleaded or proved – The appeals were dismissed, with the Court upholding the original decrees and granting the appellant time until March 31, 2025, to vacate the property, subject to certain conditions.
Mar 25, 2024
sclaw