https://sclaw.in/2023/05/28/1924-sale-deed-1967-eviction-suit-and-1978-mutation-proceedings-that-ownership-rights-in-respect-of-an-immovable-property-cannot-be-decided-casually-we-are-actually-left-with-no-other-option-but-t/
1924 Sale Deed, 1967 Eviction Suit and 1978 Mutation Proceedings - that ownership rights in respect of an immovable property cannot be decided casually. We are actually left with no other option but to remand these appeals back to the High Court for effective adjudication on merits.