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. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTARAKHAND AND ANOTHER — Appellant Vs. RAVI KUMAR (DECEASED) THROUGH LRS AND OTHERS — Respondent ( Before : Surya Kant and J.K. Maheshwari, JJ. ) Civil Appeal No. 4983 of 2009 with Civil Appeal No. 4988 of 2009 with Civil Appeal No. 4984 of 2009 with Civil […]
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