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In a suit filed for partition, the courts must endeavour to comprehensively adjudicate and decide the right entitlement and share of the parties in the same proceeding and must avoid multiplicity of proceedings or relegating parties to a fresh round of litigation - Partial adjudication in the circumstance of the case is erroneous and ought to have been avoided - Matter remitted to Learned Single Judge of High Court - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH VIKRANT KAPILA AND ANOTHER — Appellant Vs. PANKAJA PANDA AND OTHERS — Respondent ( Before : Aniruddha Bose and S.V.N. Bhatti, JJ. ) Civil Appeal No. 5355 of 2023 (@ S.L.P.(C) No. 6793 of 2023) Decided on : 10-10-2023 Civil Suit – Partition – In a suit filed for […]
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