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S.144 CPC | Stranger Who Purchased Property Knowing About Appeal Pendency Can’t Resist Restitution As Bona Fide Purchaser
Bysclaw
May 26, 2024![](https://sclaw.in/wp-content/uploads/2017/04/Code-of-Civil-Procedure.jpg)
By sclaw
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Pre-emption Suit – The case revolves around a dispute over land in Haryana, where a pre-emption suit was filed and decreed, requiring a deposit of Rs. 9,214 minus 1/5th already deposited. The appellants deposited Rs. 7,600 instead of Rs. 7,614 due to a calculation error. The main issue was whether the appellants should suffer for a minor deficit due to a bona fide error and if the court can extend the time for deposit in such cases. The appellants argued that the error was not intentional and even the court ordered the deposit of 7,600. The respondents argued that the appellants failed to comply with the decree’s terms and did not provide sufficient reason for the delay in depositing the correct amount. The Supreme Court allowed the appeal, permitting the appellants to deposit the deficit of 14 and directed them to pay Rs. 1,00,000 to the respondents for prolonged litigation. The court concluded that parties should not suffer due to errors in judicial proceedings and granted relief to the appellants.
May 5, 2024
sclaw
“Illegal Construction on Disputed Land: Supreme Court Overturns High Court Order Permitting Compound Wall, Demands Impleading Affected Parties:” Land Dispute – The case involves a dispute over land ownership and the construction of a compound wall, which was permitted by the High Court under police protection without considering the rights of affected third parties – The main issue is whether the High Court was justified in allowing the construction of the compound wall under police protection, and whether necessary parties were impleaded – The petitioners argued that the High Court’s order was illegal due to non-joinder of necessary parties and that the principles of natural justice were not followed – The respondents claimed that no one was prejudiced by the construction of the compound wall and that the rights of adjacent landowners were not adversely affected – The Supreme Court set aside the High Court’s order, restored the writ petition, and directed the High Court to decide the case afresh after impleading all necessary parties – The Court found that the High Court ignored the affidavits of government officers indicating that third parties would be affected by the wall’s construction – The Court emphasized that orders based on “Minutes of Order” are not consent orders and must be lawful, considering the rights of all affected parties – The Supreme Court concluded that the High Court’s order was illegal and remanded the case for a fresh decision, with the possibility of demolishing the compound wall if found illegal.
May 5, 2024
sclaw