“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.
SUPREME COURT OF INDIA DIVISION BENCH JUGAL KISHORE KHANNA(D) THR LRS AND ANOTHER — Appellant Vs. SUDHIR KHANNA AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah,…