Possession of Property Archives

Whether non-production of Power of Attorney to prove a sale deed would be fatal to the case of the plaintiff?; Supreme Court’s split verdict

While Justice Shah stated that the plaintiff had not produced the Power of Attorney, Justice Nagarathna opined that non-production of Power of Attorney was not fatal to the case of the original plaintiff.

Case Briefs Supreme Court

Hindu widow’s pre-existing right to maintenance automatically ripens into full ownership when she is in settled legal possession of the property: SC

Supreme Court: The bench of Ajay Rastogi and Bela M. Trivedi*, JJ has held that by virtue of Section 14(1) of the

Case Briefs High Courts

Kar HC | Stay granted against Canara Bank taking possession of property till petitioner avails remedy under SARFAESI

Karnataka High Court: B. Veerappa, J. while disposing of this petition directed that the impugned order should not be given effect to.

Case Briefs High Courts

Ker HC | Writ court cannot direct police assistance in cases involving disputed questions of title and possession of property

Kerala High Court: A Division Bench comprising of P.R. Ramachandra Menon and N. Anil Kumar, JJ. dismissed a petition seeing mandamus for