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Right to Recovery

Case Briefs High Courts

Bom HC | In a property suit in which decree has been passed, can a third party’s intervention application claiming his right to recovery be maintainable? Read on

Bombay HC’s Justice Dama Seshadri Naidu while discussing, quotes EBC’s C.K. Thakker’ s Code of Civil Procedure

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Published on June 16, 2021April 11, 2022By Bhumika Indulia

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Case Briefs High Courts

Kerala HC Full Bench overrules 3-Judge Bench: Absence of fitness certificate to vehicle is a fundamental breach by insured; entitles insurer with right to recovery

Kerala High Court: A Full Bench of Kerala High Court comprising of CJ Hrishikesh Roy P.R. Ramachandra Menon, A.K. Jayasankaran Nambiar, Anil

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Published on October 17, 2018October 22, 2018By Bhumika Indulia

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