Suit for Possession Archives

Non-impleading of all legal representatives won’t abate the suit if the estate of the deceased is substantially represented by other defendants

Placing its reliance on Bhurey Khan v Yaseen Khan 1995 Supp (3) SCC 331, the Bench stated that the suit will not abate for the reason of non-substitution of all legal representatives of the deceased if the suit was substantially represented.

Case Briefs High Courts

Bom HC | Permissive possession different from adverse possession; Cause of action arises to plaintiff only when defendant sets up adverse title

Bombay High Court: S.C. Gupte, J., dismissed a second appeal filed against the orders of courts below where the suit filed by the

Case Briefs High Courts

HP HC | Jurisdiction of First Appellate Court is wide and akin to that of trial court – can appreciate findings of fact and law and appreciate entire evidence

Himachal Pradesh High Court: The Bench of Tarlok Singh Chauhan, J. allowed an appeal challenging the judgment of first appellate court whereby

Case Briefs High Courts

Disallowing to finish the construction of a portion of a complete building serves no purpose: Punjab and Haryana HC

Punjab and Haryana High Court: A Single Judge Bench comprising of Anil Kshetarpal, J. disposed of a revision petition by allowing construction