title suit Archives

‘Great risk involved in witnesses evidence based on pure memory’; Ingredients of Section 50 of Evidence Act not satisfied: Jharkhand High Court

While dealing with an appeal in a Title suit for partition, Jharkhand High Court considered the admissibility of disputed relationship of a mother and son through witnesses lacking ‘special means of knowledge’ as required under Section 50 of the Evidence Act, 1872.

Case Briefs High Courts

Pat HC | Whether transferee pendente lite have a right to be added as parties to partition suit? Court explains legal position

Patna High Court: Mohit Kumar Shah, J., while addressing the instant partition suit decided on the question as to whether: transferee pendente

Case Briefs High Courts

Chh HC | Whether alienation of property by an alleged wife of a deceased is void? HC analyses position in light of ‘Customs’ under Hindu Marriage Act

Chhattisgarh High Court: Sanjay K. Agrawal, J., discusses the decision of trial Court and first Appellate Court with regard to alienation of the

Case Briefs High Courts

Jhar HC | Mere fact that dispute relates to title of land will not make it civil dispute if basic ingredients of Ss. 427, 447 IPC are met

Jharkhand High Court: Anubha Rawat Choudhary J., upheld the findings of the impugned judgment and modified the sentence to meet the ends

Case Briefs High Courts

Findings on title in a suit for injunction operates as res judicata in subsequent suits where title is in issue

Delhi High Court: A Single Judge Bench comprising of Valmiki Mehta, J. dismissed a regular first appeal filed under Section 96 CrPC,

Hot Off The Press News

Ayodhya Matter: We are beyond 1992-93. All that remains is a title dispute over property: Harish Salve

Supreme Court: In the Ram Janamabhoomi-Babri Masjid dispute, famously known as the Ayodhya matter, Senior Advocate Raju Ramchandran, appearing for Sunni Waqf Board

Case Briefs High Courts

Mere fact that no relief has been sought against a party seeking impleadment, in view of his substantial interest in suit property, is not sufficient to non-suit him

High Court of Jharkhand at Ranchi: A Single Bench Judge comprising of Chandrashekhar, J. addressed a petition on a title suit wherein