CHARAN DASS Vs. SALI RAM
LAWS(SC)-2000-1-85
SUPREME COURT OF INDIA
Decided on January 31,2000

Charan Dass And Ors. Appellant
VERSUS
Sali Ram (Dead) By Legal Representatives And Ors. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted,
(3.) We have heard learned counsel for the appellants as well as learned counsel for respondent-plaintiffs who are the only contesting parties in these proceedings. Respondent no. 3 who is dead was ex parte before the High Court. Her name shall stand deleted.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.