M. NARAYANA AND ORS. Vs. RAMAKKA AND ORS.

LAWS(SC)-2015-11-76

SUPREME COURT OF INDIA

Decided on November 24,2015

M. Narayana And Ors. Appellant

VERSUS

Ramakka And Ors. Respondents

JUDGEMENT

Anil R. Dave, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) I.A. for substitution is allowed in civil appeal arising out of S.L.P. (C) No. 3805/2008.;

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