P PRAMILLA RANI Vs. NARASAMMA
LAWS(SC)-2016-2-107
SUPREME COURT OF INDIA
Decided on February 19,2016

P Pramilla Rani Appellant
VERSUS
NARASAMMA Respondents

JUDGEMENT

- (1.) Upon being mentioned by Ms. Kiran Suri, learned Senior counsel appearing for the Respondents, in para 3 of non -reportable judgment dated 08 February, 2016 the word 'sufficient' is deleted.;


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