RAMJILAL Vs. GHISA RAM
LAWS(SC)-1996-1-128
SUPREME COURT OF INDIA
Decided on January 24,1996

RAMJILAL Appellant
VERSUS
GHISA RAM Respondents

JUDGEMENT

- (1.) Leave granted in the SLP.
(2.) Substitution allowed.
(3.) These appeals were referred to a larger Bench by order of this Court made on 10th May, 1994. The facts in C. A. No.4017 are sufficient for disposal of these appeals.;


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