GUNAMMA (D) Vs. SHEVANTIBAI (D)
LAWS(SC)-2017-9-80
SUPREME COURT OF INDIA
Decided on September 12,2017

Gunamma (D) Appellant
VERSUS
Shevantibai (D) Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The original plaintiff/her legal heir (substituted plaintiff) who has not succeeded in all the three courts below is in appeal before this Court upon grant of special leave under Article 136 of the Constitution of India.;


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