RAMRAJ & ORS. Vs. BADRI & ORS.
LAWS(SC)-2018-7-99
SUPREME COURT OF INDIA
Decided on July 11,2018

Ramraj And Ors. Appellant
VERSUS
Badri And Ors. Respondents

JUDGEMENT

KURIAN Joseph ,J - (1.) We do not find any reason to interfere with the concurrent findings rendered by the Appellate Court and the Revision Court, as affirmed by the High Court, regarding the legality of possession and continuity of possession.
(2.) The appeal is, hence, dismissed.;


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