KHAJAN SINGH (D) THR LRS Vs. BANKEY (DEAD) BY LRS & ORS
LAWS(SC)-2018-7-83
SUPREME COURT OF INDIA
Decided on July 25,2018

Khajan Singh (D) Thr Lrs Appellant
VERSUS
Bankey (Dead) By Lrs And Ors Respondents

JUDGEMENT

Kurian Joseph J. - (1.) Application for restoration is allowed and the appeal is restored to its original number.
(2.) Civil Appeal is taken on Board.
(3.) The High Court has rendered a clear finding that the suit filed by the appellant was barred by res judicata. The wife of the appellant had already filed a suit claiming inheritance and lost. Thereafter, the appellant filed the suit claiming adverse possession.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.