ARJAN SINGH Vs. GURDIAN SINGH
LAWS(SC)-2009-7-28
SUPREME COURT OF INDIA
Decided on July 24,2009

ARJAN SINGH Appellant
VERSUS
GURDIAN SINGH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) By the impugned order, the High Court allowed the second appeal, set aside the judgement and decree passed by the lower appellate court and restored that of the trial court.;


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