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Non-Reportable IN THE SUPREME COURT OF INDIA

                  CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 13935 OF 2015 (arising out of S.L.P.(Civil) No.35209 of 2011)

            JAYENDRA AWAD            ... APPELLANT(S)    

               VS.

  NIVEDITA SHARMA AND ORS.      ... RESPONDENT(S)

J U D G M E N T

Anil R. Dave, J.

1. Leave granted. 2. In  view  of  the  judgment  of  this  court  dated  16th  October, 2015 in  Prakash & Ors. vs.  Phulavati & Ors.,  the  impugned order is set aside and the appeal is remanded to the  High Court for a fresh decision on merits in accordance with  law.   3. Parties shall appear before the High Court for further  proceedings on 14th December, 2015. 4. The appeal is allowed accordingly.  There shall be no  order as to costs. 5. Pending applications stand disposed of.

       ..............J.  [ANIL R. DAVE]  

..................J. [ADARSH KUMAR GOEL]  

New Delhi; 30th November, 2015.

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