NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

MA.1529/2018 IN/AND C.A. NO(S). 3503/2008

KHAJAN SINGH (D) THR. LRS. APPLICANT(S)/ APPELLANT(S)

                               VERSUS

BANKEY (DEAD) BY LRS. & ORS. RESPONDENT(S)

J U D G M E N T

    KURIAN, 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.

4. Despite the strenuous arguments advanced by the

learned counsel for the appellants, we do not find

any  ground at  all to  interfere with  the findings,

which  was  also  the  finding  rendered  by  the  First

Appellate Court.  The appeal is hence dismissed.

5. Though  this  was  a  case  where  exemplary  costs

should  have  been  awarded,  having   protracted  a

frivolous litigation for around four decades, in view

of  the  persuasive  arguments  made  by  the  learned

counsel for appellants, we reluctantly refrain from

doing so.

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6. Pending  applications,  if  any,  shall  stand

disposed of.

7. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; JULY 25, 2018.

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