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Non-Reportable IN THE SUPREME COURT OF INDIA

                  CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 13686 OF 2015 (arising out of S.L.P.(Civil) No.21814 of 2008)

  M.NARAYANA & ANR.         ... APPELLANT(S)                  VS.

  RAMAKKA (D) BY LRS.AND ORS.        ... RESPONDENT(S)

        With

Civil Appeal No. 13687/2015 (@ S.L.P.(Civil) No.18744/2010) Civil Appeal No.13688/2015 (@ S.L.P.(Civil) No.28471/2011) Civil Appeal Nos.13689-13690/2015  (@ S.L.P.(Civil) Nos.4217-4218/2012) Civil Appeal No.13691/2015  (@ S.L.P.(Civil) No.3805/2008) Civil Appeal Nos.13692-13693/2015  (@ S.L.P. (Civil) Nos.15557-15558/2015)

J U D G M E N T

Anil R. Dave, J.

1. Delay condoned. 2. Leave granted. 3. I.A.  for  substitution  is  allowed  in  civil  appeal  arising out of S.L.P.(C) No.3805/2008.

4. In  view  of  the  judgment  of  this  court  dated  16th  

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October, 2015 in  Prakash & Ors. vs.  Phulavati & Ors.,  the  impugned order is set aside and the appeals are remanded to  the High Court for a fresh decision on merits in accordance  with law.   5. Parties shall appear before the High Court for further  proceedings on 14th December, 2015. 6. The appeals are allowed accordingly.  There shall be no  order as to costs. 7. Pending applications stand disposed of. 8. Copy of this order be sent to the respondents in civil  appeals arising out of S.L.P. (Civil) Nos.15557-15558/2015.

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

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

New Delhi; 24th November, 2015.

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