11 July 2018
Supreme Court
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RAMRAJ Vs BADRI (D) THR. LRS.

Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-000082-000082 / 2007
Diary number: 1472 / 2004
Advocates: T. N. SINGH Vs SUNIL KUMAR JAIN


1

NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  82 OF 2007

RAM RAJ & ORS.                                Appellant(s)

                               VERSUS

BADRI (DEAD) THROUGH LRs & ORS.            Respondent(s)

J U D G M E N T

KURIAN, J.

1. We do not find any reason to interfere with the

concurrent findings rendered by the Appellate Court

and  the  Revision  Court,  as  affirmed  by  the  High

Court,  regarding  the  legality  of  possession  and

continuity of possession.

2. The appeal is, hence, dismissed.

 

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

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

New Delhi; July 11, 2018.