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
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.