Shri Samay Garg Vs Shri Ram Kumar Garg & Ors
.... ject matter of CS (OS) 275/2022 is late Sh. Satish Kumar’s share of 856 Sq. Yds. In the Site Plan 2 filed in the said suit, this 856 Sq. Yds. is shown in red colour and the balance area of 1260 Sq. Yds. is shown in green colour. This area shown in green colour includes the suit property herein i ...
Delhi High Court
R. Nagaraj (Dead) Through Lrs. And Another Vs Rajmani And Others
.... in the time but the defendant takes plea that the plaintiff was aware of the necessary facts to file the suit prior to the date when he admits in the plaint such knowledge of facts then it is for the defendant to allege and prove that the plaintiff had such knowledge prior to the period from whic ...
Supreme Court Of India
Turi Munda Vs Pitambar Mahanta And Others
.... 12. As earlier stated, under Regulation 3-A of the Regulations, the competent authority has the powers to ensure eviction of the persons in unauthorized occupation of property of a Scheduled Tribe. By way of Orissa Regulation 1 of 1975, Regulation 7-D was inserted which is ...
Orissa High Court
Saroj Kumar Choudhary Vs Inder Gope and Others
.... cle 65 of the Limitation Act, 1963 and the period of limitation is 12 years and the findings of the learned appellate court that the present suit is for declaration of title and confirmation of possession for which the period of limitation is 03 years while deciding the issue of limitation is wh ...
Jharkhand High Court
Mallavva And Anr Vs Kalsammanavara Kalamma (Since Dead) By Legal Heirs & Ors
.... e position of law as regards the applicability of Article 58 or Article 65 of the Limitation Act in the present litigation. 11. We must first look into Sections 3(1) and 27 and also Articles 58, 65 and 113 of the Limitation Act respectively. 12. Section 3(1) of the said Act reads as f ...
Supreme Court Of India
Shri Mukund Bhavan Trust And Ors Vs Shrimant Chhatrapati Udayan Raje Pratapsinh Maharaj Bhonsle And Another
.... property or any part of, or share or interest in, such property shall be deemed to have notice of such instrument as from the date of registration or, where the property is not all situated in one sub-district, or where the registered instrument has been registered under sub-section (2) of secti ...
Supreme Court Of India
State Of Haryana & Anr Vs Amin Lal (Since Deceased) Through His Lrs & Ors
.... existence of an orchard. Acts such as placing bitumen drums or constructing temporary structures do not amount to adverse possession. The Trial Court rightly held that such acts do not constitute possession sufficient to establish adverse possession. (iv). Establishment of Ownership throu ...
Supreme Court Of India
Sh. Ajit Singh Vs Smt.Adarsh Kaur Gill
.... over the brothers and sisters of his mother, who are the parties in the present Suit, and who fall under Serial IX of the Class II heirs in the Schedule to the HSA. Relying on Section 3(1)(e)(ii), he submits that the half-brothers would not be related to Sh.Kamal Kishore Bindal by uterine blood ...
Delhi High Court
Sugunan Vs Sudhesan
.... immovable property is 12 years from the date when the possession of the defendant becomes adverse to the plaintiff. In addition to the same, acquiescence also could be presumed in this case as the residential building was constructed 20 years before the claim for mandatory injunction was raised. ...
High Court Of Kerala
Arthor Capton Vs State Of Jharkhand
.... or in which less than fifty-one per cent of the share capital is held by the State Government or the Central Government or partly by the State Government, and partly by the Central Government, and which has been set up with a view to provide agricultural credit to cultivators; and (d) any occupan ...
Jharkhand High Court
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