Mohanachandran Nair Vs V. Varghese
.... said circumstances. 9. Coming to the instant case, apart from filing objection, the plaintiff did not mount the box to tender evidence to point out any curious and fraudulent circumstances in the matter of execution of Ext.A1 sale deed in favour of the claim petitioners. Nothing is substan ...
High Court Of Kerala
Musmat Shanti Devi Vs Lallu Ram
.... ngful reading of the plaint, it is found that the suit is manifestly vexatious and without any merit, and does not disclose a right to sue, the court would be justified in exercising the power under Order VII Rule 11 CPC. 23.14. The power under Order VII Rule 11 CPC may be exercised by the ...
Patna High Court
Nagesh Krishnaji Koyalkar Vs Balaram Ashok Manjarekar And Others
.... e (1) a decree shall be drawn up in accordance with the judgment and the decree shall bear the date on which the judgment was pronounced.” 19. The Hon’ble Supreme Court in the case of Karan Kapoor Vs. Madhuri Kumar, reported in (2022)10 Supreme Court Cases 496, has after considering th ...
Bombay High Court
Esiya P. Vs Raheena
.... fer. In this case, when the petitioner preferred E.A.No.5 of 2016 in order to establish her right, title and interest in the property in question, it was resisted by the 1st respondent by contending that the said transaction was a fraudulent one by virtue of the provisions of Section 53 of the T ...
High Court Of Kerala
R. Hemalatha Vs Kashthuri
.... he value of Rs.100/ and upwards is made compulsorily registrable and whether such unregistered agreement relating to sale of immovable property can be received in evidence in a suit for specific performance? 6. While answering the aforesaid issues and appreciating the submissions made by ...
Supreme Court Of India
Deodatta And Others Vs Ujwala And Others
.... f the suit and purchased the suit property for valuable consideration. It is further contention of the defendant Nos.4 and 5 that no injunction was granted in favour of the plaintiff and therefore, defendant No.1 was not restrained from executing the sale-deed. Even the plaintiff had not registe ...
Bombay High Court (Nagpur Bench)
Mannil Abdul Gadhafi @ Abdul Gadhafi Mannil Vs P.V.Mohammed
.... ration of the suit or execution application would have the effect of restoring the attachment retrospectively so as to affect alienations made during the period between dismissal of the suit or execution application and the order directing restoration, it is clear that an order of restoration wou ...
High Court Of Kerala
P. Kameshwari Vs State Bank Of India
.... bmitted that nothing is brought on record to show that it was a fraudulent transfer and was made to frustrate the loan recovery proceeding, as such Section 53 of the Transfer of Property Act, 1882 would not be applicable in this case. 5. Per contra, learned counsel for the respondent submit ...
Debts Recovery Appellate Tribunal, Kolkata Bench
Anil Kumar Mehta Vs Joginder Kumar Mehta & Ors
.... uly 1983, and had, on the other hand, asserted their title in respect of the suit property on the basis of the gift deed dated 25th May 2008 executed by Champa Mehta, the learned ADJ, vide the impugned order dated 1st September 2022, observed that there were no unambiguous and unconditional admi ...
Delhi High Court
Devidas And Others Vs Balasaheb And Others
.... idences that the name of Venkat Rama Bandgar (now deceased) was recorded as a tenant. Several 7/12 extracts from 1961 till 1973- 74 stand in the name of Venkat and from the year 1975-76 onwards, they stand in the name of the deceased Laxman Shankar. 44. In this backdrop, it is clear that th ...
Bombay High Court (Aurangabad Bench)
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