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Brij Nandan And Others v. Emperor

Brij Nandan And Others v. Emperor

(High Court Of Judicature At Allahabad)

| 27-08-1947

Advocate List
Bench
  • HON'BLE JUSTICE HARISH CHANDRA, J
Eq Citations
  • 1948 18 AWR 78
  • AIR 1948 ALL 136
  • LQ/AllHC/1947/57
Head Note

Civil Procedure Code, 1908 — Or. 20 R. 12 and Or. 39 R. 1 — Decree of declaration — Reversal by High Court — Sustainability — Appellants filed suit for declaration that they are owners of suit property and for injunction restraining respondents from interfering with their possession — Trial court held that appellants are owners of suit property and granted decree of declaration in their favour — High Court allowed appeal and set aside decree of trial court — Held, High Court was not right in setting aside decree of trial court — Judgment and decree of High Court set aside and decree of trial court restored — Limitation Act, 1963 — Or. 20 R. 12 — Or. 39 R. 1