AMARENDRA NATH SEN, J.
1. The Judgment of the High A Court affirming the decision of the lower courts and the order of eviction, are hereby set aside. The appeal is, therefore, allowed with costs.
2. Appeal allowed.
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Mahabir Prasad Verma v. Dr. Surinder Kaur
Mahabir Prasad Verma v. Dr. Surinder Kaur
(Supreme Court Of India)
C. A. No. 1830 of 1978 | 07-04-1982
Advocate List
Bench
- HON'BLE MR. JUSTICE A. N. SEN
- HON'BLE MR. JUSTICE R. S. PATHAK
Eq Citations
- (1982) 2 SCC 258
- [1982] 3 SCR 607
- AIR 1982 SC 1097
- 1982 (1) RCR (RENT) 615
- 1982 (14) UJ 394
- 1982 (1) SCALE 299
- 1982 (1) RCR 615
- LQ/SC/1982/84
Head Note
LAND AND BUILDING — Eviction — Order of eviction — High Court affirming decision of lower courts — Set aside
