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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

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.

Advocates List

For the Appearing Parties V.M. Tarkunde, H.K. Puri, T.U. Mehta, N.D. Garg, Rajiv Garg, S.B. Bisaria, Advocates.

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE MR. JUSTICE A. N. SEN

HON'BLE MR. JUSTICE R. S. PATHAK

Eq Citation

(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

HeadNote

LAND AND BUILDING — Eviction — Order of eviction — High Court affirming decision of lower courts — Set aside

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