Supreme Court - Daily Orders
Avtar Singh . vs Surjit Kaur on 4 May, 2022
Bench: Ajay Rastogi, Sanjiv Khanna
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 9953/2011
AVTAR SINGH & ORS. APPELLANT(S)
VERSUS
SURJIT KAUR & ORS. RESPONDENT(S)
O R D E R
Application for correction of cause title is allowed. It is the appellant(s)/defendant(s)’s appeal assailing the judgment impugned of the High Court passed in Regular Second Appeal No.1242 of 2008 dated 18.08.2009.
The respondent(s)/plaintiff(s) filed the suit for cancellation of two sale deeds dated 09.04.1992 executed by Late Puran Singh, the father-in-law of the appellant(s)/defendant(s). The learned Trial Court in the first instance dismissed the suit filed by the respondent(s)/plaintiff(s) by judgment and decree dated 28.09.2005 but on appeal being preferred, the finding written by the Trial Court was reversed by the Court of Appeal by judgment dated 31.08.2007 and that came to be confirmed in a Regular Second Appeal preferred by the present appellant(s)/defendant(s) by judgment impugned dated 18.08.2009.
We have heard the learned counsel for the parties at length and with their assistance have gone through the records of the case Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.05.06 and find no reason to disturb the finding recorded by the Court of 10:11:45 IST Reason: Appeal and confirmed by the High Court in Regular Second Appeal No.1242 of 2008 under the judgment impugned dated 18.08.2009. 2 Consequently, appeal fails and accordingly is dismissed. Pending application(s), if any, shall stand disposed of.
…………………………………………………..J (AJAY RASTOGI) …………………………………………………..J (SANJIV KHANNA) NEW DELHI;
MAY 04, 2022.
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ITEM NO.105 COURT NO.13 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9953/2011
AVTAR SINGH & ORS. Appellant(s)
VERSUS
SURJIT KAUR & ORS. Respondent(s)
( IA No. 148847/2019 - AMENDMENT IN CAUSE TITLE) Date : 04-05-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Mr. Anant Vijay Palli, Adv.
Mr. Nikhil Palli, Adv.
Mr. Deepak Goel, AOR For Respondent(s) Mr. Himanshu Sharma, AOR Ms. Aditi Sharma, Adv.
Mr. Seeta Ram Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Gopal Singh Nahel, Adv. Mr. Vinay Kumar, Adv UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)
(Signed order is placed on the file)