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Supreme Court - Daily Orders

Sant Ram (Since Deceased) Through His ... vs Sita Ram (Since Deceased) Through His ... on 18 July, 2022

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.26                              COURT NO.11                 SECTION XIV

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C)                 No.    11355/2022

     (Arising out of impugned final judgment and order dated 09-04-2021
     in RSA No. 143/2004 passed by the High Court Of Himachal Pradesh at
     Shimla)

     SANT RAM (SINCE DECEASED) THROUGH HIS LRS. & ANR.                   Petitioner(s)

                                                    VERSUS

     SITA RAM (SINCE DECEASED) THROUGH HIS LRS. & ORS.                   Respondent(s)

     (FOR ADMISSION )

     Date : 18-07-2022 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE M.R. SHAH
              HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                 Mr. Satish K. Chauhan, Adv.
                                       Mr. Atul Bhojane, Adv.
                                       Mr. Chand Qureshi, AOR
     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Having heard learned counsel appearing on behalf of the petitioners and having gone through the impugned judgment and order passed by the High Court as well as the decree passed by the Trial Court and even considering the document Ex.PX, it cannot be said that the High Court has committed any error in allowing the second appeal and quashing and setting aside the decree passed by the learned Trial Court. As such, we are in complete agreement with the view taken by the High Court. The Special Leave Petition stands dismissed.

Signature Not Verified

Digitally signed by R Natarajan Date: 2022.07.20

Pending application(s), if any, shall stand disposed of. 14:53:03 IST Reason:

     (NEETU SACHDEVA)                                                 (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                         ASSISTANT REGISTRAR