Supreme Court of India
Jatina Khatoon . vs Sk. Najeeb(D) Through Lrs. on 17 August, 2017
Equivalent citations: AIRONLINE 2017 SC 708
Author: Kurian Joseph
Bench: Kurian Joseph, R. Banumathi
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7816/2003
JATINA KHATOON & ORS. APPELLANT(S)
VERSUS
SK. NAJEEB (D) THROUGH LRS. & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Delay in filing the application for substitution (I.A. No.10/2017) is condoned.
2. Application for substitution of Respondent No.6(b) is allowed.
3. Considering the facts and circumstances of the case, we are not inclined to interfere with the impugned order passed by the High Court and the appeal is, accordingly, dismissed.
4. However, it will be open to the appellants to take all available contentions under law before the Execution Court.
5. Pending applications, if any, shall stand disposed of.
6. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] Signature Not Verified .......................J. Digitally signed by NARENDRA PRASAD Date: 2017.09.16 [R. BANUMATHI] 13:56:07 IST Reason: NEW DELHI;
AUGUST 17, 2017.