Supreme Court - Daily Orders
Kandasamy And Ors. vs Kolandasamy on 9 August, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).7493 of 2009
KANDASAMY AND ANR. Appellant(s)
VERSUS
KOLANDASAMY Respondent(s)
O R D E R
No ground is made out for our interference as the first appellate court as well as the High Court have properly appreciated the facts and rightly found existence of easement of necessity to use the cart way.
We do not find any merit in the appeal. The Civil Appeal is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
....................J (ARUN MISHRA) ....................J (MOHAN M. SHANTANAGOUDAR) NEW DELHI;
AUGUST 9, 2017
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2017.08.21
15:16:55 IST
Reason:
ITEM NO.109 COURT NO.11 SECTION XII
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).7493/2009 KANDASAMY AND ANR. Appellant(s) VERSUS KOLANDASAMY Respondent(s) Date : 09-08-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) R. Nedumaran, AOR For Respondent(s) Mr. Kumar Kartikay, Adv.
Mr. Vishal Meghwal, Adv.
Mr. V. Prabhakar, Adv.
Ms. Jyoti Prashar, Adv.
Mr. N.J. Ramchandar, Adv.
Ms. Revathy Raghavan, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)