land dispute, possession rights, property law
0  11 Apr, 2005
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Achal Misra Vs. Rama Shanker Singh and Ors.

  Supreme Court Of India Civil Appeal /3322/1998
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Case Background

Dr. C.P. Tandon, had a house in Lucknow. It was two storeyed. It had a plinth area of 3500 square feet. It was situate on a plot of land admeasuring 8892 square ...

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