The case is one that occurred between the appellants, S. Amarjit Singh Kalra (deceased), and Smt. Pramod Gupta, regarding legal rights and the further preliminary issues that arise from the ... point of view that both parties died during litigation suited with regard to property disputes. Sale-Case was instituted with the judgment that had been established by a lower court for acquisition and title disputes by way of various appeals. The Supreme Court of India decided on the 17th of December, 2002. The Court decided that since the appellant prescribed for independence and distinct rights engaged in this case, the appeal would still continue even though there had been a death of the parties concerned, which affronted the very foundation of the argument that procedural technicalities should not stand on the wayside for substantive justice to be achieved; thus, allowing survivors to make claims notwithstanding the passing of one party, forming an important precedent in this aspect of civil law on whether or not to continue an appeal thusly.