Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 14364 OF 2015
(Arising out of SLP(C)No.8253 of 2015)
H.P. CHIKKARAMA REDDY & ANR.
... APPELLANT(S)
VS.
KANTHAMMA & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
th
2. In view of the judgment of this Court dated 16
October, 2015 in Civil Appeal No.7217/2013 in the case of
Prakash & Ors. Vs. Phulavati & Ors., the impugned order is
set aside and the appeal is remanded to the High Court for
a fresh decision on merits in accordance with law.
3. Parties shall appear before the High Court for
th
further proceedings on 4 January, 2016.
JUDGMENT
4. The appeal is allowed with no order as to costs.
Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
11 December, 2015.
Page 1