Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3070-3071 OF 2007
GOVT. OF A.P. & ORS. ..... APPELLANTS
VERSUS
M.A. RAZACK (DEAD) BY LRS. ..... RESPONDENTS
O R D E R
We have heard the learned counsel for the
parties.
Three courts below have found that the
jurisdiction of the Civil Court was not barred
under Section 476 of Administration of the Evacuee
Property Act, 1950.
We are, therefore, not inclined to interfere in
these matters. The appeals are, accordingly,
dismissed.
..................J
[HARJIT SINGH BEDI]
..................J
[T.S. THAKUR]
NEW DELHI
NOVEMEBR 26, 2009.