Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 82 OF 2007
RAM RAJ & ORS. Appellant(s)
VERSUS
BADRI (DEAD) THROUGH LRs & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. We do not find any reason to interfere with the
concurrent findings rendered by the Appellate Court
and the Revision Court, as affirmed by the High
Court, regarding the legality of possession and
continuity of possession.
2. The appeal is, hence, dismissed.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ SANJAY KISHAN KAUL ]
New Delhi;
July 11, 2018.
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.07.28
11:31:13 IST
Reason: