Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13686 OF 2015
(arising out of S.L.P.(Civil) No.21814 of 2008)
M.NARAYANA & ANR. ... APPELLANT(S)
| ... RESPONDE | |
| VS.<br>MAKKA (D) BY LRS.AND ORS. .<br>With<br>Civil Appeal No. 13687/2015<br>(@ S.L.P.(Civil) No.18744/2010)<br>Civil Appeal No.13688/2015<br>(@ S.L.P.(Civil) No.28471/2011)<br>Civil Appeal Nos.13689-13690/2015<br>(@ S.L.P.(Civil) Nos.4217-4218/2012)<br>Civil Appeal No.13691/2015<br>@ S.L.P.(Civil) No.3805/2008)<br>Civil Appeal Nos.13692-13693/2015 | . |
J U D G M E N T
JUDGMENT
Anil R. Dave, J.
1. Delay condoned.
2. Leave granted.
3. I.A. for substitution is allowed in civil appeal
arising out of S.L.P.(C) No.3805/2008.
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4. In view of the judgment of this court dated 16
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October, 2015 in Prakash & Ors. vs. Phulavati & Ors., the
impugned order is set aside and the appeals are remanded to
the High Court for a fresh decision on merits in accordance
with law.
5. Parties shall appear before the High Court for further
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proceedings on 14 December, 2015.
6. The appeals are allowed accordingly. There shall be no
order as to costs.
7. Pending applications stand disposed of.
8. Copy of this order be sent to the respondents in civil
appeals arising out of S.L.P. (Civil) Nos.15557-15558/2015.
..............J.
[ANIL R. DAVE]
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
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24 November, 2015.
JUDGMENT
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