Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3549 OF 2008
PAMPATI SATHAMMA (D)TH. LRS. - APPELLANT(S)
| - RESPOND | |
| VERSUS<br>PAMPAT GANGARAM - RE<br>WITH<br>CIVIL APPEAL NO. 3548 OF 2008<br>J U D G M E N T<br>ANIL R. DAVE,J.<br>1. Applications for substitution are allowed<br>2. Heard the learned Counsel for the parties<br>3. We have considered the contents of the<br>as well as the inter-se relationship among th | - RE |
respondent gives 1/3rd of the properties in question to all
JUDGMENT
the appellants i.e. the sister of the respondent and legal
heirs of the deceased sister. 1/3rd of the properties or value
thereof shall be given by the respondent to the appellants
within six months from today.
4. According to the respondent, at present value of the
property is approximately Rs 60 lakhs. However, if the
appellants do not agree to the said valuation, it would be open
to them to raise the said contention in the appropriate
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proceeding before the Trial Court. The Trial Court would
determine value of the property and pass appropriate order in
the execution proceedings.
5. The impugned judgment of the High Court is set aside and the
appeals are allowed to the above extent with no order as to
costs.
.....................J.
[ANIL R. DAVE]
.....................J.
[ADARSH KUMAR GOEL]
NEW DELHI;
FEBRUARY 11, 2016
JUDGMENT
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