Sahab Deen Vs Keshav Prasad & Ors.

Case No: Second Appeal No. 187 Of 2017

Date of Decision: March 6, 2020

Acts Referred: Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157(B)#Civil Procedure Code, 1908 — Section 100, 107, 151, Order 1 Rule 10, Order 8 Rule 5(2), Order 8 Rule 10, Order 41 Rule 31#Transfer Of Property Act, 1882 — Section 52#Indian Contract Act, 1872 — Section 10, 16(3), 19(A)#Evidence Act, 1872 — Section 68, 70

Hon'ble Judges: Rajnish Kumar, J

Bench: Single Bench

Advocate: Angrej Nath Shukla, Mohammad Aslam Khan, Ram Dev Tiwari

Final Decision: Allowed