Sahab Deen Vs Keshav Prasad & Ors.

Allahabad High Court (Lucknow Bench) 6 Mar 2020 Second Appeal No. 187 Of 2017 (2020) 03 AHC CK 0027
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Second Appeal No. 187 Of 2017

Hon'ble Bench

Rajnish Kumar, J

Advocates

Angrej Nath Shukla, Mohammad Aslam Khan, Ram Dev Tiwari

Final Decision

Allowed

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

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 03 AHC CK 0027
  • Coram: Rajnish Kumar, J
  • Bench: Single Bench
  • Advocates: Angrej Nath Shukla, Mohammad Aslam Khan, Ram Dev Tiwari
  • Result: Allowed
Referenced Acts & Sections
  • 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
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