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Hawa Singh - Appellant @HASH Union of India and Others
original plaintiff can sue in their own right because the right to sue survives and the plaintiff did not die
Jamnadas Gordhandas Vs Damodardas Chunilal
the death of Ben Buchi take place which may Narayan (God) forbid before (her) marriage or should she die
Md.Safi Ahmed and Ors. Vs Md Abdul Matin and Ors.
22.9.1980 no objection was filed and accordingly, the prayer for substitution of the legal heirs of die
Abdul Latif Khan and Another Vs Niyaz Ahmed Khan
same page that "a marriage contracted by a sick person is dependent on consummation, so that if he die
Anil Kumar and Others Vs State and Another
the matter is decided by the larger Bench of the Apex Court, instant petition may be adjourned sine-die
Bhagirath Bhaurao Kanade Vs The State of Maharashtra
acquitted accused Waman was standing there, and when Govinda cried after being burnt, he said "You may die
Inder Lal Vs Narendra Kumar and Others
worst irony of fate is that it happened with a young boy of six years of age, who could not physically die
United India Insurance Company, Goa Vs Antonetta D''souza and others
Assumption D''Souza, one Ganpat Bhikaji Sawant and one Ramesh Datta Naik came to die and the respondent
State of Rajasthan Vs Satnam Singh @ Satta Singh
injuries on the person of PW8 Brijlal with sword with an intention to murder him and he was about to die