International Cases South AfricaAn applicant for a final interdict must show a clear rightan injury actually committed or reasonably apprehended and absence of similar protection by any other remedy (Pitso and Others vs. Chabeli Molatoli Attorneys)(12.06.2024)The central issue in present appeal is whether the first Appellant, Mrs. Polo Susan Pitso (Mrs Pitso), the widow and executrix in the estate of the la....Property