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SC: Genuineness of Transaction Cannot Be Doubted Merely Because Thumb Impression Affixed - (18 Aug 2021)

PROPERTY

Supreme Court has observed that genuineness of property transaction cannot be doubted merely because thumb impression was affixed instead of signature. The Court has also observed that every person has a unique thumb impression and thus 'forgery of thumb impressions is nearly impossible'.

Tags : SUPREME COURT   GENUINENESS OF PROPERTY TRANSACTION  

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