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Kerala HC: Trial Court Bound to Adjudicate Suit Seeking Fixing of Property Boundaries - (18 Oct 2021)

PROPERTY

Kerala High Court has ruled that a trial court is bound to adjudicate upon a suit seeking fixing of the boundary of a plaintiff's property and give a verdict in the same, irrespective of whether the commission report and plan thereto are set aside during the proceedings.

Tags : KERALA HIGH COURT   SUIT SEEKING FIXING OF PROPERTY BOUNDARIES  

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