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Cal. HC: Title & Possession Sufficient to Grant Injunction Against Construction on Joint Property - (10 Aug 2022)

PROPERTY

Calcutta High Court has held that plaintiff seeking restraint order on defendant from making construction on a property is required to prove prima facie that he has title to it or is entitled to possession thereof or both, and there is no requirement to produce the original title deeds.

Tags : CALCUTTA HIGH COURT   TITLE   JOINT PROPERTY   CONSTRUCTION  

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