SC: Validity of Sale Deed Executed b/w co-defs. Can’t be Decided in Plaintiff’s Suit for Possession - (08 May 2023)
PROPERTY
Supreme Court has held that in plaintiff’s suit for possession, validity of sale deed executed between the defendants cannot be considered as it would amount to adjudication of right or claim by way of counter-claim by one defendant against his co-defendant, which can’t be permitted.
Tags : SUPREME COURT SALE DEED VALIDITY CO-DEFENDANTS
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