SC: Findings Pertaining to Title in Partition Suit Can’t Bind Third Parties - (19 Jun 2023)
CIVIL
Supreme Court while upholding title of successors of Ryot Cultivators over the ‘Paigah lands’ in Hydernagar, Telangana has held that any finding relating to title to a property, recorded in a simple suit for partition, cannot be binding on third parties.
Tags : SUPREME COURT TITLE PARTITION FINDINGS THIRD PARTIES
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