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SC: Merely Pointing Out the Lacunae in the Defendant’s Title Would Not Suffice in a Title Suit - (22 Nov 2023)

PROPERTY

Supreme Court while observing that in a dispute with respect to determination of title, merely pointing out the lacunae in the defendant’s title would not suffice, held that the burden of proof rested on the shoulders of the plaintiff to reasonably establish the probability of better title.

Tags : SUPREME COURT   TITLE   BURDEN OF PROOF  

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