SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Ker. HC: Title of Property Can’t be Determined Merely with Reference to Survey Demarcation - (01 Dec 2023)

PROPERTY

Kerala High Court has held that right and title to property have to be determined not with reference to survey demarcation but based on other cogent materials, the primary of which is the title deed. The survey result is only conclusive proof of boundary demarcation.

Tags : KERALA HIGH COURT   TITLE   PROPERTY   SURVEY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved