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SC: Can’t Dismiss Partition Suit at Preliminary Stage If Benami Exception is Pleaded - (22 May 2025)

PROPERTY

Supreme Court has observed that there cannot be dismissal of a suit seeking partition of joint family property at a preliminary stage under Order VII Rule 11 of the CPC if it has been pleaded that such property is saved by the exception to the benami transaction.

Tags : SUPREME COURT   ORDER VII RULE 11   PRELIMINARY STAGE  

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