GOVT.OF A.P. Vs M.A. RAZACK (DEAD) BY LRS.
Bench: HARJIT SINGH BEDI,T.S. THAKUR, , ,
Case number: C.A. No.-003070-003071 / 2007
Diary number: 24587 / 2005
Advocates: T. V. GEORGE Vs
LAWYER S KNIT & CO
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3070-3071 OF 2007
GOVT. OF A.P. & ORS. ..... APPELLANTS
VERSUS
M.A. RAZACK (DEAD) BY LRS. ..... RESPONDENTS
O R D E R
We have heard the learned counsel for the
parties.
Three courts below have found that the
jurisdiction of the Civil Court was not barred
under Section 476 of Administration of the Evacuee
Property Act, 1950.
We are, therefore, not inclined to interfere in
these matters. The appeals are, accordingly,
dismissed.
..................J [HARJIT SINGH BEDI]
..................J [T.S. THAKUR]
NEW DELHI NOVEMEBR 26, 2009.