SURENDRA PAL SINGH Vs. RAVINDRA PAL SINGH

JUDGEMENT

(1.) Caveat No. 1108/2012.

(2.) IN the decision reported as JT 2012 (3) SC 451 Maria Margardia Sequeria Fernades & Ors. v. Erasmo Jack de Sequeria (dead) Thru LRs on the subject of pleadings and settlement of issues the Supreme Court observed, in paragraphs 71 to 74, as under: -

(3.) WITH the aforesaid legal principles in mind we proceed to note the relevant facts which have given birth to the instant appeal.