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Supreme Court Of India

Hon'ble Judge(s): Altamas Kabir, Cyriac Joseph , JJ

Benami Transactions Prohibition Act (45 of 1988) , S.4— Applicability - Suit filed prior to coming in to force of Act - Provision of Act not applicable - Held on facts however, that dehors the question of applicability of Act, it must be held relying on documentary and oral evidence that respondent was owner of suit properties. (Para 16 17 18)