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AIR 1972 SUPREME COURT 2685
::1973 2 SCC 60
Supreme Court Of India
(From: Allahabad)
Hon'ble Judge(s):
K. S. Hegde,
A. N. Grover,
G. K. Mitter
, JJJ
Specific Relief Act (1 of 1877) , S.42— Where the defendant is in possession of some of the suit properties and the plaintiff in his suit does not seek possession of those properties but merely claims a declaration that he is the owner of the suit properties, the suit is not maintainable. (Para 4)
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