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AIR 2000 SUPREME COURT 3567(2)
::2000 AIR SCW 3662
Supreme Court Of India
(From : 1999 (2) Indian Civil Cases 649 (Cal.))
Hon'ble Judge(s):
Ajay Prakash Misra,
R. P. Sethi
, JJ
Civil P.C. (5 of 1908) , O.21 R.97, S.24— Execution proceedings - Suit in respect of same subject-matter of property filed after initiation of execution proceedings by appellant who is not party to decree - Suit is not maintainable - Appellant is entitled to raise all such lawful subtenancy or any of his right in execution proceedings. (Para 3)
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