AIR 2017 SUPREME COURT 1034 ::2017 (2) AJR 353 ::(2017) 1 WLC(SC)CVL 438 ::(2017) 135 RevDec 811 ::(2017) 4 CivLJ 477 ::(2017) 1 All RentCas 535 ::(2017) 2 CivilCourtC 48 ::2017 (3) SCC 702 ::(2017) 2 RecCivR 1 ::(2017) 2 Scale 747 ::(2017) 4 CurCC 506 ::(2017) 1 CurCC 50 ::AIR 2017 SC (Civil) 1003 ::(2017) 3 AndhLD 37 ::(2017) 2 Cal HN 1 ::(2017) 3 Cal LJ 89 ::(2017) 122 All LR 46 ::(2017) 2 ICC 553 ::(2017) 2 ICC 7 ::(2017) 123 Cut LT 833 ::(2017) 2 Mad LJ 404 ::(2017) 1 Mad LW 856 ::(2017) 3 MPLJ 303 ::(2017) 4 Mah LJ 809 ::(2017) 2 JLJR 22 ::(2017) 2 Pat LJR 114 ::(2017) 172 AllIndCas 129 (SC)

Supreme Court Of India

(From : Madras)*

Hon'ble Judge(s): Ranjan Gogoi, Ashok Bhushan , JJ

(A) Civil P.C. (5 of 1908) , O.1 R.9— Non-joinder of necessary parties - Suit for declaration of title - Only one owner of land, however, impleaded as party - Issue regarding non-joinder of other owner as necessary party raised and decided against purchaser - High Court decreeing suit of purchaser, without considering findings regarding non-joinder of party - Decree of declaration, not sustainable. (Para 29 30) (B) Specific Relief Act (47 of 1963) , S.34, S.42— Suit for declaration - Purchaser, admittedly not in possession of property - Relief of recovery of possession, however, not claimed in suit for declaration - Suit filed for mere declaration, without relief of recovery of possession, not maintainable. (Para 36) (C) Specific Relief Act (47 of 1963) , S.34— Suit for declaration - High Court decreeing suit of purchaser, without considering findings regarding non-joinder of party - Purchaser filing suit for mere declaration, without relief of recovery of possession - Findings of High Court, contradictory regarding name of property owner - High Court committing error, in decreeing suit. S.A. No. 800 of 2012, dated 22.01.2013 (Mad.), Reversed. ....