AIR 2017 SUPREME COURT 5559 ::2018 (1) ABR 547 ::(2018) 138 RevDec 720 ::(2018) 1 WLC(SC)CVL 503 ::(2018) 2 CivLJ 650 ::(2018) 1 All RentCas 56 ::(2018) 1 CivilCourtC 432 ::2018 (1) SCC 585 ::(2017) 13 Scale 644 ::(2018) 2 AllMR 472 (SC) ::(2018) 126 All LR 487 ::(2018) 1 Cal HN 113 ::(2018) 2 Bom CR 1 ::AIR 2018 SC (Civil) 494 ::(2018) 1 ICC 1092 ::(2018) 125 Cut LT 396 ::(2018) 2 MPLJ 636 ::(2018) 3 Mah LJ 624 ::2018 (1) KCCR SN 21 (SC) ::(2018) 2 AndhLD 40 ::(2018) 181 AllIndCas 36 (SC)

Supreme Court Of India

(From: Bombay)

Hon'ble Judge(s): R. K. Agrawal, Abhay Manohar Sapre , JJ

(A) Specific Relief Act (47 of 1963) , S.34— Suit for recovery of possession - Defendant not disputing plaintiff's title to suit land - Nor raising any objection when sale deed exhibited in evidence - Plea of adverse possession by defendant also not proved - Sale deed duly proved by plaintiff - Plaintiff entitled to decree of possession on basis of sale deed. (Para 21 22 23) (B) Transfer of Property Act (4 of 1882) , S.54, S.123— Sale deed - Attesting witnesses for its execution as required in gift deed, not necessary - Examination of attesting witness to prove execution of document as per S. 68 of Evidence Act - Not applicable to sale deed. Evidence Act (1 of 1872) , S.68— (Para 20) .....