Free Legal Advice from Top Lawyers in India
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : You can file the case , but you must answer / explain the enormous delay occurred for filing such a suit.
Prudence Attorney's
Ernakulam High Court , Ernakulam
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : Dear Sir/Madam,
You are suggested to first of all get confirmation of the properties from registrar's office and then you will come to know the actual position. If you find that property was not sold, then get the mutation done in your favour and then file the case against that person who encroached.
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : Yes of course you have so many ways to evict that person from that conjoining house.
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : In general legal speak, yes you can do so, but to admit the case the subject would be very technical therefore always need to follow competent person to do so.
By: Shailesh Kumar, A High Court Lawyer, 800-2842-879, legaljobsk@gmail.com
Shailesh Kumar
Doranda , Ranchi
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : Yes
Shailesh Kumar
Doranda , Ranchi
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : If you sure about the sale deed and ownership, verify the schedule property i.e Khata No, Plot No. Area, etc and compare another plot details, if find it different the go for suit also file criminal complain , in case any doubt contact me.
ASHISH RANJAN SAMAL & ASSOCIATES
Cuttack G.P.O. , Cuttack
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : Yes, it is possible.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : Dear Sir,
This is a case of adverse possession and as such he has to show the legality of his occupancy and you have to have sound ground for condonation of delay
ANAND SHUKLA ADVOCATE
New Delhi G.P.O. , New Delhi
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : You can file a case for eviction by saying that they have encorached your property illegally.
But why no action is taken for past 20yrs. This question will arise for which you need to give strong reason which is acceptable by court
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : yes if you have legal documents your house you can file case in civil court
udit chaudhary
Bijnor , Bijnor
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Subject : Can I file a case if some one has captured my house for more than 20 years
Answer By Lawyer : 1. Separate the documents of Title of Property sold by your grand father and see the recitals of the Sale Deed fully.
2. If the Purchaser has merged another house or portion, which was in your grand father's name, and the Name in
the Revenue records are still in the name of your grandfather, keep those certified copies separately after verifying
the measurements of both the properties
3. Obtain and Check the recent documents by applying certified copies from Govt Authorities with Encumbrance.
4. If you have come across the matter recently, (Time and Date that you came to know bout the illegal possession
by the other side is important). Take all the papers/documents to your Lawyer and proceed further, if its within
the period of Limitation from the date of your knowledge about the incident.
