Free Legal Advice from Top Lawyers in India
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Ya you can file case for possession and you should have all documents regarding your title
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes you can file a case.
Toprani Law Firm
Galleria DLF-IV , Gurgaon
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Dear Sir,
It seems a very weak case. However show you all documents and discuss.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes you can file OS before court with proper documents.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes you can file OS before court with proper documents.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 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 a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : U can file case when u receive the information of fraud no matter how old.
It will become criminal matter but it will bit hardwork of getting proved
Meghavi J. Gajjar
Mavdi , Rajkot
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : U can file case when u receive the information of fraud no matter how old.
It will become criminal matter but it will bit hardwork of getting proved
Meghavi J. Gajjar
Mavdi , Rajkot
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes, you can
Shailesh Kumar
Doranda , Ranchi
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes, you can
Shailesh Kumar
Doranda , Ranchi
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes, you can
Shailesh Kumar
Doranda , Ranchi
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes, you can
Shailesh Kumar
Doranda , Ranchi
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.
Adv Dhiraj Joshi
Rajapeth , Amravati
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes it is possible subject to the documentation and title deeds and today ground situation.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Considering the description and situation, chances are very very rare(to be honest) although its your right thus you should at least fight and start your moves.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Dear Sir,
You can definitely claim possession if the title of the property is with you. You can file a title suit and for that you have to firstly serve a pleader notice.
Regards
Advocate Member
ANAND SHUKLA ADVOCATE
New Delhi G.P.O. , New Delhi
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes U can
Jagjit Singh Sahni
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Hello
In the very first instance that you must sure that such plot had sold or not. Then after you may file a case in the court of law.
Regards
Adv. S. Sarangpure
Sushama Sarangpure
Bagadganj , Nagpur
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Hello
In the very first instance that you must sure that such plot had sold or not. Then after you may file a case in the court of law.
Regards
Adv. S. Sarangpure
Sushama Sarangpure
Bagadganj , Nagpur
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : yes of course you can file a case, but before that you have to see the authentication of your document
Adv. Tayyaba Khanche
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : Yes. You can file a case for illegal trespass as well as eviction petition for claiming possession of your property even after 50 years. Condition is that documents must clearly show that you are the owner or your ancestors wet the owners and the person in illegal possession has no right over the property.
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : 1.First get all the certified copies of all the Plots in Sheet 243, Plot 1265, 266 and 1267. Obtain Encumbrance certificates for all plots for more than 50 years.
2. Take all the papers to a Lawyer or a Document Writer in your place and check all the facts, figures and recitals in the deeds. See if the signatures or any documents are forged by any body to obtain the property by fraud. Fraud vitiates all transactions. Until you obtain all the certified copies and verify, you will not get a clear picture.
3. If your fore fathers and if you were not aware about the properties till recently and within the Limitation period, you can try and file case. if you had slept over the matter, inspite of knowing the details and plots are transferred by one to another, Law cannot help you.
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Subject : Can I file a case if some one has captured my house for more than 50 years
Answer By Lawyer : No.
Limitation Period Completes.
