HC can’t Go Beyond Decree of Trial Court While Dismissing Appeal in Absence of Cross Appeal: SC - (18 Dec 2018)
Supreme Court has observed that, while dismissing an appeal filed by a defendant, the high court could not pass any further order beyond the judgment and decree passed by the trial court, in the absence of any cross-objection and/or cross appeal preferred by the plaintiff.
Tags : SUPREME COURT HC CAN’T GO BEYOND DECREE OF TRIAL COURT WHILE DISMISSING APPEAL IN ABSENCE OF CROSS APPEAL
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