P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Supreme Court: Decree Against Plaintiff by Default Bars New Suit on Same Cause of Action - (10 Sep 2019)

CIVIL

Supreme Court has ruled that the decree against Plaintiffs by default bars fresh suit on the same cause of action by their successors in title. The Court observed that the purchaser was sailing in the same boat as that of the Original Plaintiffs, he cannot be said to be having better rights than the Original Plaintiffs.

Tags : SUPREME COURT   CAUSE OF ACTION  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved