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AHC:Bar on Appeal Against Compromise not Applicable where Court Refuses to Record Same Partially - (12 Sep 2019)

CIVIL

Allahabad High Court (AHC) while rejecting a petition filed under Article 227 of Constitution on account of an alternate remedy has ruled that the bar against appeal from a compromise decree shall not apply in cases where the Court records some part of the compromise while refuses to record the remaining part.

Tags : AHC   COMPROMISE DECREE  

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