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SC Clarifies Section 144 CPC not Attracted when there is no Variation or Reversal of Decree or Order - (06 Nov 2019)

CIVIL

Supreme Court has observed that the provisions of Section 144 of Code of Civil Procedure, 1908 will not be attracted when there is no variation or reversal of a decree or order. The Court noted that the principle of doctrine of restitution is that on the reversal of the decree, the law imposes an obligation on the party to the suit who received the benefit of the decree to make restitution to the other party for what he has lost.

Tags : SC   DECREE  

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