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SC: First Appellate Court Should Comply with Requirements of Order XLI Rule 31 CPC - (13 Feb 2020)

CIVIL

Supreme Court has observed that a judgment of a First Appellate Court has to set out points for determination, record the decision thereon and give its own reasons. The Court further said that even when the First Appellate Court affirms the judgment of the Trial Court, it is required to comply with the requirement of Order XLI Rule 31 of the Code of Civil Procedure, 1908 and non-observance of this requirement leads to infirmity in the judgment of the First Appellate Court.

Tags : SUPREME COURT   FIRST APPELLATE COURT  

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