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Jharkhand HC: Section 19 (2) Bars Appeal from Decree Passed with Consent of Parties - (16 Feb 2022)

CIVIL

Jharkhand High Court recently held that Section 19(2) of the Family Courts Act, 1984 is akin to the provision under Section 96(3) of the Code of Civil Procedure, 1908 which bars appeal from a decree passed with the consent of parties.

Tags : JHARKHAND HIGH COURT   APPEAL FROM DECREE  

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