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Bombay HC: Jurisdiction u/s 100CPC is Limited That Even Wrong or Inexcusable Finding of Fact - (15 Apr 2022)

CIVIL

Bombay High Court has held that jurisdiction under Section 100 of the Code of Civil Procedure, 1908 is so limited that even a wrong or grossly inexcusable finding of fact cannot be interfered with and hence refused to do so.

Tags : BOMBAY HIGH COURT   WRONG OR INEXCUSABLE FINDING OF FACT  

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