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Delhi HC: Quantum of Damages Can Only be Decided After Trial - (11 Jul 2022)

CIVIL

Delhi High Court has held that quantum of damages to be awarded to the plaintiff can only be decided after the trial and therefore a plaint cannot be rejected under Order VII Rule 11 of the CPC on the basis that the quantum of damages claimed in it cannot be granted.

Tags : DELHI HIGH COURT   QUANTUM OF DAMAGES   TRIAL  

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