Kerala HC: Whether Suit Falls Under Section 92 of CPC Has to be Decided Before Trial - (28 Sep 2022)
CIVIL
Kerala High Court has held that question as to whether suit falls under Section 92 of CPC must be decided before trial as suit under Section 92 can be prosecuted only with leave of the court and if after finalisation of trial it is found that Suit requires leave, the entire trial will become futile.
Tags : KERALA HIGH COURT CPC TRIAL
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