JKL HC: Section 96 CPC Mandates that Appellant Must Challenge Both Decree Judgment - (24 Aug 2023)
CIVIL
Jammu and Kashmir and Ladakh High Court has observed that Section 96 of Civil Procedure Code (CPC) amply make out that the appellant is required to challenge the decree and not the judgment passed by the court of original jurisdiction.
Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT CPC DECREE JUDGMENT
Share : 
|