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Ker. HC: Second Appeal Under CPC Admissible on Substantial Question of Law & Not on Equitable Grounds - (25 Jan 2024)

CIVIL

Kerala High Court has held that High Court shall admit and hear second appeal under Order XLII Rule 1, 2 read with Section 100 Code of Civil Procedure (CPC) only on the basis of substantial question of law and not on equitable grounds.

Tags : KERALA HIGH COURT   SECTION 100 CPC   ORDER XLII CPC   SECOND APPEAL  

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