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SC: If App. Court Deals With Issues Rising for Deliberation, Omission to Sep. Frame Issues Not Fatal - (13 May 2024)

CIVIL

Supreme Court has held that even if the first appellate court does not separately frame the points for determination arising in the first appeal, it would not prove fatal as long as that court deals with all the issues that actually arise for deliberation in the said appeal.

Tags : SUPREME COURT   APPELLATE COURT   DELIBERATION  

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