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Bom. HC: Issues Which Only Dispose of the Suit Partly, Cannot be Framed by Trial Court - (23 Jul 2024)

CIVIL

Bombay High Court has held that an issue which only partly disposes of a suit cannot be framed by the Trial Court under Section 9 of the Code of Civil Procedure, 1908.

Tags : BOMBAY HIGH COURT   S. 9 OF CPC   TRIAL COURT  

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