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Gau. HC: Cannot Take Up New Ground in Appeal Except Plea of Maintainability - (20 Feb 2025)

MOTOR VEHICLES

Gauhati High Court while dismissing an appeal against judgment of Motor Accident Claims Tribunal, has stated that except a plea of maintainability, no new ground can be taken up in an appeal.

Tags : GAUHATI HIGH COURT   PLEA OF MAINTAINABILITY   NEW GROUND  

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