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SC: Once Plaint in Respect of Main Relief Stands Barred, Other Reliefs Claimed Also Fall Down - (17 Apr 2025)

CIVIL

SC has observed that once the plaint or the suit in respect of the main relief stands barred by time, the other ancillary relief claimed therein also falls down. The other reliefs are dependent upon the first relief and cannot be granted until and unless the plaintiff succeeds in the first relief.

Tags : SUPREME COURT   ANCILLARY RELIEF   BARRED BY TIME  

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