SC: Can’t Reject Plaint as Time Barred When Limitation is Mixed Question of Fact & Law - (01 May 2025)
CIVIL
Supreme Court has held that a plaint cannot be rejected on the ground of limitation when the issue of limitation is a mixed question of fact and law and such issues cannot be decided summarily without allowing the parties to lead evidence on the arising of the cause of action.
Tags : SUPREME COURT TIME BARRED FACT & LAW
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