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SC: Dismissal For Default Isn’t Res Judicata, But Relief May Be Denied For Prior Abandonment - (30 Mar 2026)

CIVIL

Supreme Court held that dismissal of a suit for default is not res judicata as there is no decision on merits, but a litigant who repeatedly lets proceedings be dismissed may still be denied relief on equitable grounds for abusing the court’s process.

Tags : RES JUDICATA   RELIEF   DEFAULT  

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