SC: Title Suit Hit by Constructive Res Judicata if Omitted in Prior Injunction Suit Disputing Title - (10 Apr 2026)
CIVIL
Supreme Court clarified that a subsequent suit for declaration of title is barred under Explanation IV to Section 11 CPC (constructive res judicata) if the claim was not raised in an earlier injunction suit where title was in dispute, as it ought to have been raised then.
Tags : TITLE SUIT CONSTRUCTIVE RES JUDICATA INJUNCTION
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