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SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases - (20 Apr 2026)

CIVIL

Supreme Court held that even in ex parte civil suits, courts must identify and decide key points for determination. While framing issues is not mandatory, failure to do so may vitiate the trial if it causes prejudice to the parties.

Tags : REASONED JUDGMENTS   EX PARTE   DETERMINATION  

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