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SC: Common Judgment in Suits by Same Plaintiff can be Challenged Through Composite Appeal - (14 Aug 2026)

CIVIL

Supreme Court held that a composite appeal against a common judgment in suits filed by the same plaintiff is maintainable, setting aside the Karnataka High Court's ruling that had interfered with the First Appellate Court's decision to entertain such an appeal.

Tags : SUITS; COMPOSITE APPEAL; COMMON JUDGMENT  

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