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SC: HC Has No Jurisdiction to Decide Upon Unframed Question of Law During Second Appeal - (28 Mar 2017)

Supreme Court, while setting aside a High Court judgment, which suo moto applied a provision of law while deciding a second appeal, has reiterated that High Court has no jurisdiction to decide on a second appeal on a question which is not framed as required under Section 100(4) of CPC.

Tags : SUPREME COURT   SECOND APPEAL  

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