| Sections | Particulars |
|---|---|
| Chapter II | The Relevancy Of Facts |
| 40 | Previous judgments relevant to bar a second suit or trial |
| Description | The existence of any judgment, order or decree which by law prevents any Courts from taking cognizance of a suit or holding a trial, is a relevant fact when the question is whether such Court ought to take cognizance of such suit, or to hold such trial. |
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