2001 AIR - KANT. H. C. R. 2665 ::2001 AIHC 4610 ::(2002) 4 ICC 930 ::(2002) 5 Kant LJ 594

Karnataka High Court

Hon'ble Judge(s): M. P. Chinnappa , J

Civil P.C. (5 of 1908) , S.11, O.26 R.9— Interlocutory order- Resjudicata - Applicability - Dispute regarding fixation of boundaries - Controversy can be resolved only by conducting survey-Dismissal of application for appointment of Commissioner on ground that earlier application for same relief was dismissed, by applying principle of resjudicata - Not proper. (Para 5 6)