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AIR 1925 MADRAS 226 ::1924 Mad WN 666
Madras High Court
Hon'ble Judge(s): Madhavan Nair , J

Civil P.C. (5 of 1908) , S.11— Constructive res Judicata. Plea not directly relevant for the decision of the question raised in the suit need not be raised and in such a case there is no bar of constructive res judicata.

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