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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

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Transfer of Suit–Suit for damages filed at Chennai by husband–Suit transferred to Kolkata where wife residing with 2 years old child.

Bysclaw

Jan 20, 2019

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Decree remains valid unless set aside. Executing Court reduced to interest from 18% to 14%–High Court further reduced the same to 9%–Executing Court cannot go beyond decree–Executing Court to execute the same as it is.
Written Statement–Acceptance of–Trial Court can accept written statement after 90 days.

By sclaw

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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.