Framing of issue of res judicata as preliminary issue – Order of the High Court to direct the learned trial court to frame preliminary issue on the issue of res judicata is not desirable to ensure speedy disposal of the lis between parties.
SUPREME COURT OF INDIA DIVISON BENCH SATHYANATH AND ANOTHER — Appellant Vs. SAROJAMANI — Respondent ( Before : Hemant Gupta and V. Ramasubramanian, JJ. ) Civil Appeal No. 3680 of…