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Citedby 136 docs - [View All]
Nathubhai Gulabdas vs Bhakhibhai Muljibhai on 4 December, 1962
Gulamminya Hasuminya Decd. ... vs Sakhavatkhan Mohmadkhan Decd. ... on 20 October, 2000
Marri Narasayya And Ors. vs Peruri Krishnamurthi on 6 August, 1928
Krishnan Nair vs Perumbalath Kizhakkiniyakath ... on 23 December, 1966
Sainik Kanaiyalal Kalumal vs The State on 2 August, 1961

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Central Government Act
Section 12 in The Indian Evidence Act, 1872
12. In suits for damages, facts tending to enable Court to determine amount are relevant. In suits in which damages are claimed, any fact which will enable the Court to determine the amount of damages which ought to be awarded, is relevant.