Code of Civil Procedure, 1908:

0.2, r.2 - Bar to second suit - Plaintiff filing a suit for permanent injunction seeking to restrain defendants from interfering with his possession - Second suit filed by plaintiff for specific performance of contract for sale in respect of the same property - The two suits. and the cause of action D mentioned therein would show that the causes of action and reliefs sought for are quite distinct and are not same - Therefore, provisions of 0. 2, r. 2 will not apply.Code of Civil Procedure, 1908:

'Cause of action' - Explained.

Precedent:

Ratio of a decision - Must be understood in the background of the facts of that case.

Appeal:

First appeal - High Court, being the final court of facts in a first appeal, is required to decide all the points formulated by it - Matter remanded to High Court to decide the appeals by recording its finding on all points formulated by it.