Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 308] [Section 96] [Entire Act] Union of India - Subsection Section 96(3) in The Code of Civil Procedure, 1908 (3)No appeal shall lie from a decree passed by the Court with the consent of parties.
