Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 10 in Bharatiya Sakshya Adhiniyam, 2023

10. Facts tending to enable Court to determine amount are relevant in suits for damages.

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.[Similar to Section 12 from Old IEA-Also Refer]