Section 23 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
23. Suit to include whole claim.
(1)Every suit instituted in a Gram Nyayalaya shall include the whole of the claim which the plaintiff is entitled to make in respect of the cause of action, but he may relinquish any portion of the claim.(2)If a plaintiff omits to sue in respect of or intentionally relinquishes any portion of his claim, he shall be precluded from bringing any separate action whether before a Civil Court or a Gram Nyayalaya for, or in respect of the portion so omitted or relinquished.
