Section 8 in Jammu and Kashmir Code of Civil Procedure Act, 1977
8. Resjudicata.
- No Court shall try any suit or issue in which the matters directly and substantially in issue in a former suit between the same parties, or between parties under whom they or any of them claim litigating under the same title, in a Court competent to try such subsequent suit or other suit in which such issue has been subsequently raised, and has been heard and finally decided by such court.
