Section 23(2) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
(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.
