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 0] [Section 128(2)] [Section 128] [Entire Act] State of Jammu-Kashmir - Subsection Section 128(2)(e) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (e)procedure where the defendant claims to be entitled to contribution or indemnity over or against any person whether a party to the suit or not;