Section 41 in The Chhattisgarh Gram Nyayalaya Rules, 2001
41. Suits not be entertained.
- No Gram Nyayalaya shall try any suit, in respect of any matter which is pending for decision in, or has been heard or decided by, other Gram Nyayalaya or a Court of competent jurisdiction, in any former suit between the same parties or those under whom they claim.
