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Ker HC: In Non-Performance of Agreement, Buyer to Get Charge Over Property For Paying Purchase Price - (01 Mar 2024)

PROPERTY

Kerala High Court has held that where the non-performance is not due to fault of the buyer and seller, or where both are at blame/default, it cannot be said that buyer has improperly declined to accept delivery and hence he is entitled to charge over property for purchase price paid and interest.

Tags : KERALA HIGH COURT   NON-PERFORMANCE   CHARGE OVER PROPERTY  

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