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SC: Undue Influence Cannot be Deduced Merely Because Family Member was Taking Care of Elderly - (12 Sep 2019)

CONTRACT

Supreme Court has observed that ‘undue influence’ in execution of a contract cannot be inferred merely because a family member was looking after his family elder. The Court ruled that if some members of the family are looking after the elderly and others by choice or by compulsion of vocation are unable to do so then there is bound to be more affinity between the elderly with those who are looking after them.

Tags : SC   UNDUE INFLUENCE  

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