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SC: Chit Foreman Authorized to Recover Amount of Future Subscription from Defaulting Subscriber - (08 Nov 2019)

CONTRACT

Supreme Court has observed that the relationship between a chit subscriber and a chit foreman is a contractual obligation which creates a debt on the day of subscription. Further the Court also noted that the foreman is entitled to recover the consolidated amount of future subscriptions from the defaulting subscriber in a lump sum.

Tags : SC   CHIT FOREMAN  

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