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Meg. HC: Party Breaching Contract is Liable to Pay Compensation for Only ‘Actual Loss’ - (23 Jun 2023)

CONTRACT

Meghalaya High Court has held that notwithstanding any agreement between parties, the party in breach of contract is liable to compensate the other party only to the extent of the loss suffered by such other party, unless there is a genuine pre-estimate indicated by way of liquidated damages.

Tags : MEGHALAYA HIGH COURT   BREACH OF CONTRACT   ACTUAL LOSS   COMPENSATE  

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