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Ker HC: Party Can’t Take Defence of Defective Title Once it Enters into Agreement to Convey Property - (04 Aug 2023)

CIVIL

Kerala High Court has observed that once a party enters into an agreement to convey the property, it is not open for them to defend the claim for specific performance contending that he does not have a conveyable title.

Tags : KERALA HIGH COURT   SPECIFIC PERFORMANCE   TITLE   DEFENCE  

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