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SC Lays Down Requirements for a Successful Plea of Non Est Factum - (21 Aug 2023)

CONTRACT

Supreme Court while laying down requirements for successful plea of ‘Non Est Factum’, observed that such a plea can be taken by an executor/signatory of deed to plead that the said document is invalid as its executor/signatory was mistaken about its character at the time of executing/signing it.

Tags : SUPREME COURT   NON EST FACTUM   DEED   MISTAKE  

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