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Supreme Court: Entering Into Sale Agreement With Minor is Void and Unenforceable - (27 Feb 2024)

CONTRACT

Supreme Court has held that per the Contract Act, 1872 it is clearly stated that for an agreement to become a contract, the parties must be competent to contract, wherein age of majority is a condition for competency, hence a sale agreement with minor is void and cannot be enforced.

Tags : SUPREME COURT   CONTRACT ACT   1872   SALE AGREEMENT   MINOR  

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