SC: For Annulment of Deed, Non-Executant Only has to Seek Declaration that Deed is Invalid - (25 Apr 2025)

CIVIL

SC has observed that where executant of a deed wants it to be annulled, he has to seek cancellation of deed u/s 31 of Specific Relief Act, 1963. But if a non-executant seeks annulment of a deed, he has to only seek a declaration that the deed is invalid or illegal or that it is not binding on him.

Tags : SUPREME COURT   ANNULMENT OF DEED   NON-EXECUTANT  

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