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Sale Deed without Payment is Invalid; No Consideration Means Void Sale: Supreme Court - (15 Sep 2025)

PROPERTY

SC reaffirms that a sale deed without payment of consideration is void under Section 54 of the Transfer of Property Act, 1882. Referring to Kewal Krishnan v. Rajesh Kumar, the Court held that price payment is essential for a valid sale without it or future payment terms the deed holds no legal value

Tags : SALE DEED   CONSIDERATION   VOID SALE   TRANSFER OF PROPERTY ACT  

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