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Supreme Court: Minor Can Repudiate Guardian’s Voidable Sale by Conduct After Majority - (09 Oct 2025)

CIVIL

Supreme Court ruled that a minor, upon attaining majority, can repudiate a guardian’s voidable sale not only by filing a suit but also through clear conduct, like selling the property to a third party, thus negating the need for formal legal proceedings to invalidate the transaction.

Tags : MINOR   SALE   GUARDIAN  

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