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Kerala HC: Partial Specific Performance Not Allowed if Defendant Holds Undisputed Property Title - (10 Nov 2025)

PROPERTY

Kerala High Court ruled that under Section 12(2) of the Specific Relief Act, 1963, a decree for partial specific performance cannot be granted if the defendant holds undisputed ownership of the entire property.

Tags : SPECIFIC PERFORMANCE   UNDISPUTED PROPERTY   TITLE  

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