Supreme Court: Subsequent Purchaser Without Due Verification Bound by Previous Sale Agreement - (11 Nov 2025)
CIVIL
Supreme Court held that a subsequent purchaser who relies solely on the vendor’s claims without due diligence cannot claim protection under Section 19(b) of the Specific Relief Act, 1963. The bench noted that prior agreements to sell, even if unilaterally cancelled, remain enforceable.
Tags : PURCHASER SALE AGREEMENT SPECIFIC RELIEF ACT
Share : 
|