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SC: Vendor Remains a Necessary Party in Specific Performance Suits Even After Transferring Property - (13 Jan 2026)

PROPERTY

Supreme Court reaffirmed that in a suit for specific performance of an agreement to sell immovable property, the vendor remains a necessary party even if he has already transferred his interest in the property to a third party.

Tags : VENDOR   NECESSARY PARTY   SPECIFIC PERFORMANCE  

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