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SC: Suit Alleging Coercion or Undue Influence Cannot be Rejected under Order VII Rule 11 CPC - (11 Feb 2026)

CIVIL

The court observed that “The grounds of coercion, undue influence and more importantly misrepresentation, resulting in an inequitable partition, cannot be peremptorily rejected while considering an application under Order VII, Rule 11 of the CPC.”

Tags : COERCION   UNDUE INFLUENCE   REJECTED  

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