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Guj HC: Plaintiff in Specific Performance Suit Must Prove Readiness &Willingness to Perform Contract - (27 Apr 2026)

CONTRACT

Gujarat High Court reiterated that under the Specific Relief Act, in a suit for specific performance, the plaintiff bears the burden of proving continuous readiness and willingness to perform his contractual obligations, which may be inferred from the facts and surrounding circumstances of the case.

Tags : SPECIFIC PERFORMANCE SUIT; CONTRACT; PERFORM  

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