Section 20(2)(b) in The Specific Relief Act, 1963

[Cites 0, Cited by 78] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(b) in The Specific Relief Act, 1963

(b)where the performance of the contract would involve some hardship on the defendant which he did not foresee, whereas its non-performance would involve no such hardship on the plaintiff; or

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Union of India - Subsection

Section 20(2)(b) in The Specific Relief Act, 1963