Section 33(2)(b) in The Specific Relief Act, 1963

[Cites 0, Cited by 4] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(b) in The Specific Relief Act, 1963

(b)that the agreement sought to be enforced against him in the suit is void by reason of his not having been competent to contract under section 11 of the Indian Contract Act, 1872 (9 of 1872), the court may, if the defendant has received any benefit under the agreement from the other party, require him to restore, so far as may be, such benefit to that party, to the extent to which he or his estate has benefited thereby.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 33(2)(b) in The Specific Relief Act, 1963