Section 12(3)(ii) in The Specific Relief Act, 1963

[Cites 0, Cited by 13] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(ii) in The Specific Relief Act, 1963

(ii)in either case, relinquishes all claims to the performance of the remaining part of the contract and all right to compensation, either for the deficiency or for the loss or damage sustained by him through the default of the defendant.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(3)(ii) in The Specific Relief Act, 1963