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Citedby 12 docs - [View All]
K.M.Sudheer Kumar vs K.M.Kishore Kumar on 14 November, 2008
Raman Nair vs Madhava Kurup Raveendran Nair on 24 April, 2009
Sargunam (Dead) By Lr vs Chidambaram & Another on 7 October, 2004
Bhopal Singh Son Of Shri Charan ... vs Nepal Singh And Jaipal Singh Sons ... on 12 December, 2007
Smt. T.K. Santha And Ors. vs Smt. A.G. Rathnam And Ors. on 4 August, 1989

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[Section 20(2)] [Section 20] [Complete Act]
Central Government Act
Section 20(2)(a) in The Specific Relief Act, 1963
(a) where the terms of the contract or the conduct of the parties at the time of entering into the contract or the other circumstances under which the contract was entered into are such that the contract, though not voidable, gives the plaintiff an unfair advantage over the defendant; or