2019 AIR CC 1590 (P&H) ::(2019) 1 HinduLR 853 ::(2019) 2 RecCivR 777 ::(2019) 2 Ker LT 853

Punjab And Haryana High Court

Hon'ble Judge(s): Anil Kshetarpal , J

(A) Specific Relief Act (47 of 1963) , S.31— Contract Act (9 of 1872) , S.25— Suit for cancellation of sale deed - Locus standi - Contract without consideration - Plaintiff, son of vendor has no locus standi to challenge sale deed on ground of non-payment of consideration. (Para 14) (B) Hindu Succession Act (30 of 1956) , S.6, S.8— Coparcenary property - Disruption in joint family property - Property transferred in individual names of members - Co-parcenary character ceases to exist. (Para 16)