Contract
Void agreements
- Agreements void if considerations and objects unlawful in parts.
- Agreement without considerationis void, unless it is in writing and registered, or it is a promise to compensate
for something done, or is a promise to pay a debt barred by limitation.
- Agreement in restraint of marriage. Every agreement in restraint of the marriage of any person, other than a minor is void. It
is the policy of law to discourage agreements, which restrain freedom of marriage. Where a party is restrained from marrying at all, or for marrying for a fixed period or from marrying a particular person,
or class of persons, the agreement is void.
- Agreement in restraint of trade. Every agreement, by which one is restrained from exercising a lawful profession,
trade or business of any kind, is to that extent void.
- Agreement in restraint of legal proceedings. Every agreement by which any party thereto is restricted absolutely from
enforcing his rights under or in respect of any contract, by the usual legal proceedings in the ordinary tribunals, or which limits the time within which he may thus enforce his rights is void to that extent.
- Agreements for uncertainty. Agreements the meaning of which is not certain, or capable of being made certain, are
void.
- Agreements by way of wager/ Bet. Agreements by way of wager are void; and no suit shall be brought for recovering
anything alleged to be won on wager, or entrusted to any person to bide by the result of any game or other uncertain event on which any wager is made. (Wager means betting or gambling). However certain prizes for horseracing are exempted.
