Sale of Goods

Rights and Duties of The Buyer

RIGHT	DUTIES
1.	To have delivery of the goods as per contract. ( secs . 31 & 32)	1	To accept the delivery of goods, when the seller is willing to make the delivery as per the contract (Sec. 31)
2.	To reject the goods when they are not of the description, quality or quantity as specified in the contract (Sec 37).	2.	To pay the price in exchange for possession of the goods
3.	To repudiate the contract when goods are delivered in installments without any agreement to that effects [ Sec. 38 (1)]	3.	To apply for delivery of the goods. (Sec. 35)
4.	To be informed by the seller, when the goods are to be sent by sea route, so that he may arrange for their insurance [Sec 39 (30]	4	To demand delivery of the goods at a reasonable hour ( sec 36 (4)
5	To have a reasonable opportunity to examine the goods for ascertaining whether they are in conformity with the contract. (sec. 41)	5	To accept delivery of the goods in installments and pay for them, in accordance with the contract. (Sec. 38 (2)
6	To sue the seller for recovery of the price, if already paid, when the seller fails to deliver the goods.	6	To bear the risk of deterioration in the course of transit, when the goods are to be  delivered at a place other than where they are sold ( sec 40)
7	To sue the seller for damages if the seller wrongfully neglects or refuses to deliver the gods to the buyer ( sec 57)	7	To inform the seller in case the buyer refuses to accept or rejects the goods ( sec 43)
8	To sue the seller for specific performance	8	To take the delivery of the goods within a reasonable time after the seller tenders the delivery (Sec.  44)
9	To sue the seller for damages for breach of a warranty or for breach of a condition treated as breach of a warranty ( Sec 59)	9	To pay the price, where the property in the goods are passed to the buyer, in accordance with the terms of the contract ( Sec 55)
10	To sue the seller the damages for anticipatory breach of contract ( Sec 60)	10	To pay damages for non-acceptance of goods ( Sec 56)
11	To sue the seller for interest where there is a breach of contract on the part of the seller and price has to be refunded to the buyer ( sec 61)