“….to examine whether an interest is assignable, it has to be seen whether the terms of the contract, and the circumstances in which the contract was entered into, lead to an inference that the parties did not intend to make their interest therein assignable”
Assignment Of Interest Is Not Valid Merely Because It Was Not Expressly Prohibited In Contract: SC [Read Judgment] BY: ASHOK KINI26 Nov 2019 12:36 PM “It has to be seen…