January 13, 2026 9:54 am

Specific Performance

Specific Performance Of Re-Conveyance Deed Can’t Be Sought When Plaintiff Denies Defendant’s Title In Property

Bysclaw

Dec 3, 2023

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Specific Performance

Specific Relief Act, 1963 — Section 28 (1) — Decree for specific performance — Payment of purchase money — Extension of time — Execution of decree — Where a decree for specific performance allows a period for the purchaser to pay the purchase money, the court has the power under Section 28(1) to extend this time on such terms as it deems fit — The power to extend time for performance of the conditions of the decree cannot be the end of the transaction, and adopting a hyper-technical approach that treats non-extension as final ought to be eschewed — The real test is whether the plaintiff’s conduct amounts to a positive refusal to complete their part of the contract. (Paras 5, 7)

Jan 1, 2026 sclaw

Specific Performance

Agreement to Sell — Breach of Contract — Refund of Advance — Suppression of Material Fact — Reversal of Trial Court decree by High Court — High Court relying solely on a fleeting admission in cross-examination of plaintiff regarding prior knowledge (August 25, 2008) of mortgage on property, despite agreement being executed later (September 10, 2008) and parties admitting to no prior interaction before September 2008 — Supreme Court held reliance on such solitary, abstract admission misplaced, especially as material on record indicated subsequent conduct of defendant (reducing sale price, failure to reply to legal notice alleging concealment) admitted concealment of mortgage — Trial Court judgment decreeing refund restored. (Paras 13, 21, 28, 29, 30, 31, 33)

Dec 17, 2025 sclaw

C P C Specific Performance

Specific Relief Act, 1963 — Section 10 — Specific performance of contract — Plaintiff must prove existence of a valid agreement of sale, breach by defendant, and plaintiff’s readiness and willingness to perform — Defendant admitted signatures but pleaded misuse of blank papers and no agreement of sale — Plaintiff failed to examine witnesses to the agreement to sell and rent deed — Plaintiff’s evidence was self-serving — Failure to produce crucial evidence supporting the agreement rendered plaintiff’s case unsustainable.

Aug 9, 2025 sclaw

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Arbitration and Conciliation Act, 1996 — Sections 5, 34, and 37 — Scope of Judicial Intervention — Minimum intervention of judicial authority in domestic arbitration matters is required under Section 5 — Challenge to an arbitral award under Section 34 is limited to specific grounds, including patent illegality or conflict with the public policy of India — Scope of interference by the Appellate Court under Section 37 is akin to and cannot travel beyond the restrictions laid down under Section 34 — Appellate Court cannot undertake an independent assessment of the merits of the award or re-interpret contractual clauses if the interpretation by the Arbitral Tribunal was a plausible view and upheld under Section 34 — Setting aside an arbitral award under Section 37, which was upheld under Section 34, based on providing a different interpretation of contractual clauses is unsustainable in law. (Paras 24, 25, 30, 31, 36, 37, 39, 50, 51)

Jan 11, 2026 sclaw

Limitation Act, 1963 — Article 54 — Suit for specific performance — Commencement of limitation period — Where the defendant subsequently executed an affidavit ratifying the agreement to sell and conveying no-objection to the transfer, the period of limitation commences from the date of the admitted affidavit, as this is the stage at which the executant finally refused to execute the sale deed to the extent of her share — Trial court and High Court erred in dismissing the suit on the ground of limitation calculated from an earlier disputed date. (Paras 13, 35, 36, 37)

Jan 11, 2026 sclaw

Arbitration and Conciliation Act, 1996 — Section 9(2) read with Rule 9(4) of 2001 Rules — Setting aside High Court judgment — High Court erroneously treated the date of filing of the Section 11 petition (28.06.2024) as the commencement date, leading to the conclusion that proceedings commenced beyond the statutory period — Where the arbitration notice was served (on 11.04.2024) well within the 90-day period from the ad-interim injunction order (17.02.2024), proceedings commenced in time as per Section 21 — High Court’s finding unsustainable, resulting in the restoration of the Trial Court’s initial ad-interim injunction order. (Paras 28, 31, 32) E. Arbitration and Conciliation Act, 1996 — Section 9 — Interim injunction — Dispute regarding existence

Jan 11, 2026 sclaw

Motor Vehicles Act, 1988 — Section 2(28) — Definition of “motor vehicle” — Components — Definition has two parts: an inclusive part (mechanically propelled vehicle adapted for use upon roads) and an exclusive part — The second part expressly excludes “a vehicle of a special type adapted for use only in a factory or in any other enclosed premises” — Although Dumpers, Loaders, etc., may fall under the first part of the definition, they are excluded if their nature of use is confined to factory or enclosed premises, being special type vehicles/Construction Equipment Vehicles. (Paras 36, 37, 38, 39)

Jan 11, 2026 sclaw