Suit for specific performance - Refund of earnest money - Merely refunding the earnest money paid, after sixty years will be unreasonable as the respondent, after booking the plot, has been waiting all along as even in the litigation since 1986 - Price of the land in the area has increased manifold for the last sixty years - Appellant pays a total amount of Rs. 50,00,000/- to the respondent as full and final settlement of claim in the suit - Appeals disposed of. - Supreme Court of India Judgements