Supreme Court of India Judgements

47270 Judgements hosted as on 26/06/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Specific Performance

Specific Performance

Date of Performance determines Limitation Period — The Court clarified that when a specific date for performance is fixed in a contract, the limitation period for filing a suit for specific performance begins to run from that date, not from any later date mentioned in the agreement regarding its validity — This interpretation reinforces the principle that the statute of limitations is triggered by the failure to perform as agreed, not by the contract’s overall duration.Validity Clause does not Extend Limitation Period — The Court held that a clause in a contract extending its validity does not automatically extend the limitation period for enforcing the contract’s terms — This distinction is crucial for determining when legal action must be initiated to seek specific performance.

Aug 13, 2024 sclaw

2024 INSC 599 SUPREME COURT OF INDIA DIVISION BENCH USHA DEVI AND OTHERS — Appellant Vs. RAM KUMAR SINGH AND OTHERS — Respondent ( Before : Vikram Nath and Prasanna…

Specific Performance

Agreement to sell – Suit for Specific performance – The appellant entered into a sale agreement with respondent 4, a Power of Attorney, for respondents 2 to 11 – The sale was to be completed by a certain date, which was extended multiple times – However, the land was sold to respondents 1 to 3, who were also Power of Attorney holders – The main issue was whether the sale agreement was valid and the appellant had the right to specific performance of the contract – The appellant argued that the agreement was valid, the earnest money was paid, and the suit was filed within the time limit – The respondents argued that not all co-owners signed the agreement, the appellant was not ready with the funds, and the suit was barred by limitation – The Trial Court decreed the suit in favor of the appellant, but the High Court set aside this decree, leading to the current appeal – The court found that not all co-owners signed the agreement, the Power of Attorney was not proved in the trial, and the appellant’s failure to appear as a witness was noted – The Supreme Court upheld the High Court’s judgment, dismissing the appeal and concluding that the appellant was not entitled to specific performance.

Jun 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH KUMAR — Appellant Vs. ANAND KUMAR AND OTHERS — Respondent ( Before : Pankaj Mithal and Prashant Kumar Mishra, JJ. ) Civil Appeal…

Specific Performance

Suit for specific performance – Suit for specific performance of an agreement for sale executed by the respondent in their favour in respect of a plot of land in Chandigarh – The Supreme Court held that the appellants were disentitled to the relief of specific performance due to their conduct of making false and/or incorrect statements in the plaint – The Supreme Court also held that the appellants did not give up their claim against the co-sharers of the respondent who were not parties to the suit.

Mar 8, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MAJOR GEN. DARSHAN SINGH (D) BY LRS. AND ANOTHER — Appellant Vs. BRIJ BHUSHAN CHAUDHARY (D) BY LRS. — Respondent ( Before : Abhay…

Specific Performance

Even if the case of later payments by the respondents to the appellants is accepted, the same being at great intervals and there being no willingness shown by them to pay the remaining amount or getting the Sale Deed ascribed on necessary stamp paper and giving notice to the appellants to execute the Sale Deed, it cannot be said that in the present case, judged on the anvil of the conduct of parties, especially the appellants, time would not remain the essence of the contract – Suit for specific performance dismissed

Jan 14, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ALAGAMMAL AND OTHERS — Appellant Vs. GANESAN AND ANOTHER — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Civil Appeal No.…

Specific Performance

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.

Dec 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S GREATER ASHOKA AND LAND DEVELOPMENT COMPANY @ APPELLANT Vs. KANTI PRASAD JAIN (DECEASED) THROUGH LRS — Respondent ( Before : Vikram Nath and…

Limitation Specific Performance

Limitation Act, 1963 – Article 54 and Section 9 – Suit for specific performance – Limitation – Article 54 of Part II of the Schedule to the Limitation Act, 19637 stipulates the limitation period for filing a suit for specific performance as three years from the date fixed for performance, and in alternative when no date is fixed, three years from the date when the plaintiff has notice that performance has been refused – when no time is fixed for performance, the court will have to determine the date on which the plaintiff had notice of refusal on part of the defendant to perform the contract.

Sep 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH A. VALLIAMMAI — Appellant Vs. K.P. MURALI AND OTHERS — Respondent ( Before : Sanjiv Khanna and Bela M. Trivedi, JJ. ) Civil Appeal…

Specific Performance

Suit for specific performance – Agreement to sell – where the sum named is an amount the payment of which may be substituted for the performance of the act at the election of the person by whom the money is to be paid or the act done, the Court may refuse to pass the decree for specific performance. In the present case, the condition specifically stipulates that in case of failure on the part of the seller to execute the sale deed within the stipulated time the buyer shall be entitled to double the amount given as an advance.

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH T.D. VIVEK KUMAR AND ANOTHER — Appellant Vs. RANBIR CHAUDHARY — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. ) Civil Appeal…

Specific Performance Specific Relief Act

HELD when specific performance of the terms of the contract has not been done, the question of time being the essence of contract does not arise – time would not be of essence in a contract wherein the obligations of one party are dependent on the fulfillment of obligations of another party.

Apr 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GADDIPATI DIVIJA AND ANOTHER — Appellant Vs. PATHURI SAMRAJYAM AND OTHERS — Respondent ( Before : Krishna Murari and Sanjay Karol, JJ. ) Civil…

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Accident

Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month.

Jun 26, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant.

Jun 26, 2026 sclaw
State Laws

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154 — Transfer of land in contravention of ceiling limit — Not void ipso facto — Capable of ratification — Legality of transfer to be judged by law on date of execution — Sale deed executed on 04.06.1957 — Ceiling limit then was 30 acres, subsequently amended to 12.5 acres retrospectively from 01.07.1952 — Transfer in contravention of Section 154 not void but voidable at instance of Gaon Sabha coupled with liability for ejectment of transferee under Section 163 — No suit filed for ejectment within limitation period.

Jun 24, 2026 sclaw
Specific Performance

Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later.

Jun 24, 2026 sclaw