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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. 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. Motor Vehicles Act, 1988 — Section 166 and 140 — Compensation for death in motor vehicular accident — Negligence — Truck stationed on road at night without warning lights or indicators — Wagon-R car collided from behind — Held, truck driver was negligent in leaving the vehicle unattended on the road without adequate precautionary measures, which was the proximate cause of the accident. Motor Vehicles Act, 1988 — Section 166 — Motor Accident Claims Tribunal — Compensation — Enhancement — High Court enhanced compensation, but calculation of future prospects and omission of certain awarded amounts were infirmities — Supreme Court addressed these infirmities. Penal Code, 1860 (IPC) — Sections 420, 467, 468, 471 — Forgery and use of forged documents in judicial proceedings — Appeal confined to quantum of sentence, conviction upheld — Occurrence of offence in 2014, appellant facing proceedings for over a decade, no prior or subsequent criminal antecedents, forged document detected at early stage, no irreversible consequences — These factors warrant reconsideration of substantive sentence on grounds of proportionality and mitigating circumstances.

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