KANSHI RAM versus OM PRAKASH JAWAL AND ORS.

Citation: [1996] SUPP. 1 S.C.R. 330 · Decided: 15-04-1996 · Supreme Court of India · Bench: K. RAMASWAMY · Disposal: Appeal(s) allowed

Judgment (excerpt)

A 
KANSHI RAM 
v. 
OM PRAKASH JAWAL AND ORS. 
APRIL 15, 1996 
B 
(K. RAMASWAMY AND G.B. PATTANAIK, JJ.) 
Special Relief Act, 1963 : 
Specific peifonnance of a contract of immovable property--{]rant of 
C decree-Not automati~ne of discretion to be exercised on sound p1in-
ciples-Cowt would be guided by justice, equity, good conscience and fair-
ness to both the pmties--W/1en the party had claimed altemative relief for 
damages, Court justified in granting alternative decree for damages instead of 
ordering specific peifomiance. 
D 
S. Rangaraju Naidu v. S. Thi1uvarakkarasu, AIR (1995) SC 1769, 
referred to. 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 7499 of 
1996. 
E 
From the Judgment and Order dated 18.4.95 of the Delhi High Court 
in R.F.A. No. 217 of 1972. 
Mukul Rohtagi and Matrinder Singh for the appellant. 
R.C. Pathak for the Respondents. 
F 
The following Order of the Court was delivered : 
Leave granted. 
This appeal by special leave arises from the judgment and order 
dated April 18, 1995 of the Delhi High Court made in RFA No. 217/72. 
G The admitted position is that an agreement of sale dated April 7, 1969 was 
executed to. convey the property on the plot of land admeasuring 100 
square yards situated in Dayanand Colony, Lajpat Nagar, New Delhi for 
Rs. 16,000 and Rs. 2,500 was paid as earnest money. The respondent filed 
the suit on July 13, 1970 for the specific performance if the agreement and 
H also claimed, alternatively damages for a sum of Rs. 12,00 with interest 
330 
KANSHIRAM v. O.P.JAWAL 
331 
payable thereon. The courts below have granted the decree for specific A 
performance. Thus this appeal by special leave. 
The learned counsel for the appellant has fairly contended that 
specific performance of the contract is within the discretion of the Court 
and is not a matter of course. The courts in granting the decree for specific 
performance should exercise the discretion on sound principles of law. In 
the event of working out the equities, the. courts would in an appropriate 
case, grant alternative relief, instead of granting the decree for specific 
performance. In support thereof, he sought to place reliance on the judg-
ment of this Court in S. Rangaraju Naidu v. S. Thintvarakkarasu, AIR 
(1995) SC 1769. He contended that the appellant is prepared to pay a sum 
of Rs. 10 Iakh as alternative relief; though the respondent claimed Rs. 
12,000 instead of granting specific performance at this distance of time 
which would be unjust, inequitable and unfair. 
B 
C. 
It is contended by learned counsel for the respondents that the D 
respondent had secured balance money and he was always ready and 
willing to perform his part of the contract which finding was affirmed by 
both the courts below; the appellant had avoided execution of the sale 
deed; therefore, the courts below have rightly granted the decree; and there 
• 
is no justification for interference with the decree granted by the courts 
below. 
E 
Having regards to the facts of this case and the arguments addre"5ed 
by the learned counsel, the question that arises for consideration is: 
whether it would be just, fair and equitable to grant the decree for specific 
performance? It is true that the rise in prices of the property during the 
F 
pendency of the suit may not be the sole consideration for refusing to 
decree the suit for specific performance. But it is equally settled law th~t 
granting decree for specific performance of a contract of immovable 
property is not automatic. It is one of discretion to be exercised on sound 
principles. When the court gets into equity jurisdiction, it would be guided G 
by justice, equity, good conscience and fairness to both the parties. Con-
sidered from this perspective, in view of the fact that the responden~ 
himself had claimed alternative relief for damages, we think that the courts 
would have been well justified in granting alternative decree for damages, 
instead of ordering specific performance which would be unrealistic and 
unfair. Under these circumstances, we hold that the decree for specific H 
332 
SUPREME COURT REPORTS [1996] SUPP. 1 S.C.R. 
A 
performance is inequitable and unjust to the appellant. 
The appeal is accordingly allowed. The appellant shall not again sell 
the property for five years. The plaintiff respondent will be paid a sum of 
Rs. 10 lakhs within a period of three months from to-day. In case the 
plaintiff respondent avoid receipt of the amount within th

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