AIROnline 2018 SC 718 ::AIR 2018 SC (Supp) 1538 ::(2018) 131 All LR 756 ::(2019) 3 CalLT 3 ::(2019) 1 Cal HN 6 ::(2018) 4 CurCC 352 ::(2019) 1 ICC 156 ::(2019) 127 Cut LT 444 ::(2019) 1 Mad LW 449 ::(2018) 8 Mad LJ 446 ::(2018) 4 JLJR 271 ::(2019) 1 JCR 105 (SC) ::(2018) 192 AllIndCas 142 (SC)

Supreme Court Of India

Hon'ble Judge(s): A M Khanwilkar, Dhananjaya Y Chandrachud , JJ

Specific Relief Act (47 of 1963) , S.14(3)(c)— Consumer Protection Act (68 of 1986) , S.2(1)(d)— Specific performance of development agreement - Development agreement entered into between parties for construction of building - Loss incurred by developer for alleged breach of agreement can be recompensed by payment of compensation - Failure on part of developer to satisfy conditions under clause (i) and (ii) of Section 14(3)(c) regarding alleged loss suffered by them - Developer not entitled to specific performance of development agreement. (Para 27)