AIR 1998 SUPREME COURT 2028 ::1998 AIR SCW 1883 ::1998 (4) ADSC 692 ::1998 (2) UJ (SC) 266 ::1999 (1) Civ LJ 848 ::1998 (5) SCC 537 ::(1998) 3 RecCivR 261 ::(1998) 3 Scale 275 ::1998 (119) Pun LR 533 ::1998 (2) All CJ 1245 ::1998 (2) CurCC 105 ::1998 (2) BLJR 1078 ::1998 BLJR 2 1078 ::(1998) 2 Pun LR 533 ::(1998) 2 SCJ 153 ::(1998) 2 LandLR 539 ::1998 (4) Supreme 440 ::(1998) 3 JT 551 (SC) ::1998 (3) JT 551

Supreme Court Of India

(From : Punjab and Haryana)*

Hon'ble Judge(s): S. B. Majmudar, M. Jagannadha Rao , JJ

Transfer of Property Act (4 of 1882) , S.54— Sale - Bona fide purchaser - Defendant alleged to have entered into agreement to sell property, with plaintiff - Subsequent agreement to sell by defendant in respect of same property - Evidence on record establishing that subsequent purchaser was bona fide purchaser for value without notice of earlier agreement with plaintiff - Plaintiff, held would not be entitled to relief of specific performance against subsequent purchaser. Specific Relief Act (47 of 1963) , S.19— (Para 13 14 15)