AIR 2005 SUPREME COURT 1491 ::2004 AIR SCW 7437 ::(2005) 1 CLR 195 (SC) ::(2005) 98 RevDec 278 ::(2004) 63 CorLA 183 ::(2005) 4 CivLJ 298 ::(2005) 2 CivLJ 429 ::(2005) 1 CivilCourtC 685 ::2005 (1) SCC 191 ::(2005) 3 RecCivR 170 ::2004 (10) Scale 14 ::2005 All CJ 1 66 ::2005 (1) Cal HN 185 ::2005 (1) CalLJ 177 ::(2005) 1 All WC 218 ::2004 (3) BLJR 2271 ::2005 (2) MadLW 122 ::2005 (1) JLJR 77 ::(2005) 2 JCR 91 (SC) ::2005 (3) Pun LR 287 ::(2005) 1 SCJ 128 ::2005 (2) LandLR 197 ::2004 (7) SLT 295 ::2004 (8) Supreme 528 ::(2005) 1 CPJ 1 ::(2005) 25 AllIndCas 70 (SC) ::2005 (58) All LR 1 ::(2005) 1 CurLJ(CCR) 520 ::2005 (1) SRJ 511

Supreme Court Of India

Hon'ble Judge(s): Arijit Pasayat, S. H. Kapadia , JJ

Contract Act (9 of 1872) , S.72— General Clauses Act (10 of 1897) , S.10— Forfeiture of earnest money deposited - Non-acceptance of plot by respondent allotted by Development Authority - Delay in communication of non-acceptance beyond one month from date of allotment - Delay caused due to postal holiday and closure of office of Development Authority - Respondent could not be put to loss therefor - Principles, "lex non cogit ad impossibilia" and "actus curiae neminem gravabit" applicable - Respondent entitled to refund of earnest money with interest @ 9% p.a. from date of communication, instead of @ 10% p.a. from date of deposit. (Para 5)