AIR 1994 SUPREME COURT 1200 ::1994 AIR SCW 522 ::1994 (2) APLJ 21 ::1995 (1) SCC(Supp) 141 ::(1994) 2 LandLR 310

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): B. P. Jeevan Reddy, N. Venkatachala , JJ

Civil P.C. (5 of 1908) , S.100— Second appeal - new plea - Raising of - Permissibility - Decree for specific performance - Reversal, based on plea of unwillingness to perform contract on part of vendee raised by purchaser pendente lite - Vendee depositing balance amount with vendor instead in the Court and procuring sale deed within period prescribed by trial Court - Denial of specific performance based on new plea - Not sustainable. Judgment of Allahabad High Court, Reversed. Specific Relief Act (47 of 1963) , S.10— (Para 9)