AIR 2019 SUPREME COURT 4654 ::AIROnline 2019 SC 1139 ::(2020) 1 CivLJ 117 ::(2019) 3 All RentCas 840 ::(2019) 13 Scale 110

Supreme Court Of India

Hon'ble Judge(s): Arun Mishra, M. R. Shah, B. R. Gavai , JJJ

Specific Relief Act (47 of 1963) , S.20— Karnataka Land Reforms Act (10 of 1962) , S.61— Specific performance of contract - Entitlement - Record showing agreement to sale between parties is contrary to S. 61 of Act of 1962- Agreement contrary to law cannot be enforced in favour of plaintiff in suit for specific performance even if defendant was benefited by such agreement - Plaintiff not entitled to specific performance of contract. (Para 27 28)