(A) Specific Relief Act (47 of 1963) , S.20— Suit for specific performance - Agreement to sell - Plaintiff entered into a registered agreement of sale with original owner of suit property - Original owner expired leaving behind defendants as his heirs - Plaintiff was always ready and willing to perform his part of contract - There was nothing to indicate that there was a hardship of kind which original owner did not foresee at time he executed agreement of sale or that hardship which defendants would face was result of an act of plaintiff based on his supervening acts - Question of hardship in terms of S.20(2)(b) read with explanation (2) bears reference to hardship, which defendant did not foresee at time of entering into contract - Order of High Court holding that plaintiff was not entitled to decree for specific performance as same would cause hardship to defendants and setting aside decree of specific performance passed in favour of plaintiff was erroneous. AIR 2023 (NOC) 221 (TRI)-ReversedAIR 1999 SC 2309-Relied on (Para 33 34 36 40 41 42) (B) Specific Relief Act (47 of 1963) , S.20— Specific performance of contract - Grant o....