Vijay Prabhu Vs S.T. Lajapathie
.... s quantity or as regards quality. In other words, it is material and not insignificant, so that a reasonable objection can be taken by the promisee to accept performance. The phrase ‘does not admit of compensation’ implies that there is no data for ascertaining a fair and reasonable amount as th ...
Supreme Court Of India
Raman (Dead) By Lrs. Vs R. Natarajan
.... High Court were manifold. First, the High Court framed a question which was actually a question of fact which involved appreciation of evidence and not a substantial question of law. As a consequence, the answer given by the High Court was only a finding of fact. Next, the High Court reversed th ...
Supreme Court Of India
Katta Sujatha Reddy & Anr Vs Siddamsetty Infra Projects Pvt. Ltd.& Ors.
.... sition under the Civil Law. Under the Civil Law of contracts, adherence to the sanctity of contract is enforced with greater rigour by inversing the situation. The reason for choice of damages and specific performance range from legal to economic. It is in this context that the Courts cannot eng ...
Supreme Court Of India
Shon Randhawa Vs Ramesh Vangal & Ors
.... dicial principles and not arbitrarily or against the Articles of the Agreement and the material on record. 36. Attention of the Court is drawn to Clause 7.5 of the SPA to argue that the parties were ad-idem that in case of any disputes, either one would have a right to seek Specific Perfor ...
Delhi High Court
Jumbo World Holdings Limited And Others Vs Embassy Property Developments Private Limited And Others
.... rchasers, which could, therefore, be waived by the purchasers. (ii) Surinder Singh v. Kapoor Singh (2005) 5 SCC 142 (Surinder Singh), where, the Hon'ble Supreme Court held that the relinquishment of a part of the claim as per section 12 (3) (ii) of SRA need not be specifically pleaded an ...
Madras High Court
Vesta Building Products Pvt. Ltd And Ors Vs Balasaeb Kashinath Rasal And Ors
.... g the tenant ejected both the brothers started living in the house. As a purdent purchaser Joginder Nath ought to have made enquiries whether Kartar Lal had exclusive title to the property. Evidence of mutation of names in the Municipal Register establishes that the property was mutated in the j ...
Bombay High Court
Harprasad And Another Vs Meerhasan And Others
.... this Court on 23.04.2008. In compliance of the interim order, the learned counsel for the petitioner has taken steps for serving the respondents and the respondents have filed their power as back as on 29.05.2008. 10. Even thereafter, when the writ petition was taken up on a number of occa ...
Uttarakhand High Court
Santhamani Vs Usha
.... has immediately sent a reply notice on 1.10.2005 marked as Ex.A8 wherein she has narrated the fact that she came to know about the pendency of the suit when she went to Sub-Registrar''s Office, Avinashi, to ascertain the guideline value of the suit property to purchase the stamp paper to draft the s ...
MADRAS HIGH COURT
Hanumappa Channappa Hullur Vs Shivamaruthappa Parappa Kalli and Others
.... e did not put Hanumappa Hullar in possession of the land, but his signature was taken on a blank stamped paper and it was misused. It is also contended that the suit land is not the self acquired property of Parappa and it is not his exclusive ownership. It is the joint family property and his two s ...
Supreme Court of India
Jawala Dass and Others Vs Ram Chander and Others
.... tion posed by Mr. Markan when it provides that when a part of contract, which, taken by itself, can and ought to be specifically performed, stands on a separate and independent footing from another part of the same contract which cannot or ought not to be specifically performed, the Court may direct ...
High Court Of Punjab And Haryana At Chandigarh
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