IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH  

              CR-4085-2023 (O&M)

              Reserved on: 07.07.2025

              Pronounced on :23.07.2025

Jitender                …Petitioner

V/s

Kuldeep (since deceased) through LRs and others   …Respondents

CORAM :  HON’BLE MR. JUSTICE VIKRAM AGGARWAL

Argued by:  Mr. Vikram Singh Punia, Advocate and  

    Mr. Amit Siwach, Advocate, for the petitioner.  

    Mr. Parveen Sharma, Advocate, for respondent No.1. 

    None for respondents No.2 and 3 despite service. 

***

VIKRAM AGGARWAL, J 

    The instant revision petition, preferred under Article 227 of the 

Constitution of India, assails order dated 16.05.2023 (Annexure P-4) passed 

by  the  Court  of  Addl.  Civil  Judge  (Sr.  Divn.),  Sonepat,  vide  which  the 

execution petition preferred by the petitioner was dismissed.  

2.    The question which arises for consideration is as to whether in  

a suit for specific performance, wherein the relief of possession had not been 

prayed for, could the executing Court have granted possession or would the 

plaintiff have to seek amendment and thereafter seek possession or whether 

a decree for specific performance would include the relief of possession. 

3.    The facts, as emanating from the revision petition, are that the 

petitioner-Jitender (hereinafter referred to as the “petitioner-plaintiff-decree-

holder”)  instituted a suit for specific performance of agreement to sell dated 

09.09.2009,  stated  to  have  been  executed  by  respondent-defendant  No.1 

(Kuldeep)  in  favour  of  petitioner-plaintiff-decree-holder  for  sale  of  a 

CR-4085-2023          -2-          

residential house/plot measuring 250 sq. yds., comprised in Rectangle and 

Killa No.6/18/2 min situated in Village Garhi Brahmnan (known as Shastri 

Colony at the time of filing of the suit), Gali No.3, Sonepat, for a total sale 

consideration of Rs.30 lakhs.  A sum of Rs.13 lakhs was paid as earnest 

money and the sale deed was to be registered on or before 08.09.2010. In 

July  2010,  respondent-defendant  No.1  executed  a  sale deed for  93.33  sq. 

yds.  in  favour  of  defendants-respondents  No.2  and  3  (Prem  Singh  and 

Suresh Kumar) for a sum of Rs.3,73,500/-, which led to the filing of the suit 

in August, 2010.  The respondents-defendants shall collectively be referred 

to as the respondents-defendants-judgment debtors.  

3.1    The  suit  was  decreed  vide  judgment  and  decree dated 

19.01.2017 (Annexure P-5) passed by the Court of Addl. Civil Judge (Sr. 

Divn.), Sonepat.  A decree for specific performance of agreement to sell was 

passed and respondent-defendant No.1 was directed to execute  sale deed 

qua  the  suit  property  on  receipt  of  balance  consideration  of  Rs.17  lakhs.  

Further, sale deed dated 23.06.2010 executed by respondent-defendant No.1 

in favour of respondents-defendants No.2 and 3 was declared to be null and 

void.    

3.2    An  appeal  was  preferred  by  respondent-defendant  No.1  only, 

wherein  respondents-defendants  No.2  and  3  were  impleaded  as  proforma 

respondents.  The said appeal was dismissed by the Court of Addl. District 

Judge,  Sonepat  vide  judgment  and  decree  dated  20.08.2018.    Notably, 

respondents-defendants  No.2  and  3  did  not  contest  and  were  proceeded 

against ex parte.  Still further, respondents-defendants No.2 and 3 did not 

prefer any separate appeal.  

3.3    The  appeal  having  been  dismissed,  an  execution  application 

(Annexure P-1) was moved by the petitioner-plaintiff-decree-holder.   

CR-4085-2023          -3-          

3.4    During  the  pendency  of  the  execution  petition,  an  objection 

petition was filed by respondent-defendant No.1 (Kuldeep).  It was averred 

that Kuldeep Singh was not competent to execute any agreement to sell as 

his title was defective.  It was also mentioned in the objection that sale deed 

dated 18.11.2022 had been executed in favour of the decree-holder pursuant 

to the suit having been decreed and appeal having been dismissed.   It was 

further averred that in the alleged agreement to sell dated 09.09.2009, there 

were  no  terms  and  conditions  as  regards  delivery  of  possession  and, 

therefore, the question of delivery of possession in an execution petition did 

not arise. It was also averred that no relief of possession had been sought in 

the suit  nor  had  any  relief  regarding  possession  been  granted  and  only  a 

decree for specific performance was passed.  Under the circumstances, no 

warrants of possession could be issued.   The last objection that was raised 

was that judgment debtors/objectors were not in exclusive possession of the 

suit property and, therefore, the question of delivery of exclusive possession 

did not arise.   

3.5    The objection petition was opposed by way of reply (Annexure 

P-3).  It was averred that sale deed had already been executed in favour of 

the petitioner-plaintiff-decree-holder on the direction of the Court.  Other 

averments were denied.  

4.    By  way  of  the  impugned  order,  the  execution  petition  was 

disposed  of  holding  that  possession  could  not  be  given  and  that  the 

petitioner-plaintiff-decree-holder should file a suit for possession or  a suit 

for partition, leading to the filing of the present revision petition.  

5.    Learned counsel for the parties were heard.  

6.    Mr.  Vikram  Singh  Punia,  learned  counsel  representing  the 

petitioner-plaintiff-decree-holder argued first on the issue of maintainability 

CR-4085-2023          -4-          

of  the  present  revision  petition.  Learned  counsel  submitted  that  since  the 

objections were not third party objections, the impugned order would not be 

appealable  and,  therefore,  the  instant  revision  petition  would  be 

maintainable.   

6.1    On merits, learned counsel strenuously urged that the impugned 

order is not sustainable.   He submitted that pursuant to the judgment and 

decree  dated  19.01.2017  having  been  passed,  sale  deed  had  already  been 

executed on 18.11.2022.  It was submitted that the executing Court erred in 

not ordering the relief of possession.   He submitted that the executing Court 

wrongly  placed  reliance upon the  judgment  of  a  coordinate Bench in the 

case  of Jeet  Singh  V/s  Gursewak  Singh  and  others,  2016(1)  CCC  560 

(P&H) and the judgment of the Hon’ble Supreme Court of India in the case 

of Adcon Electronics Pvt. Ltd. V/s Daulat (2001)7 SCC 698.  He submitted 

that even the judgment of the Hon’ble Supreme Court of India in the case of 

Manickam @ Thandapani and another V/s Vasantha, 2022 (3) CCC 103 

SC  was  erroneously  relied  upon  and  misinterpreted.     Learned  counsel 

submitted that now the issues stand resolved in view of the judgments of the 

Supreme Court of India in the case of Birma Devi and others V/s Subhash 

and another (SLP(Civil)-29397-2024, decided on 06.12.2024) and in Rohit 

Kochhar V/s Vipul Infrastructue Developers Ltd. and others (SLP (Civil)-

10169-10171-2008, decided on 26.11.2024).  

6.2    It  was  submitted  by  learned  counsel  that  in  view  of  the 

authoritative pronouncements of the Supreme Court of India in the aforesaid 

judgments,  there  would  be  no  requirement  of  filing a  fresh  suit  for 

possession and that the executing Court should have granted the said relief.   

CR-4085-2023          -5-          

7.    Per contra, Mr. Parveen Sharma, learned counsel representing 

respondent-defendant  No.1  submitted  that  there  is  no  illegality  in  the 

impugned order.  

7.1    Arguing  first  on  the  issue  of  maintainability,  learned  counsel 

submitted  that  since  the  execution  petition  had  finally  been  decided,  an 

appeal would be maintainable and that the instant revision petition would not 

be maintainable.  

7.2    On merits, it was submitted that since the land is joint and not 

exclusively  owned  by  the  respondents-defendants-judgment  debtors,  the 

relief of possession could not have been granted and the only remedy was to 

file a suit for possession or a suit for partition.   Learned counsel submitted 

that under the circumstances, the objections had rightly been dismissed.  In 

support of his contentions, he placed reliance upon the judgments in the case 

of Kanwar  Pal  V/s  Mansa  Ram  and  others,  2017(3)  RCR  (Civil)  418, 

Jaspal Singh V/s Punjab Wakf Board Ambala, 2013(1) RCR (Civil) 585, 

Jeet  singh  V/s  Gursewak  Singh  and  others,  2015  (3) RCR  (Civil)  82, 

Adcon Electronics Pvt. Ltd. V/s Daulat, 2002 (1) RCR (Civil) 806, Kishan 

Singh and another V/s Kuldip Singh, 2019 (4) RCR (Civil) 616 and Birma 

Devi and others V/s Subhash and another, 2025 (2) RCR (Civil) 70.  

7.3    None appeared for respondents No.2 and 3 despite service.  

8.    I have considered the submissions made by learned counsel for 

the parties.  

9.    Coming first to the issue of maintainability, the objections were 

not filed by a third party as a result of which, the same would not be treated 

as  objections  under  Order  21  Rule  97,  98  or  103  CPC  but  would  be 

objections under Order 21 Rule 35 CPC and, therefore, the order would not 

be appealable and the present revision petition would duly be maintainable.  

CR-4085-2023          -6-          

9.1    Coming  to  the  merits,  the  suit  for  specific  performance  was 

decreed on 19.01.2017.  Notably, during the trial also, it was argued that a 

mere  suit  for  specific  performance  was  not  maintainable  as  the  relief  of 

possession had not been sought.   This was turned down by the trial Court 

and it was specifically held that where a decree for specific performance is 

passed, a decree-holder is entitled to be put in possession of property with 

respect to which the suit was decreed even when neither in the judgment nor 

in the decree, specific direction to put the decree-holder in possession had 

been given; 

52.  The learned counsel for the defendant no.1 has contended that 

the  present  suit  for  mere  specific  performance  of  contract  is  not 

maintainable because the plaintiff has not sought the relief of possession 

in the present suit. The learned counsel for defendant no.1 has relied 

upon the case law cited in Jeet Singh Vs. Gursewak Singh and others 

2015(2) Civil Court Cases 463 (supra) in this regard. A perusal of the 

plaint shows that the plaintiff has filed the present suit seeking a decree 

for  specific  performance  with  consequential  relief of  permanent 

injunction. It is the settled law that relief of possession is incidental in a 

suit for specific performance. The Hon'ble Supreme Court of India in 

pase law cited in Babu Lal Vs. M/s Hazari Lal Kishori Lal and others 

AIR 1982(SC) 818 has held that it may not always been necessary for the 

plaintiff to specifically claim possession over the property and the relief 

of possession being inherent in the relief for specific performance of the 

contract  for  sale.  The  Hon'ble  High  court  of Punjab  and Haryana  in 

case law cited in Makhan Singh and others Vs. Tara Singh and others, 

1988 PLR, 479 has held that where a decree for specific performance 

was passed, then the decree holder is entitled to be put in possession of 

property with respect to which suit was decreed, even when neither in 

judgment  nor  in  decree,  specific  directions  to  put decree  holder  in 

possession is given. The Hon'ble Rajastan High Court in case law cited 

in Lrs. of Bhinva Ram Vs Sohan Ram 2005(3) Civil Court Cases 686 has 

held  that  a  suit  for  specific  performance  is  maintainable  without 

claiming relief for possession. 

53.   Hence,  the  plaintiff  is  entitled  to  a  decree  for  specific 

performance  of  the  agreement  to  sell  dated  09.09.2009  qua  the  suit 

property  measuring  250  square  yards  on  payment  of  balance  sale 

consideration of Rs. 17,00,000/- to defendant no.1 as he has already paid 

CR-4085-2023          -7-          

Rs.13,00,000/- as earnest money to the defendant No.1 vide receipt dated 

09.09.2009, Ex.P-2. 

  xxx    xxx      xxx 

58.   In view of the findings given on issues no. 1 and 2, the present 

suit filed by the plaintiff succeeds and the same is hereby decreed with 

costs.  A  decree  for  specific  performance  of  agreement  to  sell  dated 

09.09.2009 by directing the defendant no.1 to execute and get registered 

the  sale  deed  qua  the  suit  property  measuring  250  square  yards  as 

detailed  in  said  agreement  in  favour  of  the  plaintiff  on  payment  of 

balance sale consideration of Rs.17,00,000/- to the defendant no.1 and 

the sale deed bearing vashika no.2419 dated 23.06.2010 executed by the 

defendant  no.1  in  favour  of  the  defendants  no.  2  and  3  qua  the  land 

measuring 93.33 square yards out of suit property measuring 250 square 

yards is illegal, null and void and the same is not binding on the rights of 

the  plaintiff  with  consequential  relief  of  permanent  injunction 

restraining the defendants from alienating and changing nature of the 

suit  property  is  passed  in  favour  of  the  plaintiff and  against  the 

defendants. The defendant no.1 is directed to execute and get registered 

the sale-deed qua the suit property measuring 250 square yards in favour 

of  the  plaintiff  on  receiving  the  balance  sale  consideration  within  a 

period of two months from passing of this judgment, failing which the 

plaintiff  shall  be  at  liberty  to  approach  the  executing  Court  for 

compliance. Decree-sheet be prepared accordingly and file be consigned 

to the record-room after due compliance.” 

9.2    It  is,  therefore,  clear  that  the  trial  Court  directed  respondent-

defendant  No.1  to  execute  registered  sale  deed  qua the  suit  property  in 

favour of the petitioner-plaintiff on receipt of balance consideration within a 

period of two months from the passing of the judgment.   Of course, the trial 

Court did not mean that the sale deed be executed but possession be not 

delivered.  In fact, as already noticed, the issue of possession was raked up 

before the trial Court also which was duly answered by the trial Court.  

9.3    An appeal was preferred by respondent-defendant No.1 against 

the said judgment and decree but the same also came to be dismissed vide 

judgment  dated  20.08.2018  passed  by  the  Court  of Addl.  District  Judge, 

Sonepat. 

CR-4085-2023          -8-          

9.4    Against the aforesaid decision, a regular second appeal is stated 

to  be  pending  but  concededly  there  is  no  stay.    The  problems  of  the 

petitioner-plaintiff-decree-holder started after the decisions were rendered in 

his  favour.    The  unscrupulous  respondents-defendants-JDs  started  filing 

objections raising the same points which had been answered by the Courts.   

The  executing  Court  also  did  not  examine  the  matter  from  the  correct 

perspective  and  simply  on  the  averments  made  in  the  objection  petition, 

decided the same in favour of the objectors and disposed of the execution 

petition.  

9.5    In fact, the matter now stands settled in view of the judgment of 

the Hon’ble Supreme Court of India in Bimla Devi’s case (supra) and Babu 

Lal V/s Hazari lal Kishori Lal, (1982) 3 SCR 94.  

9.6    In Birma Devi’s case (supra), a suit for specific performance of 

an agreement to sell was filed, which was decreed.   The original defendant 

had sold the suit property to some other persons and it was the subsequent 

purchasers who were contesting the execution proceedings, the decree not 

having been challenged any further.  The executing Court took a view that 

although there was a decree for specific performance, it did not say anything 

about putting  the plaintiffs  in possession  and,  therefore,  declined to  hand 

over  possession.    The  said  order  was  challenged  before  the  High  Court, 

which allowed the petition and set aside the order of the executing Court and 

the executing Court was directed to issue warrants of possession. The matter 

reached  then  reached  the  Hon’ble  Supreme  Court  of  India,  wherein  after 

examining the judgment of Babu Lal (supra) and Rohit Kochhar (supra), 

the Supreme Court upheld the order of the High Court; 

“12   The short question that falls for our consideration is whether the 

relief  of  possession  may  be  granted  by  the  executing  court  in  a  case 

where the suit has been decreed for specific performance simpliciter and 

CR-4085-2023          -9-          

no express relief for the transfer of possession of the suit property has 

been granted. 

13.   The position of law on the issue has been settled by this Court in 

the case of Babu Lal v. Hazari Lal Kishori Lal reported in (1982) 1 SCC 

525 wherein the Court while elaborating on Section 22 of the Specific 

Relief Act, 1963 laid down the law for the following two situations that 

may arise: 

a.  First,  in  cases  where  the  possession  of  the  suit  property  is 

exclusively with the contracting party, then a decree for specific 

performance  simpliciter,  without  specifically  providing  for 

delivery  of  possession,  may  give  complete  relief  to  the  decree 

holder.  This,  the  Court  held,  was  in  consonance  with  Section 

55(1)  of  the  Transfer  of  Property  Act,  1882,  which binds  the 

seller, on being so required, to transfer to the buyer or such other 

person as he directs, such possession of the property as its nature 

admits. 

b.  Secondly,  in  cases  where  the  relief  of  possession  cannot  be 

effectively  granted  to  the  decree-holder  without  specifically 

claiming  relief  for  possession,  for  instance,  in  cases  where  the 

property agreed to be conveyed is jointly held by the defendant 

with other persons, or cases where after the contract the property 

has passed in possession of a third person, then the plaintiff, in 

order to obtain complete and effective relief, must claim the relief 

of transfer of possession over the property defendant along with 

the relief of partition, etc., if required. 

14.   For the second category of cases, the Court observed that Section 

22,  which  was  introduced  by  the  legislature  to  avoid  multiplicity  of 

proceedings, allows the plaintiff to amend the plaint to include a claim 

for the relief of possession, partition, etc. at any stage of the proceeding. 

The  Court  further  held  that  the  expression  "any  stage  of  the 

proceeding"  includes  the  stage  of  execution  of  the decree  by  the 

executing  court.  The  relevant  paragraphs  from  the  said  decision  are 

reproduced hereinbelow: 

"13.  The  expression  in  sub-section  (1)  of  Section  22  "in  an 

appropriate  case"  is  very  significant.  The  plaintiff  may  ask  for 

the relief of possession or partition or separate possession "in an 

appropriate case". As pointed out earlier, in view of Order 2 Rule 

2  of  the  Code  of  Civil  Procedure,  some  doubt  was  entertained 

whether  the  relief  for  specific  performance  and  partition  and 

possession could be combined in one suit; one view being that the 

cause  of  action  for  claiming  relief  for  partition  and  possession 

could  accrue  to  the  plaintiff  only  after  he  acquired  title  to  the 

CR-4085-2023          -10-          

property on the execution of a sale deed in his favour and since 

the relief for specific performance of the contract for sale was not 

based on the same cause of action as the relief for partition and 

possession,  the  two  reliefs  could  not  be  combined  in  one  suit. 

Similarly,  a  case  may  be  visualised  where  after  the  contract 

between  the  plaintiff  and  the  defendant  the  property  passed  in 

possession  of  a  third  person.  A  mere  relief  for  specific 

performance of the contract of sale may not entitle the plaintiff to 

obtain possession against the party in actual possession as of the 

property.  As  against  him,  a  decree  for  possession  must  be 

specifically claimed or such a person is not bound by the contract 

sought  to  be  enforced.  In  a  case  where  exclusive  possession  is 

with the contracting party, a decree for specific performance of 

the contract of sale simpliciter, without specifically providing for 

delivery  of  possession,  may  give  complete  relief  to  the  decree-

holder. In order to satisfy the decree against him completely he is 

bound  not  only  to  execute  the  sale  deed  but  also  to  put  the 

property in possession of the decree-holder. This is in provisions 

of Section 55(1) consonance with the of the Transfer of Property 

Act which provides that the seller is bound to give, on being so 

required, the buyer or such person as he directs, such possession 

of the property as its nature admits. 

14. There may be circumstances in which a relief for possession 

cannot  be  effectively  granted  to  the  decree-holder without 

specifically claiming relief for possession viz. where the property 

agreed to be conveyed is jointly held by the defendant with other 

persons. In such a case the plaintiff in order to obtain complete 

and  effective  relief  must  claim  partition  of  the  property  and 

possession over the share of the defendant. It is in such cases that 

a relief for possession must be specifically pleaded. 

      xxxx 

17.  The  word  "proceeding"  is  not  defined  in  the  Act.  Shorter 

Oxford Dictionary defines it as "carrying on of an action at law, 

a legal action or process, any act done by authority of a court of 

law any step taken in a cause by either party". "proceeding is a 

very comprehensive The term term and generally speaking means 

a prescribed course of action for enforcing a legal right. It is not 

a technical with expression definite a meaning attached to it, but 

one the ambit of whose meaning will be governed by the statute. 

It  indicates  a  prescribed  mode  in  which  judicial  conducted. 

business  is  The  word  'proceeding'  in  Section  22  includes 

execution  proceedings  also.  In  Rameshwar  Nath  v.  U.P.  Union 

CR-4085-2023          -11-          

Bank Ltd. (AIR 1956 All 586: 1956 A11 LJ 470: 1956 All WR HC 

450] such a view was taken. It is a term giving the widest freedom 

to a court of law so that it may do justice to the parties in the 

case. Execution is a stage in the legal proceedings. It is a step in 

the judicial process. It marks a stage in litigation. It is a step in 

the ladder. In the journey of litigation there are various stages. 

One of them is execution. 

      xxxxx 

20. It is thus clear that the legislature has given ample power to 

the court to allow amendment of the plaint at any stage, including 

the  execution  proceedings.  In  the  instant  case  the High  Court 

granted the relief of possession and the objection raised on behalf 

of  the  petitioner  is  that  this  was  not  possible  at the  execution 

stage  and  in  any  case  the  court  should  have  allowed  first  an 

amendment  in  the  plaint  and  then  an  opportunity  should  have 

been afforded to the petitioner to file an objection." 

15. The aforesaid position of law has been recently reiterated by us in a 

recent order passed in the case of Rohit Kochhar v. Vipul Infrastructure 

Developers  Ltd.  &  Ors.  reported  in  2024  INSC  920  wherein  we  have 

observed thus: 

"23. This Court in Babu Lal (supra), upon a combined reading of 

Sections 22 and 28 (3) of the Specific Relief Act respectively and 

Section 55 of the Transfer of Property Act, observed that the it 

was only "in an appropriate case" that the plaintiff was required 

to separately the seek relief of possession, partition, or separate 

possession, as the case may be, along with the relief of specific 

performance.  The  Court  observed  that  in  other  cases,  say  for 

example  a  case  where  the  possession  of  the  suit  property 

exclusive  with  is  the  contracting  party,  a  decree  for  specific 

performance  of  the  contract  of  sale  simpliciter,  without 

specifically  providing  for  delivery  of  possession, may  give 

complete  relief  to  the  decree-holder.  This,  the  Court  observed, 

was  the  mandate  flowing  from  Section  55  of  the  Transfer  of 

Property Act." 

9.7    In Rohit Kochhar’s case (supra), the judgment of the Supreme 

Court of India in the case of Adcon’s case (supra) was also considered and 

thereafter,  the  view  was  taken  which  was  upheld  in Birma  Devi’s  case 

(supra);  

CR-4085-2023          -12-          

“28.   What  appears  from  a  close  reading  of  the  decision  in  Adcon 

Electronics (supra) is that the decision of this Court in Babu Lal (supra) 

was  not  considered  and  reliance  was  placed  on  the  decision  of  the 

Federal  Court  in  Moolji  Jaitha  (supra)  which  was  rendered  in  the 

context  of  the  old  Specific  Relief  Act.  The  Federal  Court  had  no 

occasion to consider the amended regime brought into being by virtue of 

the Specific Relief Act enacted in 1963. The decision in Babu Lal (supra) 

took  note  of  the  divergent  views  occupying  the  field  prior  to  the 

enactment of the Specific Relief Act in 1963. The relevant paragraphs 

from Babu Lal (supra) wherein the conflict in position of law was noted 

are extracted hereinbelow: 

"6. It would be appropriate to refer to the state of law as it existed 

prior to the amendment of the Specific Relief Act in 1963. One 

view was that the decree-holder does not acquire title or right to 

recover possession unless a sale deed is executed, in execution of 

the decree for specific  performance. In Hakim Enayat Ullah v. 

Khalil Ullah Khan [AIR 1938 All 432: ILR 1938 All 677: 1938 All 

LJ  569:  176  IC  436]  a  Division  Bench  of  the Allahabad  High 

Court dealing with the question observed: 

"A decree for specific performance only declares the right 

of  the  decree-holder  to  have  a  transfer  executed  in  his 

favour of the property covered by the decree. The decree 

by itself does not transfer title. That this is so is apparent 

from the fact that in order to get title to the property the 

decree-holder has to proceed in execution in accordance 

with the provisions of Order 21 of the Code. So long as the 

sale deed is not executed in favour of the decree-holder, 

either by the defendant in the suit or by the court, the title 

to the property remains vested in the defendant and till the 

execution of the sale deed the decree-holder has no right 

to the possession of the property. It is only the execution of 

the sale deed that transfers title to the property." 

7. In Kartik Chandra Pal v. Dibakar Bhattacharjee [AIR 

1952  Cal  362:  ILR  (1950)  1  Cal  350]  a  Division  Bench  of  the 

Calcutta  High  Court,  however,  after  reviewing  a  number  of 

reported cases viz. Ranjit Singh v. Kalidasi Debi [ILR (1910) 37 

Cal 57: 14 Cal WN 527: 5 IC 205], Madanmohan Singh v. Gaja 

Prasad  Singh  [(1911)  14  CLJ  159:  11  IC  228],  Deonandan 

Prasad v. Janki Singh [(1920) 5 Pat LJ 314: 1 Pat LT 325:56 IC 

322]  and Atal  Behary Acharya  v.  Barada  Prasad  Banerji  [AIR 

1931 Pat 179: 12 Pat LT 636: 131 IC 529], observed: 

CR-4085-2023          -13-          

"...It  is  incontestable  that  in  a  suit  for  specific 

performance of contract for the sale of land it is open to 

the plaintiff to join in the same suit two prayers, one for 

the  execution  of  the  deed  of  transfer  and  another  for 

recovery of possession of the land in question....  

*** 

We ought to remember in this connection that no 

special form of decree in a suit for specific performance is 

supplied by the Civil Procedure Code. Chapter II, Specific 

Relief  Act,  deals  with  the  various  circumstances  under 

which a contract may be enforced specifically and where it 

cannot  be  allowed. When  a  contract  is  to  be  specifically 

enforced, it means simply this that when the parties do not 

agree to perform the contract mutually the intervention of 

the Court is required and the Court will do all such things 

as the parties would have been bound to do had this been 

done  without  the  intervention  of  the  Court.  A  sale of  a 

property after payment of the consideration and upon due 

execution of the deed of sale presupposes and requires the 

vendor to put the purchaser in possession of the property. 

It cannot be suggested that when a party comes to Court 

for  the  specific  performance  of  a  contract  he  is  to  be 

satisfied  with  simply  the  execution  of  the  document  on 

payment  of  the  consideration  money.  The  Court  when 

allowing  the  prayer  for  specific  performance  vests the 

executing court with all the powers which are required to 

give full effect to the decree for specific performance. By 

the  decree  for  specific  performance,  the  Court  sets  out 

what  it  finds  to  be  the  real  contract  between  the  parties 

and declares that such a contract exists and it is for the 

executing court to do the rest. 

It may be noticed further that a decree in a suit for 

specific performance has been considered to be somewhat 

in the nature of preliminary decree which cannot set out 

in  the  fullest  detail  all  the  different  steps  which  are 

required to be taken to implement the main portion of the 

order directing specific performance of the contract. The 

executing court is in such a case vested with authority to 

issue necessary directions." 

8.   In Balmukand v. Veer Chand [AIR 1954 All 643: 1954 All 

LJ  255  :  1954  All  WR  (HC)  424]  the  decree  for  specific 

performance  of  a  contract  of  sale  was  silent  as  to the  relief  of 

CR-4085-2023          -14-          

delivery of possession even though such relief was claimed in the 

suit. It was held by the Allahabad High Court that the executing 

court was still competent to deliver the possession. It was further 

held that it was not necessary in a suit for specific performance 

either to separately claim possession nor was it necessary for the 

court  to  pass  a  decree  for  possession.  A  decree  for  specific 

performance  of  a  contract  includes  everything  incidental  to  be 

done by one party or another to complete the sale transaction, the 

rights  and  obligations  of  the  parties  in  such  a  matter  being 

governed  by  Section  55  of  the  Transfer  of  Property Act.  In 

Janardan Kishore v. Girdhari Lal [AIR 1957 Pat 701: 1957 BLJR 

368]  the  Patna  High  Court  took  the  view  that  the  relief  of 

possession  is  inherent  in  a  relief  for  specific  performance  of 

contract for lease, and the court executing a decree for specific 

performance  of  such  a  contract  can  grant  possession  of  the 

property  to  the  decree-holder  even  though  the  decree  did  not 

provide for delivery of possession. In Subodh Kumar Banerjee v. 

Hiramoni Dasi [AIR 1955 Cal 267] the Calcutta High Court took 

a similar view that the right to recover possession springs out of 

the contract which was being specifically enforced and not as a 

result of the execution and completion of the conveyance, and as 

such the judgment-debtor was bound to deliver possession to the 

decree-holder. 

9.   In Mohammed Ali Abdul Chanimomin v. Bisahemi Kom 

Abdulla Saheb Momin [AIR 1973 Mys 131: (1973) 1 Mvs LJ 130] 

the  Mysore  High  Court  observed  that  the  liability  to  deliver 

possession for specific performance was necessarily implied in a 

decree  for  specific  performance  directing  the  defendant  to 

execute a sale deed on the principle of clause (f) of sub-section 

(1)  of  Section  55  of  the  Transfer  of  Property Act, according  to 

which the liability to deliver possession arises immediately upon 

execution of a sale deed unless by agreement the date for delivery 

of possession is postponed. 

10.   In this state of the law the legislature intervened and on 

the basis of the report of the Law Commission enacted Section 22 

in 1963 as it stands." (Emphasis supplied) 

29.   Thus, while the decision in Adcon Electronics (supra) proceeds 

on  the  understanding  that  a  suit  for  specific  performance  of  an 

agreement  to  sell  is  an  action  in  personam,  the  decision  in  Babu  Lal 

(supra) takes into account the change brought about by the introduction 

of Sections 22 and 28 to the Specific Relief Act, 1963 respectively which 

has  changed  the  nature  of  the  relief  available  under  Section  22  by 

CR-4085-2023          -15-          

allowing  the  plaintiff  to  seek  the  relief  of  possession,  partition,  etc. 

simultaneously along with the prayer for specific performance. 

30.   Even  otherwise,  we  are  of  the  view  that  the  decision  in Adcon 

Electronics (supra), is of no avail to the plaintiff. It was expressly held by 

this Court therein that to determine whether a suit is a "suit for land" or 

not has to be determined on the basis of the averments made in the plaint 

with  reference  to  the  reliefs  claimed  therein.  In  yet  another  decision 

Excel  Dealcomm  (P)  Ltd.  v.  Asset  Reconstruction  Co.  (India)  Ltd. 

reported in (2015) 8 SCC 219 dealing with the meaning of the expression 

"suit for land" appearing in Clause 12 of the Letters Patent of the High 

Court of Judicature at Calcutta, this Court observed thus: 

"13. A suit for land is a suit in which the relief claimed relates to 

the title or delivery of possession of land or immovable property 

[see Adcon Electronics (P) Ltd. v. Daulat [Adcon Electronics (P) 

Ltd.  v.  Daulat]  ).  Further,  it  is  an  established  rule  that  to 

determine whether it is a suit for land, the court will look into 

barely  the  plaint  and  no  other  evidence  (Indian  Mineral  & 

Chemicals Co. v. Deutsche Bank [(2004) 12 SCC 376]). If by the 

averments in the plaint and prayers therein, it appears that the 

suit is one for land, it shall be so held and if it does not so appear, 

then the suit shall continue under leave granted under Clause 12. 

            Xxxxx 

16.   It may be noted that the sale certificate sought under the 

prayer  requires  the  delivery  of  possession  of  the  suit  property. 

Thus, we find that the prayer for delivery of possession was an 

implicit  one  in  the  present  case.  The  prayer  as  sought  in  the 

plaint  could  not  have  been  granted  without  the  delivery  of 

possession  of  the  suit  property  as  the  sale  certificate  itself 

contemplates  the  delivery  of  the  immovable  property.  Thus,  in 

view of this we find that Adcon Electronics [Adcon Electronics 

(P)  Ltd.  v.  Daulat]  would  not  apply  as  there  was  a prayer  for 

delivery of possession in the present case. Therefore, we hold that 

the present suit was indeed a suit for land." (Emphasis supplied) 

31.  Similarly,  in  Moolji  Jaitha  (supra),  His  Lordship  Kania, C.J.  held 

that  a  Suit  as  a  whole  should  be  taken  into  consideration  to  find  out 

whether it is for the purpose of obtaining a direction for possession or a 

decision on title to land, or the object of the Suit is something different 

but involves the consideration of the question of title to land indirectly. 

His  Lordship  further  held  that  the  nature  of  the  Suit  and  its  purpose 

have  to  be  determined  by  reading  the  Plaint  as  a  whole  and  it  is  not 

proper  to  dissect  the  prayers  and  consider  whether the  Court  has 

jurisdiction on the limited points. It was further held that the inclusion 

CR-4085-2023          -16-          

or absence of a prayer is not decisive of the true nature of the Suit, nor is 

the order in which the prayers are arrayed in the Plaint. The substance 

or object of the Suit has to be gathered from the averments made in the 

Plaint and on which the reliefs asked in the prayers were based.” 

9.8    It emerges from the aforesaid binding precedents that when a 

suit for specific performance of an agreement to sell is filed, the relief of 

possession is intrinsic in the same and there would be no logic to institute a 

suit  for  specific  performance  of  an  agreement  to  sell  without  seeking 

possession.   In the present case, the trial Court directed the execution of a 

sale deed.  It cannot, by any stretch of imagination, be held that the direction 

to execute the sale deed was to be without possession.     

9.9    The stand taken by the objectors that the title was defective or 

that the land was joint is devoid of merit, for, no such stand was taken during 

the course of the trial.   As observed previously, the suit was decreed and the 

appeal was dismissed and to raise question of title subsequently and that the 

land was joint would not be permitted.  Even otherwise, it was a plot situated 

in Shastri Colony and, therefore, there is no question of the same being joint. 

10.    The executing Court took a totally erroneous view of the matter 

and disposed of execution petition.   The impugned order, in view of the 

aforesaid  discussion is not sustainable and deserves to be set aside.  

11.    I  have  gone  through  the  judgments  relied  upon by  learned 

counsel for respondent but in view of the judgments of the Hon’ble Supreme 

Court  of  India  in  the  case  of Birma  Devi’s  case  (supra)  and  in Rohit 

Kochhar’s case (supra), the said judgments would not be applicable.  

12.    While  sifting  through  the  record  which  was  duly  summoned, 

this Court observed that every possible effort was made by the JD to delay 

the execution by initially not appearing and getting proceeded ex parte and 

subsequently moving applications to set aside those orders, filing objections 

CR-4085-2023          -17-          

and then delaying the hearing in the objections so forth and so on.  It is a 

matter  of  great  concern  that  the  decree  which  was  passed  on  19.01.2017 

remains unexecuted till today. 

13.    In view of the afore stated facts and circumstances, the present 

petition is allowed.  The order dated 16.05.2023 (Annexure P-4) passed by 

the  Court  of  Addl.  Civil  Judge  (Sr.  Divn.),  Sonepat  is  set  aside.    The 

execution petition is allowed and respondents-defendants-judgment debtors 

are directed to hand over the possession of the suit property to the petitioner-

plaintiff-decree-holder within a period of one month from today.  

    Pending application(s), if any, shall also stand disposed of. 

              (VIKRAM AGGARWAL)

                       JUDGE

Pronounced on:   23.07.2025

vcgarg

Whether speaking/reasoned : Yes/No

    Whether reportable    :  Yes/No