REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  6554  OF 2022

(@ Special Leave Petition (C) NO.25554 OF 2018)

RAMAN (DEAD) BY LRS.       …APPELLANT(S)

VERSUS

R. NATARAJAN       ...RESPONDENT(S)

J U D G M E N T

Leave granted.

2.The suit for specific performance of an Agreement of Sale of

an   immovable   property,   filed   by   the   respondent   herein,   was

decreed by the Trial Court but the said decree was reversed by the

First   Appellate   Court.   However,   the   High   Court   reversed   the

Judgment and decree of the First Appellate Court and restored the

decree   for   specific   performance   granted   by   the   Trial   Court.

Aggrieved by the same, the legal representatives of the original

defendant are on appeal.

3.We have heard Mr. G. Sivabalamurugan, learned counsel for

the appellants and Mr. S. Nandakumar, learned counsel for the

respondent.

1

4.The respondent herein filed a suit in O.S. No.360 of 2008 on

the file of the First Additional District Munsif, Salem, for specific

performance   of   an   Agreement   of   Sale   dated   19.06.1993,

contending inter alia :

 that   the   appellants   agreed   to   sell   the   suit   property

which is a land of the extent of about 76 cents for a

total sale consideration of Rs.1,44,000; 

 that an advance of Rs.25,000 was paid at the time of

execution of the Agreement; 

 that   the   defendant   received   further   amounts   of

Rs.50,000/­   on   19.11.1995,   Rs.43,000/­   on

11.05.1998,   Rs.10,000/­   on   27.01.2001   and

Rs.16,400/­ on 10.07.2005;

 that   appropriate   endorsements   were   made   on   the

reverse   of   the   first,   second   and   third   pages   of   the

agreement; 

 that the entire sale consideration thus stood paid; 

 that   it   was   provided   in   the   Agreement   that   the

defendant   should   simultaneously   enter   into   an

agreement with his brother’s wife for the purchase of a

portion of her land, to be used as pathway for access to

reach the suit property; 

 that the time for performance of the obligations under

the Agreement was fixed as 11 months from the date of

2

the   defendant   entering   into   an   agreement   with   his

brother’s   wife   for   the   purchase   of   the   land   for   the

pathway; 

 that however when the plaintiff issued a legal notice

dated 27.03.2007, the defendant sent a reply denying

everything; and 

 that therefore, the plaintiff was constrained to file the

suit.

5.The defendant filed a written statement denying everything,

including the execution of the Agreement. Therefore, the Trial

Court framed the following issues; 

“(i)Is the Agreement of Sale dated 19­8­93 real

and true?

(ii)Is the suit barred by limitation?

(iii) Is the plaintiff eligible for the relief of specific

performance?

(iv)Any other relief?”

6.After trial, the Trial Court passed a Judgment and decree

dated 14.02.2012, holding  that  the Agreement dated 19.06.1993

was true and valid; that the suit was not barred by limitation; and

that the plaintiff was entitled to the relief of specific performance.

7.The First Appellate Court came to the conclusion,

3

 that the endorsements made in the Agreement of sale

on   12.11.1995,   11.05.1998,   27.01.2001   and

10.07.2005 marked as Exhibit A­2 to A­5, were not

proved; 

 that the plaintiff could not prove that he was ready and

willing to perform his part of the obligations; 

 that the suit was barred by limitation; and 

 that, therefore, the plaintiff was not entitled to specific

performance.

8.The only substantial question of law framed by the High

Court  at  the  time  of  admission of  the  second  appeal  was  as

follows:

“In the light of the finding of the trial Court that Ex.

A­1   –   sale   agreement   is   true,   whether   the   First

Appellate   Court   was   right   in   holding   that   the

endorsements made on Ex.A.1 under Exs.A.2 to A.5

have   not   been   proved   though,   according   to   the

plaintiff, it has been proved by the evidence of P.Ws. 2

and 3?”

9.The High Court recorded its opinion on the above substantial

question of law as follows:

“From   over   all   consideration   of   pleadings,   oral   and

documentary evidence and the judgment of the trial

Court,   it   is   clear   that   the   first   respondent   only

executed Exs.A.1 to A.5 and the First Appellate Judge

on erroneous consideration of pleadings and evidence

of P.Ws.2 to 3 held that the appellant failed to prove

the endorsements in Exs.A.2 to A.5 after holding that

Ex.A.1   was   executed   by   the   first   respondent   and

4

relying   of   Ex.A.2   to   hold   that   suit   is   barred   by

limitation.”

10.What was recorded as above was not actually an answer to

the substantial question of law, even if we construe what was

framed, to be a substantial question of law. The above finding is

actually a finding of fact. Apart from that, the High Court also

went beyond the substantial question of law framed by it and

proceeded to hold that the suit was not barred by limitation. The

High Court opined that the time for performance of the obligations

under the Agreement was fixed as 11 months from the date on

which the defendant entered into an agreement with his brother’s

wife for the purchase of a land to be used as pathway. However,

the defendant did not enter into any agreement with his brother’s

wife. On the other hand, the defendant chose to deny the very

execution   of   Agreement   of   Sale   in   his   reply   notice   dated

04.04.2007. Therefore, the High Court held that limitation started

running   from   the   date   of   refusal   and   that   the   suit   filed   in

November, 2007 was within the period of limitation.

11.The mistakes committed by the High Court were manifold.

First,  the  High Court  framed  a  question which was  actually  a

5

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 the finding of the First Appellate Court on the question of

limitation,   without   framing   a   substantial   question   of   law   and

without even referring to the statutory provisions.

12.As   we   have   pointed   out   earlier,   the   Agreement   is   dated

19.06.1993. The Agreement contains four endorsements which are

dated 12.11.1995, 11.05.1998, 27.01.2001, 10.07.2005. 

13.The defendant raised the question of limitation, on the basis of

the fact that the fourth endorsement was made beyond a period of

three years from the date of the third endorsement. Such a defence

was based upon Section 18(1) of the Limitation Act, 1963.

14.But as a matter of fact, the limitation for filing a suit for

specific performance, in terms of Article 54 of The Schedule to the

Limitation Act, 1963 is three years, “from the date fixed for the

performance or if no such date is fixed, when the plaintiff has notice

that the performance is refused.”

6

15.But in the entire memorandum of grounds of second appeal

filed by the respondent­herein before the High Court, there was no

whisper or reference to Article 54 of the Schedule to the Limitation

Act, 1963. The only substantial question of law framed by the High

Court at the time of entertaining the second appeal was not about

limitation   revolving   around   Article   54   of   the   Schedule   to   the

Limitation Act. Therefore, the High Court could not have answered

the   question   of   limitation   in   favour   of   the   respondent   herein,

(i) without framing any substantial question of law; and (ii) without

even a reference to Article 54.

16.In any case, the High Court ought to have seen that a Court

cannot grant the relief of specific performance against a person

compelling him to enter into an agreement with a third party and

seek specific relief against such a third party. In other words, the

specific performance of the agreement by the appellants herein,

depended upon (i) the appellants entering into an agreement with a

third party; and (ii) appellants being in a position to compel such

third party to perform her obligations under such agreement. 

7

17.The   High   Court   ought   to   have   seen   that   the   specific

performance of the Agreement in question comprised of two parts

namely,  (i)  the   defendant   entering   into   an   agreement   with   his

brother’s wife for the purchase of a land for providing access to the

land agreed to be sold under the suit Agreement of Sale; and (ii) the

defendant thereafter executing a sale deed conveying the property

covered by the suit Agreement of Sale.

18.Since the defendant’s brother’s wife was not a party to the suit

agreement of sale, the Court cannot compel her to enter into an

agreement with the defendant. In other words, the performance of

the first part of the obligation, which we have indicated in the

preceding   paragraph,   cannot   be   compelled   by   the   Court,   as   it

depended upon the will of a third party. As a consequence, the

performance of the second part of the obligation, may be hit by

Section   12(1)   of   the   Specific   Relief   Act,   1963   which   reads   as

follows:­

“12.   Specific Performance of part of contract.­(1)

Except   as   otherwise   hereinafter   provided   in   this

section   the   court   shall   not   direct   the   specific

performance of a part of contract.

8

        xxx                             xxx                          xxx”

19.From the pleadings on record, it appears that the case on

hand will not even be covered by sub­sections (2), (3) & (4) of

Section 12 of the Specific Relief Act. Since it is stated very clearly in

the suit Agreement of Sale that the land covered by the Agreement

will not have any access, unless the defendant entered into an

agreement   with  his  brother’s  wife,  it   is   clear   that   none  of   the

exceptions contained in sub­sections (2), (3) and (4) of Section 12

will apply.

20.Even the limited rights conferred by Section 13(1)(b) of the

Specific Relief Act are not available to the respondent, as there was

no legal right in the defendant to compel 3

rd

 parties to convey their

land to him for the purpose of providing a pathway to the land

agreed to be sold to the respondent herein. Section 13(1)(b) reads as

follows:

“13.  Rights of purchaser or lessee against person

with no title or imperfect title.—(1)  Where a person

contracts   to   sell   or   let   certain   immovable   property

having no title or only an imperfect title, the purchaser

or   lessee   (subject   to   the   other   provisions   of   this

Chapter), has the following rights namely:-

(a)      xxx                  xxx xxx

9

(b) where   the   concurrence   of   other   persons   is

necessary for validating the title, and they are bound

to concur at the request of the vendor or lessor, the

purchaser or lessee may compel him to procure such

concurrence, and when a conveyance by other persons

is necessary to validate the title and they are bound to

convey   at   the   request   of   the   vendor   or   lessor,   the

purchaser or lessee may compel him to procure such

conveyance;”

21.Therefore, the High Court committed a grave error in law in

granting a decree for specific performance. Hence the appeal is

allowed, the impugned judgment of the High Court is set aside and

the  relief of  specific performance  claimed by the  respondent  is

rejected. However, there will be a decree directing the appellants to

pay to the respondent, the amount of Rs.1,44,400/­ paid by the

respondent, with interest @ 9% p.a. from the date of filing of the

suit,   till   the   date   of   repayment.   The   parties   shall   bear   their

respective costs throughout.

…………………………….J.

(Indira Banerjee)

…………………………….J.

(V. Ramasubramanian)

New Delhi

September  13,  2022

10