ZARINA SIDDIQUI Vs. A RAMALINGAM ALIAS R AMARNATHAN
LAWS(SC)-2014-10-48
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on October 29,2014

Zarina Siddiqui Appellant
VERSUS
A Ramalingam Alias R Amarnathan Respondents





Cited Judgements :-

CHINTALA VIJAYALAXMI VS. S.RAMESH [LAWS(TLNG)-2021-10-16] [REFERRED TO]
ANIS AHMAD VS. RAHAT EHTESHAM [LAWS(PAT)-2023-4-8] [REFERRED TO]
J PEE TEE ENGINEERING INDUSTRY VS. M. R. PONNUSAMY [LAWS(MAD)-2021-3-37] [REFERRED TO]
S. SARALADEVI SURANA VS. G. S. SUNDARARAJ [LAWS(MAD)-2021-7-297] [REFERRED TO]
BHAGCHAND JAIN VS. PARWATI SHARMA [LAWS(CHH)-2022-9-57] [REFERRED TO]
RAJ LAND CORPORATION VS. ICHCHHAPORE INDUSTRIAL CO OP SERVICE SOCIETY LTD [LAWS(GJH)-2024-2-10] [REFERRED TO]
PARBHUBHAI DALABHAI PATEL VS. NIRUBEN BABUBHAI DESAI [LAWS(GJH)-2017-4-15] [REFERRED TO]
BHUPENDRA BHAGWATPRASAD PATEL & 1 VS. GIRISH BHAGWATPRASAD HUF [LAWS(GJH)-2016-1-324] [REFERRED]
OM BUILDERS (P) LTD VS. ANIL CHINUBHAI KILACHAND & ORS [LAWS(BOM)-2015-10-241] [REFERRED]
JAINAB VS. JALALUDDIN [LAWS(DLH)-2018-1-537] [REFERRED TO]
SAKUNTHALA VS. K. GANESAN [LAWS(MAD)-2019-9-624] [REFERRED TO]
M.R. RATHINDRAN VS. SARARSWATHI NARAYANAN [LAWS(MAD)-2017-7-43] [REFERRED TO]
MEHRUNNISA BEGUM (DIED) AND OTHERS VS. M. RAJANGAM [LAWS(MAD)-2017-2-540] [REFERRED TO]
K. NANJAPPA VS. R.A. HAMEED AND ORS. [LAWS(SC)-2015-9-6] [REFERRED TO]
E C CHANDRAN VS. VARKEY OMMAN S/O OMMEN CHACKO [LAWS(KER)-2015-9-200] [REFERRED]
DUNI CHAND VS. SHYAM LAL [LAWS(HPH)-2020-3-92] [REFERRED TO]
SHREE GANGA MARBLES VS. SARDAR CHARAN SINGH AND ORS. [LAWS(GAU)-2015-11-22] [REFERRED TO]
KISHOR SHANKARRAO KULKARNI VS. KUMAR PROPERTIES PVT LTD [LAWS(NCD)-2016-1-163] [REFERRED]
JACOB V VARGHESE @ JACOB S/O VADAKKATHU VARGHESE VS. P T JOSEPH @ TOMY S/O THOMAS [LAWS(KER)-2018-6-348] [REFERRED TO]
SHON RANDHAWA VS. RAMESH VANGAL [LAWS(DLH)-2020-11-41] [REFERRED TO]
MATHURA PRASAD VS. KUNTI DEVI, WIFE OF KRISHNA KUMAR JAISWAL [LAWS(JHAR)-2018-4-20] [REFERRED TO]
SMT.SHYAMA DEVI & OTHERS VS. SMT. CHANDA DEVI [LAWS(ALL)-2016-7-130] [REFERRED]
B.S.PRABHAKAR VS. D.RANGAPPA ALIAS PUTTANNA [LAWS(KAR)-2021-11-118] [REFERRED TO]
ARAVIND VS. VITHABAI GHODKE [LAWS(KAR)-2020-5-95] [REFERRED TO]
NATESAN VS. K M ARUMUGAM [LAWS(MAD)-2016-8-250] [REFERRED]
MR. N. VENUGOPAL VS. MR. N.D. SUKUMAR [LAWS(MAD)-2017-10-62] [REFERRED TO]
DEVARAJI VS. R. LAKSHMIKANTHAM [LAWS(MAD)-2017-2-151] [REFERRED TO]
SURESHKUMAR SHANKARLAL MIGLANI AND ANOTHER VS. DAVINDARKUMAR CHAMANLAL BATRA AND OTHERS [LAWS(BOM)-2018-7-264] [REFERRED TO]
BHAGWAN SHARAN VS. KRISHNAKANT BHARGAVA [LAWS(MPH)-2021-7-85] [REFERRED TO]
P.RANJITHKUMAR VS. BASKAR [LAWS(MAD)-2022-4-2] [REFERRED TO]
RUNU PRADHAN VS. STATE OF ORISSA [LAWS(ORI)-2019-9-9] [REFERRED TO]
S ILAMARAN VS. B HABIBUNNISA BEGAM [LAWS(MAD)-2018-6-589] [REFERRED TO]
SUBBAMMAL VS. M. MANI [LAWS(MAD)-2019-9-604] [REFERRED TO]
M. JAYAPRAKASH NARAYANAN VS. SANTHAMMAL [LAWS(MAD)-2017-8-68] [REFERRED TO]
FERRODOUS ESTATES (PVT.) LIMITED VS. P. GOPIRATHNAM [LAWS(SC)-2020-10-23] [REFERRED TO]
RADHA KISHAN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2022-11-190] [REFERRED TO]
D SANGUPATHI VS. D SURIYAN [LAWS(MAD)-2017-6-188] [REFERRED TO]
R.DHANUSHKODI VS. A. LAKSHMANAPERUMAL [LAWS(MAD)-2022-7-474] [REFERRED TO]
RAJESH KUMAR SOOD VS. PARVEJ NOWROJEE AND OTHERS [LAWS(HPH)-2016-8-139] [REFERRED TO]
MAN CHAND KATOCH VS. VIRENDER SPEYA [LAWS(HPH)-2018-7-76] [REFERRED TO]
THOMAS, S/O BABY VS. G.SUKUMARAN, (DIED) S/O GOVINDAN [LAWS(KER)-2022-2-14] [REFERRED TO]
NAZEER K. VS. MUHAMMED ASHARAF K.P. [LAWS(KER)-2023-9-133] [REFERRED TO]
MEGHMALLAR ESTATES & SERVICES PVT. LTD. AND ORS. VS. GHANASHYAM TALUKDAR [LAWS(GAU)-2015-7-47] [REFERRED TO]
ASHOK KUMAR JAIN VS. PREM CHAND GUPTA [LAWS(DLH)-2022-7-234] [REFERRED TO]
D. SAI RAMAIAH VS. AVINASH BIO AGRICULTURAL (P) LTD [LAWS(APH)-2022-5-6] [REFERRED TO]
C. VASUDEVAMURTHY VS. S. S. AMARNATH [LAWS(KAR)-2021-4-70] [REFERRED TO]
GULAB DEVI VS. NARANGI DEVI [LAWS(RAJ)-2022-8-74] [REFERRED TO]
BIBI MEHRUN NISSA VS. MD. EHSANUL HAQUE [LAWS(PAT)-2016-3-8] [REFERRED TO]
T. ANNAMMAL & OTHERS VS. K.R. MENAN (DECEASED) & OTHERS [LAWS(MAD)-2019-11-958] [REFERRED TO]
LAKSHMI VS. S. PASUVARASU [LAWS(MAD)-2024-1-1] [REFERRED TO]
VIJAY LAXMIPATI DASARI VS. SMT.LAXMIBAI RAMAYYA BOLABATTIN [LAWS(BOM)-2016-9-29] [REFERRED TO]
RAM DEO VS. PARAS NATH SINGH [LAWS(ALL)-2023-7-74] [REFERRED TO]
KISHORE KUMAR DUGGAD VS. RAJMAL JAIN [LAWS(CHH)-2019-12-179] [REFERRED TO]
SANTHAMANI VS. USHA [LAWS(MAD)-2017-6-117] [REFERRED TO]
V INDIRANI VS. P R BALAKRISHNAN [LAWS(MAD)-2018-8-355] [REFERRED TO]
THIRUGNANASAMBANDAM VS. KANNAN [LAWS(MAD)-2018-9-596] [REFERRED TO]
K. PALANI VS. R. MADANA GOPAL [LAWS(MAD)-2020-3-219] [REFERRED TO]
K. SUGUMAR VS. P.K. SUNDARAM AND ORS. [LAWS(MAD)-2015-4-421] [REFERRED TO]
ZATOON BEGUM VS. UNION TERRITORY OF J&K [LAWS(J&K)-2020-10-30] [REFERRED TO]
RADHEY SHYAM VS. VARSHA YADAV [LAWS(DLH)-2018-6-16] [REFERRED TO]
SURESH KUMAR S/O HIRA NAND HARIRAMANI VS. MANHARANDAS S/O LATE JHUMUKDAS [LAWS(CHH)-2018-11-140] [REFERRED TO]
SARDAR CHARAN SINGH VS. NARENDRA BISWAS [LAWS(GAU)-2015-11-62] [REFERRED TO]
JITENDER VS. RAJBIR SINGH [LAWS(P&H)-2022-12-153] [REFERRED TO]
SHENBAGAM VS. KK RATHINAVEL [LAWS(SC)-2022-1-65] [REFERRED TO]
PARUTHIKKATTUPARAMBIL AYISHA VS. PERMBRA ABDUL NASSAR AND ORS. [LAWS(KER)-2015-6-184] [REFERRED TO]
KOCHAMMU VS. KUMARAN S/O KATILATH RAVUNNI [LAWS(KER)-2017-7-263] [REFERRED TO]
R. RAJATHI VS. S. KANAGARAJAN [LAWS(MAD)-2023-9-83] [REFERRED TO]
HARBHAJAN SINGH VS. SARUP SINGH [LAWS(P&H)-2015-8-380] [REFERRED TO]
ANIL KUMAR VS. KANWAL SINGH AND ORS. [LAWS(P&H)-2015-3-60] [REFERRED TO]
SHRIDHAR BAJAJ VS. GYANESH CHAUDHARY [LAWS(DLH)-2023-4-150] [REFERRED TO]
CHABILA VS. RAMAWATAR [LAWS(ALL)-2022-8-167] [REFERRED TO]
B. SOFI VS. K. NAGAMMA [LAWS(APH)-2023-8-63] [REFERRED TO]
H. ANWAR KHAN VS. SMT. G. RAVI KUMARI AND OTHERS [LAWS(APH)-2017-12-76] [REFERRED TO]
SHREE CHAITANYA CONSTRUCTIONS VS. SHRI POONAMCHAND DALICHAND PARAKH AND ORS. [LAWS(BOM)-2018-2-112] [REFERRED TO]
RAMDAS AGRAWALKUMAR VS. VISHAMBHAR PRASAD [LAWS(CHH)-2018-12-100] [REFERRED TO]
GOPAL BAGDI S/O NATHU LAL BAGDI VS. OM BAGDI S/O NATHU LAL BAGDI [LAWS(RAJ)-2017-2-179] [REFERRED TO]
ISHWAR LAL SON OF SHRI CHATTARLALJI MEHTA VS. LEGAL HEIRS OF DECEASED BABU LALSON OF SHRI JYOTI PRASAD JI BIRIWASI [LAWS(RAJ)-2017-11-95] [REFERRED TO]
MOHANLAL VS. AMARCHAND [LAWS(RAJ)-2022-10-121] [REFERRED TO]
A.V. RAM BALAJI, PROPRIETOR AKSHITHA PROPERTY DEVELOPERS, ARASU GARDEN, NO.3/6, NATARAJAN SALAI, THIRUMALAI NAGAR, RAMAPURAM, CHENNAI VS. M/S. HOTEL SILVER STARS PVT. LTD., REP. BY ITS MANAGING DIRECTOR, MR.N.M/SABJAN, NO.9, PURASAWALKAM, HIGH ROAD, CHENNA [LAWS(MAD)-2017-1-207] [REFERRED TO]
SMT. LALI VS. SMT. SARTLI AND ANOTHER [LAWS(P&H)-2017-9-169] [REFERRED TO]
BHAGWAN SHARAN VS. KRISHNAKANT BHARGAVA [LAWS(MPH)-2021-8-42] [REFERRED TO]
MARIYAMMA W/O THALIYATH PAILOTH @ POULOSE VS. SHAJI S/O CHELAKKATTU KOCHAPPAN [LAWS(KER)-2018-6-309] [REFERRED TO]
K.M. AHAMMED KOYA VS. MOORKOTH SUJITHA [LAWS(KER)-2019-2-338] [REFERRED TO]
LAKSHMI VS. GIRI BABU [LAWS(MAD)-2018-10-284] [REFERRED TO]
LAKSHMI VS. UNIQUE INDUSTRIAL HANDLERS (P) LTD [LAWS(MAD)-2018-9-326] [REFERRED TO]
C. PADMAVATHI VS. R. PUNYAVATHI [LAWS(KAR)-2017-6-82] [REFERRED TO]
P SELVARAJ VS. S KATHIRESAN [LAWS(MAD)-2016-9-155] [REFERRED]
NOORJAHAN VS. ABDUL RAVOOF [LAWS(KAR)-2020-10-174] [REFERRED TO]
ASHOK SHARMA VS. AKHILESH TIWARI AND ANR [LAWS(CHH)-2018-7-235] [REFERRED TO]
ARJUN PRASAD VS. GANESH PRASAD [LAWS(ALL)-2023-7-81] [REFERRED TO]


JUDGEMENT

- (1.)Leave granted.
(2.)This appeal by special leave is directed against the judgment and order dated 1.3.2012 passed by the High Court of Karnataka whereby Regular First Appeal No.265 of 1999 filed by the defendant-respondent was allowed and the judgment and decree passed by the trial court in the suit of the appellant-plaintiff was set aside.
(3.)The facts giving rise to the present appeal are that the respondent- first defendant is the absolute owner of 1/3rd undivided share in the property bearing no.43, Mission Road, Bangalore (hereinafter referred to as the 'suit schedule property') and his elder brother-second defendant is his power of attorney holder. It is the case of the plaintiff that on 25.6.1979, the second defendant-respondent as registered power of attorney holder entered into an agreement to sell 1/3rd share in the suit property to the appellant-plaintiff for consideration of Rs.40,000/- and received advance of Rs.5,000/-. As per the aforesaid registered agreement, the balance consideration was to be paid on or before 30.12.1980 and the parties to the agreement had to take necessary steps for obtaining permission from the competent authority under the Urban Land (Ceiling and Regulation) Act. Plaintiff's further case is that he paid the entire sale consideration to the second defendant who received the same on behalf of the first defendant. It is contended that the plaintiff had been always ready and willing to perform his part of the contract and that the plaintiff has been requesting the defendants to take necessary steps to obtain permission from the Urban Land Ceiling Authority. Since the defendants failed to take necessary steps, the plaintiff issued legal notice to the defendants on 5.3.1980 and 25.5.1980 calling upon the defendants to complete the sale in favour of the plaintiff and to perform their part of the contract. The defendants sent reply to notice on 4.10.1980 wherein they repudiated the agreement in question. As averred, the plaintiff has been in possession of the undivided share of the defendants in the schedule property in pursuance of the above agreement for sale. Since the defendants failed to execute the sale deed, the plaintiff filed a suit for specific performance praying for a direction to the defendants to execute the sale deed in respect of 1/3rd share in the suit property.


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