AIR 2011 SUPREME COURT 2057 ::2011 AIR SCW 3391 ::2011 AIR CC 2060 (SC) ::2011 (4) AIR Jhar R 274 ::2011 (3) AIR Kant HCR 750 ::2011 (3) AIR Kar R 750 ::(2011) 113 RevDec 528 ::(2011) 2 WLC(SC)CVL 189 ::(2011) 1 CLR 1159 (SC) ::(2011) 2 All RentCas 455 ::(2011) 3 CivilCourtC 673 ::2011 (12) SCC 658 ::(2011) 5 Scale 596 ::AIR 2011 SC (Civil) 1492 ::(2011) 2 CurCC 242 ::(2011) 86 All LR 906 ::(2011) 3 Cal HN 184 ::(2011) 4 All WC 3990 ::(2011) 3 ICC 546 ::(2012) 113 Cut LT 544 ::(2011) 7 Mad LJ 402 ::(2011) 4 Mad LW 814 ::(2011) 5 Kant LJ 77 ::(2011) 3 JCR 314 (SC) ::(2011) 3 Pat LJR 235 ::(2011) 102 AllIndCas 43 (SC) ::(2011) 4 AndhLD 189

Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): P. Sathasivam, H. L. Gokhale , JJ

(A) Specific Relief Act (47 of 1963) , S.16— Partition Act (4 of 1893) , S.4— Suit for specific performance of agreement to sell - Agreement to sell house by all co-owners except one - Suit for specific performance by plaintiff purchaser - Co-owner not party to agreement claiming to purchase shares of other co-owners - Counsel for plaintiff giving consent to such purchase by co-owner, not party to agreement, at reasonable market value within stipulated period - Valuation of property at reasonable market value was agreed to, by both parties - Order passed to execute sale deed in favour of co-owner not party, is consent order - No appeal lies from such order. Civil P.C. (5 of 1908) , S.96(3)— (Para 8 10 11 13 14) (B) Civil P.C. (5 of 1908) , O.3 R.4— Concession made by counsel - If on question of fact - Binds his client - Cannot be challenged in appeal. (Para 11 12) (C) Specific Relief Act (47 of 1963) , S.20— Specific performance - Is discretionary relief - Suit for specific performance of agreement to sell urban property - Filed after lapse of long period - Cour....