Specific Performance Suit Cannot Be Dismissed for Lack of Declaratory Relief Where Agreement Termination is Disputed

The Appellant (Plaintiff) entered into an Agreement to Sell (ATS) dated 24.08.2004 with the Respondents for property in Naraina Industrial Area for ₹95 lakhs

The Appellant paid ₹25 lakhs as earnest money, with a later endorsement of an additional ₹10 lakhs for possession of the first floor

The date for execution was extended to 31.03.2005 to allow the Respondents to mutate the property

Following a series of criminal complaints and civil suits regarding the validity of the sellers' title/Will, the Respondents issued a termination notice on 01.04.2005

In 2008, the Appellant filed for Specific Performance

During the trial (at the stage of evidence), the Trial Court dismissed the suit under Order XII Rule 6 CPC on the ground that the Appellant had not sought a declaration to challenge the termination notice of 01.04.2005

The Court applied Order XII Rule 6 of the CPC, which allows for judgment on admissions only where admissions are clear, unambiguous, and unconditional

Section 16 of the Specific Relief Act regarding 'readiness and willingness'

The Court relied on Chand Rani v. Kamal Rani and Saradamani Kandappan v. S. Rajalakshmi, which establish that time is not ordinarily of the essence in immovable property contracts unless expressly intended.

The Court interpreted I.S. Sikander v. K. Subramani in light of A. Kanthamani v. Nasreen Ahmed and Annamalai v. Vasanthi, which clarify that I.S. Sikander does not create an absolute bar to specific performance if the validity of termination is itself a triable issue.

The Court reasoned that the Trial Court erred by treating the Respondents' unilateral termination as an absolute fact that necessitated a declaratory relief.

Since the Trial Court had already framed Issue No. 5 specifically asking "Whether the Agreement... was cancelled or terminated", it was contradictory to later dismiss the suit summarily without evidence.

The Court noted that in I.S. Sikander, the property had already been sold to a third party, whereas here, the Appellant never accepted the repudiation nor took back the earnest money.

The Court found that "readiness and willingness" and the "legality of termination" are intrinsically linked and inbuilt into the relief of specific performance; therefore, a separate formal prayer for declaration is not always mandatory if the termination is disputed.

Consequently, there were no "unequivocal admissions" to trigger Order XII Rule 6.

The High Court allowed the appeal, set aside the judgment dated 20.12.2023, and remanded the matter to the Trial Court (Patiala House Courts) to proceed with the trial on merits from the stage of evidence.