Section 11 in The Specific Relief Act, 1977 (1920 A.D.)
11. Liability of persons in possession, not as owner, to deliver to person entitled to immediate possession.
- Any person having the possession or control of a particular article of movable property, of which he is not the owner, may be compelled specifically to deliver it to the person entitled to its immediate possession, in any of the following cases :-(a)when the thing claimed is held by the defendant as the agent of trustee of the claimant ;(b)when compensation in money would not afford the claimant adequate relief for the loss of the thing claimed;(c)when it would be extremely difficult to ascertain the actual damage caused by its loss ;(d)when the possession of the thing claimed has been wrongfully transferred from the claimant.Illustrationsof clause (a)-A, proceeding to Europe, leaves his furniture in charge of B as his agent during his absence. B, without A's authority, pledges the furniture to C, and C, knowing that B had no right to pledge the furniture, advertises it for sale. C may be compelled to deliver the furniture to A, for he holds it as A's trustee.of clause (b)-Z has got possession of an idol belonging to A's family, and of which A is the proper custodian. Z may be compelled to deliver the idol to A.of clause (c)-A is entitled to a picture by a dead painter and pair of rare China vases. B has possession of them. The articles are of too special a character to bear an ascertainable market-value. B may be compelled to deliver them to A.
