Section 27 in The Specific Relief Act, 1977 (1920 A.D.)
27. Relief against parties and person claiming under them by subsequent title.
- Except as otherwise provided by this Chapter, specific performance of a contract may be enforced against-(a)either party thereto;(b)any other person claiming under him by a title arising subsequently to the contract, except a transferee for value who has paid his money in good faith and without notice of the original contract;(c)any person claiming under a title which though prior to the contract and known to the plaintiff might have been displaced by the defendant;(d)when a public company has entered into a contract and subsequently becomes amalgamated with another public company, the new company which arises out of the amalgamation;(e)when the promoters of a public company have, before its incorporation, entered into a contract, the company ; provided that the company has ratified and adapted the contract and the contract is warranted by the terms of the incorporation.Illustrationsto clause (b) -A contract to convey certain land to B by a particular day, A dies intestate before that day without having conveyed the land, B may compel A's heir or other representative in interest to perform the contract specifically.A contracts to sell certain land to be for Rs. 5,000. A afterwards conveys the land for Rs. 6,000 to C, who has notice of the original contract, B may enforce specific performance of the contract as against C.A contracts to sell land to B for Rs. 5,000. B takes possession of the land. Afterwards A sell it to C for Rs. 6,000. C makes no inquiry of B relating to his interest in the land. B's possession is sufficient to affect C with notice of his interest, and he may enforce specific performance of the contract against C.A contracts, in consideration of Rs. 1,000, to bequeath certain of his land to B. Immediately after the contract A dies intestate, and C takes out administration to his estate. B may enforce specific performance of the contract against C.A contracts to sell certain land to B. Before the completion of the contract, A becomes lunatic and C is appointed his committee. B may specifically enforce the contract against C.to clause (c) -A, the tenant for life of an estate, with remainder to B, in due exercise of a power conferred by the settlement under which he is tenant for life, contracts to sell the estate to C, who has notice of the settlement. Before the sale is completed A dies. C may enforce specific performance of the contract against B.A and B are joint tenants of land, his undivided moiety of which either may alien in his life-time, but which subject to that right, devolves on the survivor. A contracts to sell his moiety to C and dies. C may enforce specific performance of the contract against B.(h)Against whom contracts cannot be specifically enforced.
