Section 23 in The Specific Relief Act, 1977 (1920 A.D.)
23. Who may obtain specific performance.
- Except as otherwise provided by this Chapter, the specific performance of a contract may be obtained, by-(a)any party thereto;(b)the representative in interest, or the principal of any party thereto; provided that, where the learning, skill, solvency or any personal quality of such party is a material ingredient in the contract or where the contract provides that his interest shall not be assigned, his representative in or his principal shall not be entitled to specific performance of the contract, unless where his part thereof has already been performed.(c)where the contract is a settlement on marriage, or a compromise of doubtful rights between members of the same family any person beneficially entitled thereunder ;(d)where the contract has been entered into by a tenant for life in due exercise of a power, the remainder man;(e)a reversioner in possession, where the agreement is a covenant entered into with his predecessor in title and the reversioner is entitled to the benefit to such covenant;(f)a reversioner in remainder, where the agreement is such a covenant, and the reversioner is entitled to the benefit thereof and will sustain material injury by reason of its breach ;(g)when a public company has entered into contract and subsequently becomes amalgamated with another public company, the new company which arises out of the amalgamation ;(h)when the promoters of a public company have, before its incorporation, entered into a contract for the purposes of the company, and such contract is warranted by the terms of incorporation, the company.(e)For whom Contracts cannot be specifically enforced.
