Section 21 in The Specific Relief Act, 1977 (1920 A.D.)
21. Contracts not specifically enforceable.
- The following contracts cannot be specifically enforced :-(a)a contract for the non-performance of which compensation in money is an adequate relief ;(b)a contract which runs into such minute or numerous details, or which is so dependent on the personal qualifications or volition of the parties, or otherwise from its nature is such, that the Court cannot enforce specific performance of its material terms ;(c)a contract the terms of which the Court cannot find with reasonable certainty ;(d)a contract which is in its nature revocable;(e)a contract made by trustee either in excess of their powers or in breach of their trust ;(f)a contract made by or on behalf of a corporation of public company created for special purposes, or by the promoters of such company, which is in excess of its powers;(g)a contract the performance of which involves the performance of a continuous duty extending over a longer period than three years from its date;(h)a contract of which a material part of the subject matter, supposed by both parties to exist, has, before it has been made, ceased to exist.And save as provided by the [Jammu and Kashmir Arbitration Act, 2002] [Substituted by Fourth Schedule to Act II of 2002 for 'Code of Civil Procedure'.] no contract to refer present or future differences to arbitration shall be specifically enforced.Illustrationsto (a) -A contracts to sell, and B contracts to buy, a lakh of rupees in the four per cent, loan of the Government of India:A contracts to sell, and B contracts to by, 40 chests of indigo at Rs. 1,000 per chest:In consideration of certain property having been transferred by A to B, B contracts to open a credit in A's favour to the extent of Rs. 10,000, and to honour A's drafts to that amount;The above contracts cannot be specifically enforced, for in the first and second both A and B and in the third A, would be reimbursed by compensation in money.to (b) -A contracts to render personal service to B :A contracts to employ B on personal service :A, an author, contracts with B, a publisher, to complete a literary work :B cannot enforce specific performance of these contracts.A contracts to buy B's business at the amount of a valuation to be made by two valuers, one to be named by A and the other by B. A and B each name valuers, but before the valuation is made, A instructs his valuer not to proceed.A lets land to B and B contracts to cultivate it in a particular manner for three years next after the date of the lease :A and B contract that, in consideration of annual advances to be made by A, B will for three years next after the date of the contract grow particular crops on the land in his possession and deliver them to A when cut and ready for delivery:A contracts with B that, in consideration of Rs. 1,000 to be paid to him by B, he will paint a picture for B :A contracts with B to execute certain work which the court cannot superintend;A contracts to supply B with all the goods of a certain class which B may require:A contracts with B to take from B a lease of a certain house for a specified term, at a specified "if the drawing room is handsomely decorated", even if it is held to have so much certainty that compensation can be recovered for its breach;A contracts to marry B:The above contracts cannot be specifically enforced.to (c) -A, the owner of a refreshment-room, contracts with B to give him accommodation there for the sale of his goods and to furnish him with the necessary appliances. A refuses to perform his contract.The case is one for compensation and not for specific performance, the amount and nature of the accommodation and appliances being undefined.to (d) -A and B contract to become partners in a certain business, this contract not specifying the duration of the proposed partnership. This contract cannot be specifically performed, for, if it were so performed either A or B might at once dissolve the partnership.A is a trustee of land with power to lease it for seven years. He enters into a contract with B to grant a lease of the land for seven years, with a convent to renew the lease at the expiry of the term. This contract cannot be specifically enforced.The directors of a company have power to sell the concern with the sanction of a general meeting of the share-holders.-They contract to sell it without any such sanction. This contract cannot be specifically enforced.Two trustees, A and B, empowered to sell trust-property worth a lakh rupees contract to sell it to C for Rs. 30,000. The contract is so disadvantageous as to be a breach of trust. C cannot enforce its specific performance.The promoters of a company for working mines contract that the company, when performed shall purchase certain mineral property. They take no proper pre-cautions to ascertain the value of such property and in fact agree to pay an extravagant price therefor. They also stipulate that the vendors shall give them a bonus out of the purchase money. This contract cannot be specifically enforced.to (f) -A company existing for the sole purpose of making and working a railway contract for the purchase of a piece of land for the purpose of erecting a cotton mill thereon. This contract cannot be specifically enforced.to (g) -A contracts to let for twenty-one years to be the right to use such part of a certain railway made by A as upon B's land and that B should have a right of running carriage over the whole line on certain terms, and might require A to supply the necessary engine power, and that A should during the term keep the whole railway in good repair. Specific performance of this contract must be refused to B.to (h)A contract to pay an annuity to B for the lives of C and D. It turns out that, at the date of the contract, C though supposed by A and B to be alive, was dead. The contract cannot be specifically performed.(c)of the Discretion of the Court.
