SATISH BATRA Vs. SUDHIR RAWAL
LAWS(SC)-2012-10-77
SUPREME COURT OF INDIA
Decided on October 18,2012

SATISH BATRA Appellant
VERSUS
SUDHIR RAWAL Respondents





Cited Judgements :-

CENTRAL COALFIELDS LIMITED VS. ARETPL-AT(JV) [LAWS(JHAR)-2022-7-68] [REFERRED TO]
OCUS SKYSCRAPERS REALTY LTD. VS. KIRTI BAJPAI [LAWS(NCD)-2020-3-26] [REFERRED TO]
RAJIV GARG VS. NIRMAL KANT BANSAL AND ORS. [LAWS(P&H)-2015-2-51] [REFERRED TO]
S K ROY S/O VIRENDRANATH ROY VS. DHANIRAM SAHU [LAWS(CHH)-2019-5-51] [REFERRED TO]
SIDDHARTH CORPORATION THRO PROPRIETOR MANAKMAL M BACHHAWA VS. GUJARAT STATE CIVIL SUPPLIES CORPORATION LTD [LAWS(GJH)-2015-3-198] [REFERRED TO]
NAFE SINGH VS. SANJAY GUPTA [LAWS(DLH)-2018-12-234] [REFERRED TO]
AUTHORISED OFFICER, CENTRAL BANK OF INDIA VS. SHANMUGAVELU [LAWS(SC)-2024-2-1] [REFERRED TO]
NIRMAL SINGH VS. HARJINDER KAUR [LAWS(P&H)-2024-5-115] [REFERRED TO]
NARESH CHANDRA VS. CENTRAL ACADEMY EDUCATION SOCIETY, RAJASTHAN, JAIPUR [LAWS(RAJ)-2014-1-4] [REFERRED TO]
GODREJ PROJECTS DEVELOPMENT VS. ANIL KARLEKAR [LAWS(SC)-2025-2-1] [REFERRED TO]
VERSATILE COMMOTRDE PVT LTD VS. SATPAL YADAV [LAWS(DLH)-2018-12-252] [REFERRED TO]
MERA BABA PVT LTD VS. RAM LUBHAYA PURI & ORS [LAWS(DLH)-2018-5-646] [REFERRED TO]
DIRECTOR, ESSEN FINANCE AND INVESTMENTS LTD. VS. CITY PULSE THEATERS PVT. LTD. [LAWS(GJH)-2022-3-1266] [REFERRED TO]
SHIPRA ESTATES LTD VS. NARESH CHAND SETH [LAWS(NCD)-2013-2-74] [REFERRED TO]
SURJIT SINGH BHATIA VS. TEJ RAJ SINGH GOEL [LAWS(DLH)-2014-7-22] [REFERRED TO]
SURESHKUMAR SHANKARLAL MIGLANI AND ANOTHER VS. DAVINDARKUMAR CHAMANLAL BATRA AND OTHERS [LAWS(BOM)-2018-7-264] [REFERRED TO]
SUNIL JAIN VS. VISHAL RAM SAHU [LAWS(CHH)-2018-9-176] [REFERRED TO]
MUNNA LAL SAINI VS. SANJAY GULATI [LAWS(DLH)-2013-9-64] [REFERRED TO]
ANOOP SINGH VS. GOPAL KRISHAN BHURADIA & ANR [LAWS(DLH)-2018-7-135] [REFERRED TO]
NITIN JAISWAL & ANR VS. ALLIED MOTORS LTD & ORS [LAWS(DLH)-2018-12-361] [REFERRED TO]
KANTA GUPTA @ CHANDER KANTA GUPTA VS. NARENDER KUMAR GARG AND ANR [LAWS(DLH)-2014-7-416] [REFERRED]
EMAAR MGF LAND LTD VS. NEERAJ MALIK [LAWS(NCD)-2014-10-96] [REFERRED TO]
RAM PHAL VS. RAJBIR [LAWS(P&H)-2015-8-84] [REFERRED TO]
COL. IQBAL SINGH VS. MADAN PAL [LAWS(P&H)-2022-11-146] [REFERRED TO]
SANTRAM VS. STATE OF M.P. [LAWS(MPH)-2016-8-37] [REFERRED TO]
SHAHAJI BABA JAVIR VS. SHREE KHIDKALESHWAR LAND DEVELOPERS AND ORS. [LAWS(NCD)-2015-10-4] [REFERRED TO]
JYOTI W/O SANJAY ADSOD VS. SINDHUBAI RAMRAOJI SHENDE [LAWS(BOM)-2017-6-281] [REFERRED TO]
CHAITANYA KOCHAR VS. HARSH SEHGAL [LAWS(DLH)-2018-7-114] [REFERRED TO]
MUKESH PRAKASH PUJARI VS. MUKUND DAMMANI [LAWS(CHH)-2015-2-50] [REFERRED]
ARUN GUPTA AND ANOTHER VS. SHASHI JAIN AND ANOTHER [LAWS(P&H)-2018-4-192] [REFERRED TO]
H KISHIE SINGH & ANOTHER VS. UNITECH LIMITED & ANOTHER [LAWS(NCD)-2015-7-84] [REFERRED TO]
SAT PAL JINDAL VS. ARUNA [LAWS(P&H)-2015-11-108] [REFERRED TO]
OMAXE LIMITED VS. VINAY DUA [LAWS(NCD)-2024-9-58] [REFERRED TO]
MITHLESH RAI VS. AMARNATH RAI [LAWS(DLH)-2014-8-280] [REFERRED TO]
AMIT KUKREJA VS. SHWETA SACHDEVA [LAWS(P&H)-2024-3-48] [REFERRED TO]
SHALLU VIJ VS. VIKRAMPAL BANSAL AND ORS. [LAWS(P&H)-2015-3-345] [REFERRED TO]
S. MOHAMMED HUSSAIN VS. V. CHENNAIYAN [LAWS(MAD)-2019-12-589] [REFERRED TO]
RAJESH GULLAH VS. SANGEETA SETHI & ANR [LAWS(DLH)-2018-11-279] [REFERRED TO]
HABIBUR REHMAN KHAN VS. NARESH KUMAR [LAWS(DLH)-2013-10-212] [REFERRED TO]
ENTREPRENEURS CO-OP GROUP HOUSING SOCIETY LTD. VS. SCHINDLER INDIA PVT. LTD. [LAWS(DLH)-2013-7-131] [REFERRED TO]
AVR INDIA PRIVATE LIMITED VS. DEEPAK NARANG AND ORS. [LAWS(DLH)-2016-1-172] [REFERRED TO]
SH. SUDESH KAKKAR VS. SH. SATISH MITTAL [LAWS(DLH)-2018-7-808] [REFERRED TO]
JMD BUILDCON VS. SUDHA DEWAN [LAWS(DLH)-2022-9-89] [REFERRED TO]
ARUN KHANNA VS. SUMIT [LAWS(DLH)-2018-12-205] [REFERRED TO]
RAVI KANT VS. GEETA MISHRA [LAWS(DLH)-2013-12-118] [REFERRED TO]
RAMA ASSOCIATES PVT. LTD VS. D.D.A. [LAWS(DLH)-2013-12-222] [REFERRED TO]
GHANSHYAM DASS GUPTA VS. MAKHAN LAL [LAWS(DLH)-2013-11-238] [REFERRED TO]
MOHAMMAD ASRAF VS. RUBINA BANO [LAWS(CHH)-2023-7-56] [REFERRED TO]
PRAKASH CHANDRA SONI S/O LATE MALI RAM SONI VS. SHIV BALAK RAM SAHU S/O LATE PYARE LAL SAHU [LAWS(CHH)-2019-4-129] [REFERRED TO]
MARYOOR KHURANA VS. BALWINDER KAUR [LAWS(P&H)-2020-2-296] [REFERRED TO]
PARINEE REALTY PVT. LTD VS. PEIRCE LESLIE INDIA LTD [LAWS(MAD)-2023-7-100] [REFERRED TO]
CROMPTON GREAVES LIMITED VS. ICON INTEGRATED INDUSTRIES AND SOFTWARE [LAWS(KER)-2021-4-100] [REFERRED TO]
RAN SINGH AND ORS. VS. CAPEX PROJECTS PVT. LTD. [LAWS(P&H)-2019-3-559] [REFERRED TO]
RAM NIWAS AND OTHERS VS. RAGHBIR SINGH [LAWS(P&H)-2018-1-320] [REFERRED TO]
RAMESH MALHOTRA VS. EMAAR MGF LAND LIMITED [LAWS(NCD)-2020-6-61] [REFERRED TO]
DLF LTD VS. BHAGWANTI NARULA [LAWS(NCD)-2015-1-129] [REFERRED TO]
MEERA GOYAL VS. PRITI SARAF [LAWS(DLH)-2023-12-12] [REFERRED TO]
M.C. LUTHRA VS. ASHOK KUMAR KHANNA [LAWS(DLH)-2018-2-115] [REFERRED TO]
VANDANA JAIN VS. RITA MATHUR AND ORS [LAWS(DLH)-2018-4-246] [REFERRED TO]
RAKESH KUMAR VATS VS. VINOD KUMAR CHAHEL [LAWS(DLH)-2018-7-173] [REFERRED TO]
VERSATILE COMMOTRADE PVT LTD VS. ANGAD DEVELOPERS PVT LTD [LAWS(DLH)-2018-7-492] [REFERRED TO]
KAMAL JEET VS. SNEH LATA CHATURVEDI (DECEASED THROUGH HER LR BABI [LAWS(DLH)-2018-5-239] [REFERRED TO]
RAJBIR SINGH & ANR VS. JASWANT YAVDAV [LAWS(DLH)-2018-5-273] [REFERRED TO]
PRAKASH KUMAR R VS. R. CHITRA [LAWS(KAR)-2019-8-232] [REFERRED TO]


JUDGEMENT

- (1.)Leave granted.
(2.)The question that has come up for consideration in this appeal is whether the seller is entitled to forfeit the earnest money deposit where the sale of an immovable property falls through by reason of the fault or failure of the purchaser.
(3.)An Agreement for Sale of property bearing No. 14/11, 2nd Floor, Punjabi Bagh, New Delhi was entered into between the appellant (Seller) and the respondent (Purchaser) on 29.11.2005 for a total consideration of Rs.70,00,000/- to be paid on or before 5.3.2006 and, towards earnest money, an amount of Rs.4,00,000/- was paid on 29.11.2005 and another Rs.3,00,000/- on 30.11.2005, that means, altogether Rs.7,00,000/- was paid, being 10% of the total sale consideration. The purchaser, however, could not pay the balance amount of Rs.63,00,000/- before 5.3.2006, consequently, the sale deed could not be executed. Seller, therefore, did not return the earnest money to the purchaser.


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