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Citedby 19 docs - [View All]
B.Nemi Chand Jain vs G.Ravindran on 27 January, 2010
Mrs.S.Thilagavathi vs Mrs.Chitravathi on 30 March, 2012
Madhavan S/O. Nilathumare ... vs Thankam D/O. Ambalath Ambala ... on 15 December, 2006
Koch Ouseph vs Bini on 4 November, 2010
Shereefa vs Abdul Hameed on 22 June, 2011

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[Section 20] [Complete Act]
Central Government Act
Section 20(1) in The Specific Relief Act, 1963
(1) The jurisdiction to decree specific performance is discretionary, and the court is not bound to grant such relief merely because it is lawful to do so; but the discretion of the court is not
arbitary but sound and reasonable, guided by judicial principles and capable of correction by a court of appeal.