Broomfield, J.:— This is an appeal from a decree dismissing the plaintiff's suit for specific performance of an agreement by defendant 1 to sell four plots of land at Kurduwadi with buildings thereon described in the plaint as (a), (b), (c) and (d). The material facts are these: On 21st October 1929 defendant 1, who is the owner of these four plots had agreed to sell plot (d) to defendant 2 for Rs. 2000. Rs. 200 were paid as earnest money and the bargain paper provided that the sale deed was to be executed after Divali that is to say in about a fortnight. On 18th April 1930 defendant 1 agreed to sell all the four plots to the plaintiff for Rs. 7000. The bargain paper recited that the properties had been mortgaged to one Dr. Patki; that the vendor, defendant 1, was to pay off the amount of the decree obtained by the mortgagee and execute a sale deed in the plaintiff's favour within 15 days. There was a reference to the prior agreement between defendant 1 and defendant 2:

About six months ago, I have taken Rs. 200 as earnest money from one Shankar Gangaram Salunke and had agreed to sell to him the last plot out of the aforesaid property, measuring 90 feet in length and 48 feet in width, and have passed to him a receipt in writing. But according to the terms in the said receipt, he has not paid to me the remaining amount and has not got the sale deed executed. As he has not fulfilled the terms, his receipt has become null and void. I will not allow the same to affect you.

2. In May 1930, the plaintiff sent a notice to defendant 1 calling upon him to complete the agreement. He also published a notice in a newspaper. On 6th June 1930 defendant 2 filed a suit for specific performance of defendant 1's agreement to sell plot (d) to him and on 25th June 1930 the plaintiff filed the suit, from which this appeal arises, praying that defendant 1 should be ordered to execute a sale deed in favour of the plaintiff, that in case defendant 1 fails to pay off the amount to Dr. Patki the amount of the mortgage decree should be kept aside and the balance, if any, ordered to be paid to defendant 1, that in case defendant 1 fails to execute the sale deed a sale deed may be ordered to be executed by the Court, and that if the Court finds that specific performance can not be granted in respect of some part, damages to that extent may be awarded to the plaintiff. Notices of this suit were served on the defendants in July 1930. In the suit filed by defendant 2 a consent decree was passed on 1st September 1930 which provided that the plaintiff was to receive Rs. 1600 and execute a sale deed in defendant 2's favour within 15 days. The plaintiff's suit for specific performance has been dismissed because the trial Judge held that Section 15 of the Specific Relief Act, applied and the plaintiff was unwilling to purchase plots (a), (b) and (e) without compensation for defendant 1's inability to convey plot (d) to him. It has been argued by the learned counsel for the appellant, though not I think very strenuously, that the plaintiff is not bound by the agreement between defendant 1 and defendant 2. He says that this agreement ceased to be binding owing to the long delay and failure to implement it. But the plaintiff had notice of this agreement. It was mentioned in his own bargain paper. He was put upon inquiry therefor, and he admits that he made no inquiries. There is nothing at all to show that time was of the essence of the contract. A decree for specific performance has actually been obtained, and though the plaintiff vaguely alleged collusion between the defendants, there is no proof of anything of that sort. Clearly therefore the trial Judge was right in holding that the agreement of October 1929 is binding on the plaintiff.

3. That being so, the question whether the plaintiff is entitled to the relief claimed by him depends on the application of Sections 14 to 17 of the Specific Relief Act, which, as Lord Sumner says in 52 IA 90,1 “constitute a complete code, within the terms of which relief of the character in question must be brought if it is to be granted at all.” These sections are as follows:

14. Where a party to a contract is unable to perform the whole of his part of it, but the part which must he left unperformed hears only a small proportion to the whole in value, and admits of compensation in money, the Court may, at the suit of either party, direct the specific performance of so much of the contract as can be performed, and award compensation in money for the deficiency.

15. Where a party to a contract is unable to perform the whole of his part of it, and the part which must be left unperformed forms a considerable portion of the whole, or does not admit of compensation in money, he is not entitled to obtain a decree for specific performance. But the Court may, at the suit of the other party, direct the party in default to perform specifically so much of his part of the contract as he can perform, provided that the plaintiff relinquishes all claim to further performance, and all right to compensation either for the deficiency, or for the loss or damage sustained by him through the default of the defendant.

16. When a part of a contract which, taken by itself, can and ought to be specifically performed, stands on a separate and Independent footing from another part of the same contract which cannot or ought not to be specifically performed, the Court may direct specific performance of the former part.

17. The Court shall not direct the specific performance of a part of a contract except in cases coming under one or other of the three last preceding sections.

4. Mr. Thakor has contended that Ss. 14 and 15 have no application. According to him, there is nothing to prevent the Court from decreeing specific performance of the whole contract as against defendant 1. The position of defendant 2 will be unaffected because under S. 27 of the Act he can in his turn obtain specific performance against the plaintiff. Defendant 1 may be ordered to convey the whole property to the plaintiff and the plaintiff to reconvey plot (d) to defendant 2. Ss. 14 and 15, Mr. Thakor says, should be confined to the case where the inability to complete the contract is due to a legal defect such as want of title, whereas, here defendant 1 has not parted with any legal interest in plot (d). There are merely equities arising in favour of defendant 2. Whether this is so as a matter of act the record does not show. As I have mentioned, the decree of 1st September 1930, directed a sale deed to be executed within fifteen days. But, apart from that, this argument, although undoubtedly ingenious, is, in our opinion, unconvincing. The question before the Court in such a case must always be whether the contract can be executed in substance. Assuming that defendant 1 could still convey plot (d) to the plaintiff subject to equities, and under conditions, it would not be the same contract. Defendant 1 by reason of his prior agreement with defendant 2 is just as much unable to carry out the whole of his part of the original agreement within the meaning of S. 14 and S. 15 as if he had no legal title to plot (d). The wide and simple language of these sections cannot in our opinion be limited in the manner suggested.

5. It cannot be said that plot (d) bears only a small proportion to the whole, therefore S. 14 does not apply. Under S. 15 the plaintiff can only get specific performance if he is prepared to pay the agreed purchase price for the properties minus plot (d). He has expressed his unwilling, ness to do this. The suit must fail therefore unless it can be brought under S. 16, which the learned trial Judge has not considered. In view of the observations of their Lord, ships of the Judicial Committee in 52 IA 90 this section must be applied with great caution. Ad page 93 of the report we find these observations:

Their Lordships think (1) that before a Court can exercise the power given by S. 16 it must have before it some material tending to establish these propositions, (the propositions are those stated in the section, viz that there was a part of the contract, which, taken by itself could and ought to be specifically performed and which stood on a, separate and independent footing from the other part of the contract), and cannot apply the section on a mere surmise that, it opportunity were given for further inquiry, such material might be forthcoming and possibly might be found to be sufficient; and (2) that the words of the section, wide as they are, do not authorize the Court to take action otherwise than judicially, and in particular do not permit it to make for the parties or to enforce upon them a contract, which in substance they have not already made for themselves.

6. It is suggested that the part of the contract which could and ought to be specifically performed is the contract to sell plots (a), (b) and (c). But at what price was it agreed to sell them? The Court is asked to assume that as there was an agreement by defendant 1 to sell plot (d) to defendant 2 for Rs. 2000, therefore an agreement to sell plots (a), (b) and (o) to the plaintiff for Rs. 5000 (the difference between Rs. 7000 and Rs. 2000) may be inferred. But is that so? The considerations pointed out by the Privy Council in the case just referred to at p. 91 of the report may apply here also.

7. It may well be that because the four plots were sold together, the total price was less than it would have been if the four plots had been sold separately or plot (d) separately from the others. And then what about the mortgage debt? I have set out the reliefs claimed in the plaint in respect of that. How could the Court possibly deal with the matter without in effect making a new bargain between the parties? It is very far from clear therefore that there was any part of the contract which taken by itself could and ought to be specifically performed.

8. Then as to the agreement about plot (d) standing on a separate and independent footing. There is nothing in the bargain paper to suggest it. No doubt plot (d) was referred to separately, but only for the purpose of showing that the previous agreement was invalid or had lapsed and there, fore plot (d) could be treated as on the same footing as the rest of the properties. All the four plots had been mortgaged. Defendant 1 was to pay off the mortgage debt on all four and execute one sale deed for the four. The plaintiff has made precisely the same case in the plaint and in his evidence. It is not his case that there was a separate bargain about plot (d). It is true that defendant 1 has stated that the plaintiff was to make his own arrangements about plot (d) and either settle with defendant 2 or give it up. But defendant 1's version of the whole affair is contradicted by the written contract and has been quite rightly disbelieved by the trial Judge. There was only one contract for the four plots. The ordinary presumption is that it was an entire contract, intended to be dealt with as a whole and not piece, meal, unless and until the contrary is shown. In our opinion, the contrary has not been shown in this case and S. 16 cannot be said to apply. The plaintiff did not claim damages for the total breach of the contract. Having regard to S. 19 of the Act, damages for breach might nevertheless have been awarded, but the point has not been pressed before us, presumably because there is no evidence whatever of material damage having been suffered by the plaintiff. We hold that the trial Judge was right and dismiss the appeal with costs. There will be two sets of costs.

R.M/R.K

9. Appeal dismissed.