- (1.) Leave granted.
(2.) The appellant-defendant has approached to this Court assailing the order passed by Ld.Trial Judge and confirmed by the High Court on the application filed at his instance under Order VII Rule 11, Civil Procedure Code, 1908.
(3.) The facts on record are not in dispute. The appellant- defendant initially entered into an agreement to sell of the subject property in question on 23.02.2018 and after a formal deed of conveyance finally a sale deed was executed on 30.09.2019 and his right of ownership over the subject property in question became absolute.;