- (1.) Leave granted. These appeals have been preferred against Judgment and Order in Civil Revision Petition No(s).2807/2012 and 2810/2012 passed by High Court of Judicature at Hyderabad on 1st September, 2014.
(2.) Short question that arises for consideration in these appeals is : whether failure of the decree-holder in a suit for specific performance to make the requisite deposit within the specified time, will permit the decree-holder to execute the decree in absence of extension of time
(3.) The facts are not in dispute. A decree for specific performance was granted in favour of the plaintiffs-respondents on 25th September, 2008 as follows: In the result, the suit of the plaintiff is decreed with costs directing the defendant no.1 to execute and register sale deed in favour of the plaintiff in respect of the suit schedule property within two months from the date of this order after receipt of balance sale consideration of Rs.10,50,000/- at 6% per annum from 27.09.2002 i.e., from the date of agreement of sale. It is further decree that in case defendant No.1 refuse to receive the balance sale consideration with interest the plaintiff is at liberty to deposit the said amount into the Court and to obtain regular sale deed through Court. ;