- (1.) The order impugned in this revision is the order dated 6.11.2012 passed by the District Judge in Misc. Case No.23 of 1982 Babu Lal Vs. M/s. Hazari Lal Kishori Lal Bartanwaley and others dismissing the objections of the Babu Lal, one of the judgment debtors under Section 47 C.P.C. in Execution Case No.3 of 1975.
(2.) A decree of specific performance of an agreement to sell was put in execution by the decree holders. It was opposed by Babu Lal, one of the judgment debtors by filing objections under Section 47 C.P.C.. The objections have been dismissed by the District Judge. Therefore, the son of the objector Babu Lal as his heir has preferred this revision.
(3.) It may be important and relevant to point out at the very outset that the decree for specific performance which is under execution has partly been executed as the sale deed in pursuance thereof was drawn up and registered. The execution which survives is only with regard to the delivery of possession of the suit property.;