- (1.) Cm-6016-C-2016 There is delay of 136 days in filing the present appeal. The appellant has filed an application under Section 5 of the Limitation Act, 1963 read with Section 151 of the Code of Civil Procedure, 1908 for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 136 days in filing the present appeal is hereby condoned. CM-7120-C-2016 This is an application for making good the deficiency in the court fees. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the appellant is allowed to make good the deficiency in court fees. Court fees amounting to 850/- is taken on re cord. RSA-2298-2016 The present appeal has been preferred by the appellantdefendant against the judgment and decree dated 20.10.2015 passed by the learned Additional District Judge, Faridabad thereby the appeal filed against the judgment and decree dated 04.07.2014 passed by the learned Civil Judge (Junior Division), Faridabad, has been dismissed.
(2.) For the sake of convenience, the status of the parties shall be referred as in the suit.
(3.) The respondent-plaintiff had filed the suit for specific performance of the agreement to sell dated 24.11.2005 executed by the appellant-defendant in respect of shop No.21, Housing Board Colony Sector 23, Faridabad.;