ALOK SHARMA,J. - (1.) The plaintiff-decree holder is aggrieved of the order dated 13.7.2017 whereby his miscellaneous application under section 151 CPC in a disposed of execution application seeking possession of house No. 267/39, Pratap Nagar, Sanganer, Jaipur following execution and registration of a sale deed in respect thereof by the executing court on 21.2.2017 pursuant to decree dated 26.2.2016 in a suit for specific performance has been dismissed.
(2.) The facts of the case are that plaintiff filed a suit for specific performance founded on an agreement to sell dated 18.2.2010 against one Smt. Bharti Verma, the defendant - in respect of house No. 267/39, Pratap Nagar, Sanganer, Jaipur. At the final stage of the said suit, a compromise came to be entered into between the plaintiff and the defendant on 26.2.2016. The terms thereof were as under: ...[VERNACULAR TEXT OMITTED]...
(3.) The said compromise being presented to the court, a judgment in terms thereof was passed on 26.2.2016 and a decree of the Court of even date followed.;