- (1.) In this revision petition, filed under Section 115, C. P. C, order dated 16-7-2009 passed by the Addl. District Judge, Sriganganagar in Civil Execution Case No. 6/09 is under challenge, whereby, application filed by the decree-holder respondent for condonation of delay was allowed and objection raised by the judgment-debtor petitioner has been rejected.
(2.) Brief facts of the case are that in the suit for specific performance of contract filed by respondent in the year 1982 bearing No. 117/1982 the trial Court decreed the suit on 5-11-1988 and decree for specific performance was allowed in the following terms : (Vernacular matter is omitted Ed.)
(3.) In pursuance of the above decree, the petitioner-defendant was to get the sanad within three months of the decree from the competent authority; and, thereafter, was to execute registered sale-deed of the land situated in murabba No. 79 (at present No. 74) of Chak 1C Bari, measuring 6.04 bigha, kila Nos. 1, 2, 3, 4, 5 and 7, failing which, the decree holder was given liberty to get the sanad and sale-deed executed through the Court.;