DR.PUSHPENDRA SINGH BHATI,J. - (1.) This appeal under Section 96 of the Code of Civil Procedure has been preferred claiming the following reliefs: "The Appellant, therefore, prays that the Appeal be allowed, Judgment and Decree of the Trial Court refusing the specific performance of the Agreement may be set aside and a decree directing the specific performance of the Agreement for sale may be passed with cost throughout."
(2.) Brief facts of this case, as noticed by this Court, are that Rawata Ram executed an agreement for sale in favour of the present appellant on 20.5.1983, regarding lands of Chak 1-2 KHD Murbba No. 11/60 of Killa Nos. 22 to 25, Murbba No. 11/61, Killa Nos. 2 to 8 and 13 to 15, totalling 14 killa. A consideration of a sum of Rs. 42,000/- towards the said agreement was paid at the time of agreement itself, and possession of the land was accordingly handed over to the appellant.
(3.) The sale permission, in compliance of the provisions of Section 13A(A.) [Ordinances No. 41 and 9, 1988 - Rajasthan Colonization Amendment Bill, 1984], was also obtained by depositing a sum of Rs. 16,200/-, as compounding charges, by the present appellant on 28.7.1989. However, Rawataram meanwhile died in the year 1989 itself.;