KARAMJIT SINGH Vs. TARSEMPAL AND OTHERS
LAWS(P&H)-2013-7-295
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 04,2013

KARAMJIT SINGH Appellant
VERSUS
Tarsempal Respondents


Referred Judgements :-

MOHINDER SINGH V. GURDIAL SINGH [REFERRED TO]
SNEH LATA VERMA V. BALDEV RAJ MONGA [REFERRED TO]
JAGAN NATH AND ANOTHER V. LEKH RAM [REFERRED TO]
SULLEH SINGH VS. SOHAN LAL [REFERRED TO]
JOHRI SINGH VS. SUKH PAL SINGH [REFERRED TO]
PARMESHRI VS. NAURATA [REFERRED TO]
KEDAR NATH DHINGRA VS. KANWAL BHATIA [REFERRED TO]
MOHINDER SINGH VS. SATPAL SINGH [REFERRED TO]


JUDGEMENT

- (1.)Defendant by filing this revision petition under Section 115 of the Code of Civil Procedure (CPC), treated as revision petition under Article 227 of the Constitution of India, has challenged order dated 24.12.2002 passed by learned Additional District Judge, Sangrur, thereby allowing application (Annexure P-1) filed by respondents/plaintiffs under Sections 148 and 151 CPC for extension of time to deposit the balance sale consideration.
(2.)Respondents filed suit against the petitioner for specific performance of agreement to sell the suit land. The said suit was decreed by the Trial Court vide judgment and decree dated 22.04.1997. First appeal, preferred by defendant, was dismissed by learned Additional District Judge, vide judgment and decree dated 23.10.2001, thereby directing the plaintiffs to deposit the balance sale consideration within two months.
(3.)The plaintiffs in their application (Annexure P-1) alleged that their counsel had not informed them about the decision of the appeal and requirement to deposit the balance sale consideration within two months.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.