HABBAN SHAH Vs. SHERUDDIN

JUDGEMENT

(1.) Heard Shri Manoj Swarup, learned senior counsel for the defendant-appellant and Shri Divyesh Pratap Singh, learned counsel for the plaintiff-respondent.

(2.) Leave granted.

(3.) A short but an intricate question of law which arises for our consideration in this appeal is: whether the decree of specific performance passed by the court of first instance on 31/10/2012 directing for the execution of sale deed on deposit of the balance sale consideration within three months would be inexecutable for the reason that the balance sale consideration was not deposited within the time stipulated.