ANAND NARAYAN SHUKLA Vs. JAGAT DHARI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal impugns the judgment and order of the High Court of Madhya Pradesh at Jabalpur [The High Court], dtd. 5/3/2025, passed in Misc. Petition No. 4682 of 2023, whereby appellant's petition against the order of 7th Additional District Judge, Satna [The Execution Court], dtd. 12/7/2023, passed in Execution Case No. 27A/2017, was dismissed.

(3.) Appellant instituted a suit, inter alia, for specific performance of an agreement for sale of immovable property dtd. 14/11/2011. Under the agreement the respondent agreed to sell 3.75 acres of land @ Rs.16,00,000.00 per acre, against which, Rs.2,50,000.00 was paid by way of advance. Trial Court decreed the suit on 3/3/2017 and thereby directed the appellant to pay balance of the sale consideration to the first respondent (i.e., Defendant No.1) within a month, or to deposit the same in Court. It was also directed that on such payment/ deposit, the first respondent shall execute and register the sale deed.