V S PALANICHAMY CHETTIAR FIRM Vs. C ALAGAPPAN

JUDGEMENT

(1.) Leave granted.

(2.) These are judgment-debtor's two appeals against common judgment dated December 24, 1997 of the Madras High Court, passed in revision of the order of the executing Court dismissing execution applications filed by the respondent decree-holders. The decrees are for specific performance of two agreements of sale of certain immovable properties.

(3.) The appellants, as owner of the property being two plots of land, each measuring 60' x 40', entered into two separate but similar agreements of sale dated February 16, 1980 with the respondent decree-holders. Since the judgment-debtor failed to perform his part of the agreements, decree-holders filed suits for specific performance of the contract of sale in the Court of the District Munsif, Pudukottai. The suits were decreed in favour of the respondents with a direction to them to deposit the balance amount of consideration and with further direction to the appellant to execute the sale deeds. The suits were decreed on January 31, 1983 and the balance consideration amount was to be deposited on or before March 31, 1983. Against the judgment and order decreeing the suits the appellant filed appeals in the High Court which were dismissed on February 28, 1985. High Court while dismissing the appeals of the judgment-debtor did not grant any extension of time to the respondents for deposit of the balance amount of consideration.