VENKATALAKSHMAMMA Vs. MUNIYAMMA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) The petitioner as a plaintiff had filed a suit in OS No.97/1987 seeking for specific performance of an agreement of sale dtd. 13/5/1987 which had ended in the compromise on 16/6/1987, in furtherance of which a decree came to be drawn.

(3.) The contention of Smt. Neeraja Karanth., learned counsel appearing for the petitioner is that since the decree was drawn up in furtherance of a compromise and the entire consideration have paid as also possession has been handed over, the execution Court ought to have leniently considered the matter and not dismissed the execution proceedings.