(1.) None has appeared for the respondent inspite of the matter having been passed over and having been shown on the Board of this Court for a considerable time.
(2.) The appeal is of the year 1999 and is listed in the Advance Cause List of today, on today's date being given as far back as on 7th May, 2013. Though none had appeared for the respondent on 7th May, 2013 also but the date of 7th May, 2013 was given in the presence of the counsel for the respondent on 6th March, 2013. It is thus not deemed expedient to adjourn the matter awaiting the respondent and the counsel for the appellant has been heard and the Trial Court record perused.
(3.) The appeal impugns the judgment and the decree dated 9th April, 1999 of the learned Addl. District Judge decreeing the suit filed by the respondent for specific performance of an Agreement of Sale of immovable property against the appellant/defendant by directing the respondent/plaintiff to pay to the appellant/defendant or deposit with the Court the remaining sale consideration within one month and by further directing the appellant/defendant to obtain the sale permission from the appropriate authorities and get the Sale Deed registered at the costs and expense of the respondent/plaintiff and to put the respondent/plaintiff in possession of the suit property.