HARBHAJAN KAUR Vs. RATTAN CHAND SHARMA

JUDGEMENT

(1.) This is an application filed by the defendant-judgment debtor which is to be considered by reference to Section 28(2)(a) of the Specific Relief Act,as noted by this Court in its order dated 3.8.93, 5.10.93 and 22.2.94. The suit property consits of a residential house K-96, Kirti Nagar, New Delhi. The defendant had entemed into an agreement to sell the suit property to the plaintiffs. The plaintiffs had filed a suit for specific performance of the agreement to sell which was dated 30.12.1978. Vide the judgment and decree dated 5.4.91, the suit was decreed. The plaintiffs were directed to deposit Rs. 1,68,000.00 within six weeks (from the date of the judgment) in the court.

(2.) It appears that the plaintiffs failed to fulfill their part of the obligation under the decree. They failed to make the deposit of the amount within time appointed by the court.

(3.) The plaintiffs sought for an extension of time which prayer was rejected by this Court vide order dated 22.7.93. The order was sought to be reviewed which was not allowed. There were appeals preferred before the Division Bench and also before the Supreme Court but they have been dismissed. The order dated 22.7.93 has, therefore, achieved a finality.