BEENA Vs. ALI JAFFER

JUDGEMENT

(1.) This petition is filed by the judgment debtor in E.P.No. 359 of 2009 in O.S.No.19 o 2008 of the court of learned Sub Judge, Irinjalakkuda. That is a suit filed by the respondents for specific performance of an agreement for sale. The matter was settled in Adalath as per which petitioner had to pay the amount due to the respondents with interest. On account of non-payment of the entire amount, respondents filed E.P.No.359 of 2009 and property of petitioner has been brought up for sale. Though several grounds are urged in this petition now the request is only for some time to pay the amount due under the decree. Learned counsel seeks six (6) months' time to discharge the liability.

(2.) Having regard to the facts and circumstances I am inclined to grant four (4) months' time from 20.11.2010 to the petitioner to discharge liability subject to condition.

(3.) Resultantly this petition is disposed of in the following lines: