BADI GOVINDAN Vs. DAYAROTH ARIKOTHAN ROHINI

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, who is the plaintiff in O.S.No.8/2002 on the files of the Sub Court, Thalassery, under Article 227 of the Constitution of India seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner.

(3.) The learned counsel for the petitioner pointed out that decree for specific performance of a contract of sale was granted on 9/12/2003 with direction to the petitioner to deposit the balance consideration within a period of three months. Thereafter on 8/3/2004 the petitioner deposited the amount and filed Ext.P2 I.A.No.1966/2004 to appoint a court official to execute the sale deed in respect of the plaint schedule property. But the said petition was dismissed on the finding that deposit was not made within time.