ALIM MURTAZA KOTHAWALA Vs. KASAM SHAIKH SARDAR PINJARI

JUDGEMENT

(1.) REVISION Petition is preferred against rejection of day application No. 24 of 1995 vide order dated 31. 8. 1996 by Joint civil Judge, Junior Division, Dhule.

(2.) APPLICANT-PLAINTIFF had filed special civil suit No. 4 of 1988 against defendants seeking specific performance of agreement from defendants no. 1 and 2, which-was decreed in favour of the applicant on 27,4. 1995. He was directed to deposit balance consideration of Rs. 15782/= within one month from 1. 7. 1995 in the Trial Court and thereafter defendant was directed to accept the same and execute registered sale deed of the subject property in favour of plaintiff-applicant.

(3.) THE day application was preferred on 18. 9. 1995 seeking time extension to deposit the amount so ordered. This application was rejected by the impugned order.