KATRAGADDA VIJAYA LAKSHMI Vs. A BHAVANNARAYANA

JUDGEMENT

(1.) This revision arises out of the order dated 8-7-1996 in 1.A. No.428/96 in O.S. No.22/93 on the file of the Court of I Additional District Munsif, Machilipatnam, refusing to extend time for deposit of the sale consideration as directed in the decree for specific performance obtained by the petitioner (plaintiff) decreeholder.

(2.) The revision petitioner obtained a decree for specific performance against the respondent in O.S. No.22 of 1993. The operative portion of the judgment reads as under:

(3.) In accordance with the direction given revision petitioner filed a calculation memo on 15-4-1996, but the respondent did not file calculation memo on or before 15-4-1996, as directed in the judgment. Revision petitioner filed a copy application for decree and judgment on 12-5-1996 and copy thereof was furnished to him on 3-7-1996. The relevant clause in the decree reads as under: