SUKHDEV SONI Vs. RAMESH CHANDRA SARDA

JUDGEMENT

(1.) This is an appeal, by the Judgment Debtor, against the order of the learned Senior Civil Judge, Vikarabad, Ranga Reddy District, in E.A.No.37 of 2002 in E.P.No.14 of 1991 in O.S.No.589 of 1997, dated 04-04-2003, wherein, the learned Senior Civil Judge reversed the order of dismissal and allowed the execution approving the draft sale deed.

(2.) The respondent herein filed a suit in O.S.No.589 of 1977 against R-1 (sic. first appellant) one Sukhdev Soni, since died, for Specific Performance of Agreement of Sale, dated 16-08-1974, marked as Ex.A-1 in the suit. The suit was decreed in part, against which, an appeal was preferred by the defendants, and Cross-Objections were filed by the plaintiff. Ultimately, the High Court, in C.C.CANo.110 of 1981 and Cross- Objections, decreed the suitforthe entire suit property, bearing Door No.7-4-55 and 7-4-68 and also for delivery of possession.

(3.) Pursuant to the decree, the Decree Holder filed E.P.No.14 of 1991 fot execution of sale deed mentioning the house numbers as 7-4-55 and 7-4-68 to 71 with following boundaries: