SIKANDER SHAH Vs. SYED ABDUL REHMAN

JUDGEMENT

(1.) This is a revision petition filed against the order of subordinate Judge, Warangal given on 23/06/1966 whereby the learned Subordinate Judge dismissed the petition filed by the petitioner before me under Section 23 of the Specific Relief Act.

(2.) The material facts are that decree for specific performance was passed on 14-2- 1965 in O. S. No. 55 of 1965 in favour of the respondent and against the petitioner before me in the following terms: -

(3.) The petitioner, who was the defendant in the suit, filed an application under Section 151 C. P. C. alleging inter alia that since the plaintiff has not deposited the amount specified in the decree within three months as the decree directed, the decree should be rescinded.