NARAYAN SINGH Vs. MATHURA BAI

JUDGEMENT

(1.) Petitioner, who is decree holder, has filed the present writ petition challenging order dated 18.11.2014 passed in Execution Case No. 173-A/2013.

(2.) Petitioner has filed a suit for specific performance of contract for execution of sale deed in compliance of agreement to sell dated 14.12.1991. Civil suit filed by the petitioner was decreed on 22.03.2002. Judgment and decree passed by the trial Court was challenged in appeal bearing No. 19-A/2005. Appellate Court dismissed the appeal and also modified the decree passed by the trial Court to the extent to impound the agreement to sale dated 14.12.1991 and thereafter, to execute the decree.

(3.) Collector of stamps impounded the agreement dated 14.12.1991 and passed orders to pay stamp duty of Rs.2,46,587/- vide its order dated 13.10.2008.