ARVIND Vs. AMAR SINGH MANGILAL JOONWAL

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner argued at length and submits that the impugned order and the compromise decree are incorrect, illegal and deserve to be set aside.

(3.) Learned counsel for the petitioner submits that even though the land which is to be sold, was not clear in the agreement and also not clear in the compromise decree, learned court below committed error in allowing the application. Learned counsel submits that the application for extension of time was also filed after a long delay of 3 years. It is submitted that in the facts and circumstances of the case, learned court below committed error in allowing the application filed by respondent No. 1. It is submitted that petition filed by the petitioner be allowed and the impugned order be set aside.