DINESH SINGH Vs. RISHIKESH

JUDGEMENT

(1.) BEING aggrieved by the order dated 1.9.2005, passed by Vllth Additional District Judge, Ujjain, in Case No. 18-A/2004, whereby the application filed by the petitioner for grant of time for depositing amount has been dismissed, the present revision petition has been filed.

(2.) SHORT facts of the case are that petitioner filed a suit for specific performance of contract against respondent No. 1, which was registered as Civil Suit No. 18-A/2004, and was contested by the respondent.

(3.) LEARNED counsel for the petitioner submits that the judgment was passed on 30.8.2005, wherein, the time was given to the petitioner to deposit the stamp duty and penalty before signing of the decree. On the next day the learned Court below passed the order whereby it was held that since amount was not deposited before signature on decree, therefore, the application is dismissed.