SATYAKAM TANDON Vs. MURLIDHAR PINJANI AND ORS.

JUDGEMENT

(1.) This revision petition has been filed against the order dated 07.11.2015 passed in M.J.C. 241 -A/2007. The plaintiff/applicant entered into an agreement dated 18.10.1988 in regard to purchase of a land which was of the ownership of the non -applicant, area 2.47 acres, situate at village Badwai, Tehsil Huzur, District Bhopal. As per agreement, plaintiff had to pay an amount of Rs. 2,61,820/ - as consideration of the land. 10% of the amount Rs. 26,182/ - was paid at the time of execution of agreement and it was agreed that remaining amount Rs. 2,35,638/ - shall be paid at the time of execution of the sale deed.

(2.) The non -applicant did not execute the sale deed; hence, applicant filed a suit for specific performance of contract. The trial Court decreed the suit vide judgment and decree dated 03.08.1995. The Court passed the following decree:

(3.) Against the aforesaid judgment and decree, the non -applicant filed an appeal before the High Court on 07.09.1995. The Appellate Court vide order dated 02.11.1995 granted stay of the execution of the decree. Thereafter, vide judgment dated 06.02.2007 this Court dismissed the appeal No. 288/1995.