SATNAM SINGH Vs. HARBANS KAUR

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for quashing of impugned order dated 5.6.2010, passed by learned Civil Judge, Junior Division, Phul, Annexure P4, vide which application filed by Petitioners-Plaintiffs for extension of time to deposit the balance sale consideration was dismissed.

(2.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.

(3.) Brief facts relevant for the decision of present revision petition are that suit for specific performance of agreement to sell dated 3.9.2002 regarding property in dispute was filed by present Petitioners-Plaintiffs against Respondent-Defendant, which was decreed in favour of Petitioners-Plaintiffs, vide judgment and decree dated 7.2.2007 and they were directed to deposit the remaining amount in the court within one month, in accordance with agreement to sell dated 3.9.2002 and that Defendant was directed to get the sale deed executed within two months and to hand over the possession to the Petitioners-Plaintiffs accordingly, of the suit property.