JASBIR SINGH Vs. FATEH SINGH

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 8/7/2022 (Annexure P-4) to the extent, whereby, refund of Court fee to the decree holder-petitioner, has been declined, only for the reason that the compromise effected in the Daily Lok Adalat, is during the execution proceedings.

(2.) The brief facts, as culled out, from the paper-book, are as herein given:-

(3.) That, Civil Suit No.144 of 2011 was filed by the petitionerplaintiff for seeking possession, by way of specific performance of the agreement to sell dtd. 11/8/2010 and also sought issuance of injunction restraining the defendant from alienating the suit land. Further, vide judgment dtd. 18/11/2014, the suit was dismissed, at first instance, by the Court of learned Civil Judge. Feeling aggrieved, the petitioner-plaintiff had filed an appeal before the lower Appellate Court and vide judgment dtd. 8/5/2018, the appeal was allowed. In RSA-5337-2018, vide judgment dtd. 25/9/2018, the appeal filed by the respondent-defendant was also dismissed. Even, SLP(Civil) 2971 of 2019, filed by the respondent-defendant was dismissed vide order dtd. 13/4/2022.