SIRI RAM Vs. PARMA DEVI ALIAS PARAMJIT KAUR

JUDGEMENT

(1.) The revision petition has been filed against an order, vide which application filed by the respondent Nos. 1 to 4, under Section 28(2)(a) and (b) of Specific Relief Act, 1963, was allowed and the applicants were held entitled to restoration of possession of the suit property and they were also held entitled to retain amount of earnest money of Rs.1500/-, by way of compensation towards rents and profits of suit property.

(2.) It is apparent from the records that Siri Ram, petitioner filed a suit for specific performance, on the basis of an agreement to sell dated 21st September, 1980. That suit was instituted on 20th July, 1981 against the, respondents. Suit was decreed by the trial Court, vide judgment and decree dated 15th February, 1984 and the following relief was granted in favour of the petitioner:-

(3.) As is apparent from the relief given above, it was incumbent upon the petitioner to deposit Rs.500/- i.e. balance price of the plot, in dispute, within one month from the date of passing that judgment. Against judgment dated 15th February, 1984, respondents filed an appeal wherein interim stay was granted. However, ultimately that appeal was dismissed by the appellate Court below on 20th November, 1986. Against above mentioned judgments, Regular Second Appeal bearing No. 1218 of 1987 was filed in this Court, which was admitted on 6th August, 1987. No stay was granted. However, subsequent thereto, appeal was got dismissed as withdrawn, vide order dated 19th November, 1991. It is apparent from the records that even after dismissal of appeal by the appellate Court below on 20th November, 1986, petitioner failed to deposit the amount within one month, thereafter, as directed by the trial Court. Remaining sale consideration of Rs.500/- was deposited by the petitioner with permission of the Court on 7th December, 1987. In the meantime, petitioner filed execution application, on the basis of judgment passed in his favour on 15th February, 1984. In that execution application, objection petition was filed by the respondents, by stating that execution application is not maintainable, as the decree had become void and inexecutable since the petitioner/decree holder had failed to deposit the amount of Rs.500/- within one month from the date of judgment and decree dated 15th February, 1984 onwards. Executing Court below, after noticing contentions of both the parties, allowed the objection application. It was opined by the Court below that keeping in view facts and circumstances of the case, agreement, on the basis of which decree was passed, be held to have been rescinded under Section 28 of the Specific Relief Act, 1963. Relevant part of the order dated 12th December, 1987 reads as under:-