VED PARKASH Vs. SAROJ RANI

JUDGEMENT

(1.) APPLICATION is allowed subject to just exceptions. Annexure P -4 and Annexure P -5 are taken on record. Respondent No.1, herein, filed civil suit before the trial Court for specific performance of agreement to sell dated 30.07.2003 regarding the half portion of the residential house No. 1501 measuring 100 square yards, more fully described in the first paragraph of Annexure P -1, against the petitioner, herein, that was decreed vide judgment and decree dated 03.06.2010 (Annexure P -1).

(2.) THE petitioner, herein, filed an appeal against the judgment and decree dated 03.06.2010, which was dismissed vide judgment and decree dated 18.01.2012. Aggrieved, thereby, petitioner, herein, also filed Regular Second Appeal in this Court, that too, was dismissed.

(3.) AGGRIEVED against the same, the petitioner, herein, has filed the instant revision petition with the prayer for acceptance, thereof, and for directing the Executing Court, that the respondent No.1, herein, should be directed to file separate civil suit for partition of her share in the decretal property i.e. residential house.