SEWA SINGH Vs. BACHNI

JUDGEMENT

(1.) The instant revision petition, preferred under Article 227 of the Constitution of India, seeks a direction to the Court of Additional District Judge, Kapurthala, to decide Civil Appeal No.71 of 2025, titled as "Sewa Singh Vs. Bachni and others" along with the stay application, in a time-bound manner.

(2.) A civil suit for possession by way of specific performance of agreement to sell dtd. 17/7/2017 was filed by the respondents/plaintiffs (Bachni, Kulwant Singh and Paramjit Kaur) against the petitioner/defendant. The said suit was decreed by way of judgment and decree dtd. 16/1/2024 (Annexure P-1), passed by the Court of Civil Judge (Jr. Division), Sultanpur Lodhi, District Kapurthala, and alternate relief for recovery of earnest money amounting to Rs.5,00,000.00 along with interest @ 8% per annum from the date of filing of the suit till its realization was ordered.

(3.) Aggrieved by the said decision, an appeal (Annexure P-3) was filed along with an application for condonation of delay of 41 days in filing the appeal. The appeal was also accompanied by an application under Order 41 Rule 5 CPC for the grant of stay (Annexure P-4).