RAJINDER PAL Vs. AJIT SINGH

JUDGEMENT

(1.) VIDE order dated April 11, 2005, suit of the petitioner for possession by way of specific performance of an agreement was decreed, subject to the condition that he shall deposit the balance sale consideration within a period of two months with the Court below. He failed to do so. Thereafter, he moved an application on September 3, 2005, i.e., after about five months of the passing of the order, for extension of time. Application was dismissed. This Court feels that it is a case where due to non-compliance of the order, passed by the Court below, by the petitioner, a right has accrued in favour of the opposite party. Under these circumstances, trial Court is justified in not extending the time granted to the petitioner. No case is made out for interference.