GIRDHARI LAL Vs. GIAN CHAND

JUDGEMENT

(1.) IN a suit for specific performance of an agreement to sell, executed by the petitioner , decree was passed against him on 15.4.1982. He lost upto this Court and thereafter, in execution, has again raised those very objections which had been earlier gone into by the Courts when suit was decreed. Executing Court, while dismissing his application, has stated that he has made an attempt to prolong the litigation by raising frivolous objections. Agreement to sell pertains to the year 1978 and very successfully, the petitioner has delayed execution of sale deed and delivery of possession, to the respondents, for more than one and a half decade. No case is made out for interference. Order passed is perfectly justified. Dismissed.