JAGMOHAN SINGH Vs. SHARANJIT KAUR AND ANOTHER

JUDGEMENT

(1.) Present revision petition under Article 227 of the Constitution of India for setting aside order dated 03.07.2014 passed by learned District Judge, Shaheed Bhagat Singh Nagar in appeal bearing No. RCA/68/14 whereby a condition was imposed regarding furnishing indemnity bond of Rs.50 lacs with one surety while passing status quo order with regard to the property in question.

(2.) Learned counsel for the petitioner submitted that the main suit for possession by way of specific performance of agreement was filed which was decided on 06.05.2014 by Civil Judge (Senior Division), Shaheed Bhagat Singh Nagar. The petitioner was granted alternative relief of Rs.10 lacs along with cost and interests at the rate of 12% per annum from the date of execution of the agreement to sell, till the date of filing of the suit and interest at the rate of 9% per annum from the date of filing of the suit till the passing of the judgment and interest at the rate of 6% per annum from the date of passing of the judgment till its actual realization. Learned counsel for the petitioner submitted that if the entire amount is calculated on the above lines, it does not exceed Rs.25 lacs whereas the petitioner has been asked to furnish indemnity bond of Rs.50 lacs with one surety. He, thus, submitted that the condition imposed by learned District Judge vide impugned order is unreasonable and the order be set aside.

(3.) Respondent No.1, who is appearing in person, while arguing on this point submitted that the order passed by learned District Judge is perfectly valid and legal and the revision petition be dismissed.