MOHAN LAL Vs. DEEP CHAND

JUDGEMENT

(1.) This is a civil revision and has been directed against the order dated 24th September, 1998 passed by the Court of Civil Judge (Junior Division), Palwal (Executing Court), who dismissed the execution application of the decree holder Mohan Lal.

(2.) The brief facts of the case are that Mohan Lal filed a suit for possession by way of specific performance on the basis of the agreement of sale. The suit was decreed by the trial Court and the following order was passed on 22nd February, 1973;-

(3.) The defendant filed an appeal before the first appellate authority and during the pendency of the appeal, a compromise was effected, which reads as under: -