VIRENDER SPEYA Vs. ANSHUL KATOCH

JUDGEMENT

(1.) The instant Revision petition has been filed against order dtd. 21/11/2024 passed by learned District Judge (Forest) Shimla in Civil Miscellaneous Petition No. 90019 of 2019.

(2.) Brief facts necessary for adjudication of petition are that predecessor in interest of respondents herein namely Sh. Man Chand Katoch (hereinafter referred to as the plaintiff) filed Civil Suit No. 4025 of 2013 against petitioner herein Sh. Virender Speya (hereinafter referred to as the defendant) for decree of specific performance of agreement to sell dtd. 13/3/1997. The suit was filed in this Court on the basis of the then prevailing pecuniary jurisdiction.

(3.) Plaintiff died on 23/5/2018 and at that stage the final arguments in the suit had not been concluded.