PRATIBHA SINGH Vs. SHANTI DEVI PRASAD

JUDGEMENT

(1.) Heard the parties and with their consent, these two civil Revision applications are disposed of at the admission stage.

(2.) Title Suit No. 125 of 1981, filed by the plaintiffs -opposite parties against the defendants -petitioners on 16.9.1981 for specific performance of agreement was decreed on 18.10.1982. the defendants were directed to accept balance amount of consideration, under the agreement dated 30.11.1978 read with the agreement dated 4.9.1979 and to execute and register sale -deed of the suit land within a period of two months, failing which the plaintiffs were at liberty to get the decree executed through processes of Court.

(3.) It is said that the decree -holders tendered balance consideration amount and also sent a notice on 30.11.1982 in this regard to the judgment -debtors, but they did not respondent. On 24.1.1983, Execution Case No. 1 of 1983 was filed.