SUBHASH Vs. SEVA

JUDGEMENT

(1.) The petitioner/ plaintiff-decree holder (for short 'the plaintiff-decree holder') has filed this writ petition being aggrieved by the order dtd. 12/3/2019 passed by the Court of learned Addl. District Judge, Bansur, District Alwar (for short 'the Executing Court') in Execution No.06/2018 (Subhash v. Seva) whereby the Executing Court deleted some part of the order dtd. 13/2/2019 passed by the Executing Court in regard to the handing over of possession of the land in question to him.

(2.) The facts borne out from the pleadings and arguments, in brief are that the plaintiff- decree holder filed a suit for specific performance against the respondent/ defendant for compliance of the agreement dtd. 10/9/2012 and to get the registered sale deed executed before the Sub-Registrar, Bansur. The trial court after issuing notice to the respondent/ defendant and recording the evidence, decreed the suit vide judgment and decree dtd. 19/8/2017. The gist of the decree is quoted as under:-

(3.) The plaintiff- decree holder filed Execution No.6/2018 under Order 21, Rule 22 CPC for execution of the judgment and decree dtd. 19/8/2017. After depositing of the requisite amount the sale deed was got registered under the orders of the trial court and after registration of the sale deed it was placed before the trial court.