MANOHAR LAL Vs. CIVIL JUDGE (JD) BAYANA

JUDGEMENT

(1.) This writ petition is directed against the order dated 7.1.2005 passed by Civil Judge (JD) Bayana by which the application u/s. 114 of the Transfer of Property Act has been rejected.

(2.) Learned counsel for the petitioner submits that under the Transfer of Property Act, the trial Court ought to have accepted the arrears which are offered by the petitioner but the same has not been accepted. The rights of the petitioner is protected under the Transfer of Property Act, therefore, application under the Transfer of Property Act has been moved.

(3.) Heard learned counsel for the petitioner and perused the order impugned as well as the material available on the record and the provisions referred before me Section 114 of the Transfer of Property Act reads as