AI Structured Summary
Not yet generated for this judgment
Judgment
Heard counsel. Special leave granted.
We are of the opinion that this is a proper case in which execution of the decree should be stayed. We, therefore direct that the decree passed by the High court on 21/01/1980, shall not be executed until disposal of the second appeal which is pending in the High court.
As a condition of stay, however, we direct that the appellants shall furnish security, as agreed by them, in the sum of Rs. 10,000.00 towards mesne profits, to the satisfaction of the Registrar of the High court within one month from today. The amount of Rs. 96,000.00 and odd which has been deposited by the respondents in the District court shall be invested in a short-term deposit for six months. The interest which this amount will bearnd the security in the sum of Rs. 10,000.00 which the appellants have agreed to furnish shall be adjusted by the High court in the light of its decision in the second appeal. Considering that the sale deed was executed nearly 10 years back, we direct that the High court shall dispose of the appeal as expeditiously as possible, preferably within a period of six months from today.
There will be no order as to costs.
The appeal shall stand disposed of in terms of this Order.