AMMAYAMMA Vs. PUSHPAK DEVELOPERS AND BUILDERS

JUDGEMENT

(1.) DEFENDANT in O.S. No. 9714/2005 on the file of the XVII Additional City Civil Judge (CCH -16), Bengaluru, aggrieved by the order dated 10.10.2012 rejecting the objections over marking of the agreement of sale dated 17.11.2003 introduced in evidence by the respondent/plaintiff has presented this petition.

(2.) THERE is no dispute that in the agreement of sale dated 17.11.2003, allegedly executed by the petitioner in favour of respondents provides for several covenants which include the following:

(3.) ARTICLES 5(e)(i) and 5(f) of the Karnataka Stamp Act, 1957, (for short 'the Act') reads thus: