SHANTHI VIJAYDEV Vs. L. M. RASAN

JUDGEMENT

(1.) Petitioner's is the plaintiff in O.S.No.6399/2013. That suit has been filed by him seeking possession of the suit schedule property and for damages and other reliefs.

(2.) Along with the plaint, Petitioner's filed a copy of the rent agreement. The respondent herein who is the defendant in the suit filed an application under Sections 33 and 34 of the Karnataka Stamp Act, 1957 ("the Act' for short) read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC) requesting the Court to impound the rental agreement filed by the Petitioner's herein. By the impugned order dated 28.10.2016 the trial Court has impounded the rental agreement dated 6.3.2009 and has directed the plaintiff to pay requisite duty and penalty of the said document. Being aggrieved, the plaintiff in the suit has preferred this writ petition.

(3.) I have heard learned counsel for the Petitioner's and perused the material on record.