JAVINDAR SINGH Vs. THANWAR

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed questioning the legality, validity & correctness of the order dated 17.07.2018 & 29.11.2018. By order dated 17.07.2018 petitioner/plaintiff's agreement to sale with defendants has been held to be inadmissible in evidence for want of payment of requisite Court fee.

(3.) Learned counsel for the petitioner would submit that in light of the decision rendered by the Supreme Court in the matter of Ameer Minhaj Versus Dierdre Elizabeth (Wright) Issar and others {(2018) 7 SCC 639} the said document is not required to be registered in a suit for specific performance of the contract and admissible in evidence.