PUJA RAY Vs. DHANRAJ

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India takes exception to order dtd. 15/7/2022 passed by the learned Additional District Judge ('the learned ADJ') in CS 1764/2018 (Puja Ray v. Dhanraj).

(2.) The impugned order reads thus:

(3.) Mr. Sawhney submits that the view expressed by the learned ADJ in italicised words in the impugned order dtd. 15/7/2022 is contrary both to statute and precedent. In his submission, the learned ADJ ought to have directly decreed the suit in terms of the settlement between the parties and was completely misdirected in holding that a duly stamped and registered instrument was necessary for transferring title in respect of the suit property.