LAWS(DLH)-2005-1-60

ARVINDRA KUMAR SINGH Vs. HARDAYAL KAUR

Decided On January 31, 2005
ARVINDRA KUMAR SINGH Appellant
V/S
HARDAYAL KAUR Respondents

JUDGEMENT

(1.) Pradeep Nandrajog, J. IA No. 7245/2004 is the application filed by defendant No. 1 under Order 7 Rule 11, CPC praying for rejection of the plaint. Grounds on which rejection is prayed for are:

(2.) During arguments Counsel for the application predicated rejection of the plaint only on the ground that agreement to sell relied upon by the plaintiff being unregistered and deficiently stamped, no claim could be based on said agreement.

(3.) Prayers made in the suit are as under: