SUNIL Vs. SARIKA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard the petition finally with the consent of the parties at the stage of admission.

(2.) By way of the present petition, the Petitioners are assailing the order dated 13.10.2022 passed below Exhibit - 22 by the learned 5th Joint Civil Judge, Senior Division, Latur in Special Civil Suit No.47/2021, whereby the Application filed by the Original Defendants / Respondents for impounding the agreement to sell dated 23.11.2020 came to be allowed.

(3.) The suit was filed for specific performance of contract. In the said suit, the Defendants filed an application below Exhibit - 22 contending that the agreement of sale dated 23.11.2020, allegedly executed by the Original Defendants / Respondents in favour of the Original Plaintiffs / Petitioners, was an unregistered document, and therefore, cannot be read in evidence unless it is impounded.