GOVIND SHARAN Vs. HAR GOVIND

JUDGEMENT

(1.) ORDER dated 19.1.2006 passed by Civil Judge, Class-I, Gadarwara in Civil Suit No. 37-A/2005 is challenged vide this petition under Article 227 of the Constitution of India. By said order document nomenclatured as 'Sahmati Suchak Ikrarnama; tendered in evidence by the petitioner plaintiff to prove part of it recording the statement made therein by the respondent No. 1/defendant has been declined to be taken in evidence on the ground that the same since record relinquishment of right in property is inappropriately stamped.

(2.) SUIT allegations are that the petitioner and respondent No. 1 /defendant No. 1 are real brothers. Out of self acquired income the petitioner/plaintiff by registered sale-deed dated 23.6.1967 purchased Khasra No. 299/1 area 2.023, Khasra No.299/2 area 0.405, Khasra No. 299/4 area 2.023 and Khasra No. 297 area 1.259, Mouja Bodri, Patwari Hallka No. 45 from one Sunder Singh Rajpoot. Sale-deed was registerd in favour of father. Likewise by registered sale-deed dated 13.5.1968, the petitioner/plaintiff purchased Khasra No. 299/3, area 0.765 from one Chottelal in the name of his father.

(3.) The second part which the petitioner/plaintiff is not concerned with regard to the portion of the family property.