DILIP SINGH Vs. RAMNATH

JUDGEMENT

(1.) THIS petition under Article 227 assails interlocutory order dated 8.1.2014 passed in Civil Suit No. 54 -A/2011 by Additional District Judge Lahar District Bhind whereby an application preferred by the defendants no. 1 and 2 respondents no. 1 and 2 herein filed u/S. 35 of the Indian Stamps Act, 1989 r/w Sec. 17(1)(B) of Registration Act 1908 has been allowed and the document in question nomenclatured as "Olinama" has been impounded by the trial court by treating it to be relinquishing deed exigible to stamp duty and registration charges.

(2.) LEARNED counsel for the petitioner is heard.

(3.) PERUSAL of the said document nomenclatured as 'Olinama' written by one Ramnath Bhagelle is to the effect that the said Ramnath Bhagelle neither having issues nor wife is adopting his maternal grandson Dilip aged 10 years who is son of Ramsiya (nephew/Bhatija of Ramnath) who is taking care of Ramnath since long. The said document further states that the said Ramnath is relinquishing his estate in favour of Dilip.