RAEES KHAN Vs. SURESH KUMAR

JUDGEMENT

(1.) Shri M. Aadil Usmani, learned counsel for the petitioner. None for the respondent.

(2.) Heard.

(3.) Petitioners/Defendants No.1 and 2 take exception to order dated 21.02.2014 passed in Civil Suit no.5-A/2012; whereby, the trial Court while declining petitioner's objection against admitting an insufficiently stamped instrument has directed that 1% Stamp Duty be paid by the plaintiff before it is admitted in evidence. The instrument dated 22.02.2008 is an agreement for sale of 16 acres of agriculture land. The suit is for specific performance of part of the land (2.5 acres) out of 16 acres, as for the rest of the land the sale deed is already executed. (this fact is borne out from paragraph 6 of the plaint).