(1.) Parties through their counsel.
(2.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 1/11/2017 passed by the Civil Judge, Class I, Bhanpura, Distt. Mandsaur in Civil Suit No. 29A/2013.
(3.) Learned counsel for the petitioner has argued before this Court that the petitioner is defendant in Civil Suit filed by the respondent - plaintiff claiming possession, injunction and declaration of title and in the Civil Suit an unregistered document was produced, however, the same has been taken on record by the trial Court. Learned counsel for the petitioner has submitted that the trial Court has erred in law and facts in admitting the document in question even though it was unregistered. Learned counsel for the petitioner has placed heavy reliance upon the judgment delivered by this Court in the case of Jayant Kumar (Smt) v. Smt. Vasanti Devi and another reported in 2012 (II) MPJR 324 . Paragraph 16 of the judgment reads as under: