HIRA LAL Vs. SATNAM SINGH

JUDGEMENT

(1.) Challenge is to the order dated 20.08.2016 passed by Civil Judge (Junior Division), Amritsar, vide which application for making good the deficiency in stamp paper of less denomination was dismissed.

(2.) Plaintiff/respondent filed a suit for specific performance of agreement to sell dated 20.10.2012 executed by the 1 of 7 defendant in favour of the plaintiff in respect of a double storied house.

(3.) Defendant/petitioner contested the suit. After framing of issues, some evidence was led by the plaintiff and the case was fixed for cross-examination of PWs on 21.09.2015. On the said date, defendant/petitioner filed an application for making the deficiency of deficient stamp paper good.