RAM SINGH Vs. KESAR KANWAR

JUDGEMENT

(1.) By way of his writ petition, the Petitioner has beseeched to quash and set-aside the order dated 12th March, 2008, whereby the learned Additional District Judge No. 9, Jaipur City, Jaipur declined to admit documents Exs. 4 and 5 observing that they were unregistered and unstamped.

(2.) Heard the learned Counsel for the parties and carefully perused the impugned order.

(3.) Having considered the submissions made at the bar and carefully scanned the impugned order, it is noticed that the Petitioner-Plaintiff was not allowed to exhibit two documents namely family settlement and a map annexed thereto on the ground that the same were not registered and duly stamped. Learned Counsel for the Petitioner canvassed that it was not required for a settlement to be registered with the office of the Registrar as these document were simply a recitation of past events. He has cited a judgment of Hon'ble Apex Court delivered in the case of Roshan Singh v. Zile Singh, 1988 AIR(SC) 881. He has prayed that in view of this judgment, both these documents can be allowed to be exhibited and thus, the writ petition deserves to be allowed.