SHANTILAL Vs. VINOD KUMAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 06.12.2019 (Annex.11) passed by the trial court, whereby the application filed by the petitioner pertaining to admissibility of document dated 18.04.1984 on account of the same being deficiently stamped and unregistered, has been rejected.

(2.) The petitioner filed a suit for specific performance of contract against the respondent Vinod Kumar.

(3.) In the written statement, a plea was taken that the land in question was purchased by father of the defendant pursuant to the document [1] dated 18.04.1984 and therefore, he had no authority to enter into the agreement and therefore, the suit was liable to be rejected.