LAL SINGH Vs. BHANWAR SINGH

JUDGEMENT

(1.) By way of the present writ petition filed under Article 226/227 of the Constitution of India, the petitioner has laid challenge to the order dtd. 31/8/2019.

(2.) The facts relevant for the present purposes are that the respondent-plaintiff had filed a suit for cancellation of Will dtd. 27/1/2011 and to pass a decree in terms of partition deed (Bantwara) dtd. 5/12/2002.

(3.) In the suit so filed by the plaintiff-Bhanwar Singh (respondent herein), an application came to be filed on 27/10/2017 by the plaintiff- respondent himself under sec. 47(A) of the Rajasthan Stamp Act, 1998. Two applications of even date (6/2/2018) under Sec. 39 of the Stamp Act and Sec. 17 of the Registration Act were filed by the defendant (petitioner herein) praying that the document be returned as the same is not admissible in evidence for want of registration.