DEEPA RAM Vs. KISHAN CHAND & ORS

JUDGEMENT

(1.) The petitioner has challenged the order dated 29.11.2011 passed by the Additional District Judge, Anoopgarh, District Sriganganagar, whereby the learned Judge has directed the original agreement to sale to be returned to the petitioner. The petitioner was further directed to submit the certified copy of the agreement to sale before the Collector, Registration and Stamps. He was further directed to pay the requisite stamp duty and penalty, if any, imposed by the Collector (Stamps).

(2.) The learned counsel for the petitioner has contended that any objection to the admissibility of the agreement could be taken by the respondent only when the FloatingFrame FloatingFrameagreement was about to be marked as an exhibit during the course of trial. Therefore, the impugned order is pre-mature.

(3.) In order to buttress this contention, the learned counsel has relied upon the case of Jogindero Devi & Ors. V/s. Gurjant Singh & Ors. [2006 (1) RRT 259].