TEJ SINGH Vs. ISHAWARIYA

JUDGEMENT

(1.) By this writ petition the petitioner-plaintiff has challenged the order dtd. 25/3/2008 passed by the Civil Judge No.1, Bayana, District Bharatpur whereby the application filed on behalf of the respondents was allowed and it has been held that the agreement dtd. 15/7/2003 is inadmissible as evidence.

(2.) Brief facts of the case are that the petitioner-plaintiff filed a suit for specific performance of the agreement dtd. 15/7/2003.

(3.) During the proceedings before the learned trial Court objection was raised by the defendants by filing an application with regard to admissibility of the said document as the same was neither appropriately stamped nor it was registered.