ISHWAR CHAND JANGID Vs. MANOJ KUMAR SHARMA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-defendant against the order dtd. 25/5/2023 passed by the Additional District Judge, Makrana in Civil Misc. Case No.13/2023 (CIS No.13/2023) whereby, the application under Order 39 Rules 1 and 2, CPC as preferred by the respondent-plaintiff had been allowed.

(2.) Learned counsel for the appellant submitted that vide the order impugned, the learned Trial Court has virtually decreed the suit as it has granted the relief as prayed for in the suit.

(3.) Per contra, learned senior counsel for the respondent submitted that the execution of the agreement in question was very well proved on record as the stamp for the same was purchased by the son of the defendant himself and even the relevant copy of the Register of the Notary Public bearing the signatures of all the parties/witnesses was placed on record.