RAMESH MAGLANI Vs. SHASHI GOYAL & ANR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 26.11.2014 passed by the trial court, whereby the trial court rejected the application filed by the petitioner.

(2.) During pendency of the suit, the petitioner-defendant filed an application dated 30.10.2013 before the trial court, inter alia, indicating that the original agreement to sale dated 29.11.1989 has been produced by him in pending proceedings before the court of SDO, Sriganganagar, wherein he has filed application under Section 35 of the Rajasthan Stamp Act, 1998 ('the Act') and, therefore, prayed that till such time that the document dated 29.11.1989 is impounded and the petitioner pays requisite stamp duty after determination, the proceedings before the trial court be stayed.

(3.) The application was opposed by the plaintiff questioning the admissibility of the document.