LAXMI LAL Vs. CHATARBHUJ

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 04.10.2013 passed by the trial court, whereby, the applications filed by the petitioner under Order 14, Rule 2 CPC and Section 35 of the Stamp Act, 1899 ('the Act of 1899') (Section 39 of the Rajasthan Stamp Act, 1998 - 'the Act of 1998') has been disposed of.

(2.) The respondent filed a suit for specific performance of the contract and in the alternative for refund of a sum of Rs. 75,000/-.

(3.) The suit was resisted by the petitioner; one of the objections, raised by the petitioner, pertained to the document dated 13.05.2003 being unregistered and insufficiently stamped.