SANJEEV BHARADWAJ Vs. YOGESHWAR SWAROOP BHATNAGAR

JUDGEMENT

(1.) - Yogeshwar Swaroop Bhatnagar, plaintiff-respondent/landlord had filed a suit before Rent Tribunal Baran, District Baran seeking eviction of petitioner-defendant/tenant. During the pendency of the suit, the petitioner-tenant submitted his affidavit along with eight documents. The said documents were taken on record. On 27.8.2015, the plaintiff-respondent filed an application before the Rent Tribunal stating therein that the petitioner-tenant had only provided copies of five documents whereas, copies of three documents viz. Exhibit-A/4, Exhibit-A/7 and Exhibit-A/8 were not provided to the plaintiff-respondent.

(2.) The trial court had already exhibited the agreement to sell as Exhibit-3. In the application (Annexure-1) dated 27.8.2015, another objection was raised that agreement to sell has been assigned Exhibit-3 wrongly and same could not be done as the document was neither stamped nor registered. The trial court accepted the application filed by the plaintiff-respondent/landlord and relied upon various judgment to hold that since the document was not stamped and registered, same could not be assigned exhibit.

(3.) Aggrieved against the same, the present writ petition under Art. 227 of the Constitution of India has been filed.