KAMLESH Vs. PAPPU SAINI

JUDGEMENT

(1.) Since the present writ petitions arise from a common suit, both the petitions have been heard together and are being decided by this Common Judgment.

(2.) The writ petition bearing No. S.B. Civil Writ Petition No.15604/2025 has been filed assailing the order dtd. 11/2/2025, passed by the learned Civil Judge, Virat Nagar, District Jaipur (Kotputli-Behror) in Civil Suit No.15/2019, whereby the application filed by the plaintiffspetitioners seeking permission to lead secondary evidence in respect of the agreement to sell dtd. 12/3/2003, which was only available as a photocopy, has been rejected.

(3.) The writ petition bearing No. S.B. Civil Writ Petition No.17903/2025 has been filed assailing the order dtd. 26/8/2025, passed by the learned Civil Judge, Virat Nagar, District Jaipur (Kotputli-Behror) in Civil Suit No.15/2019, whereby the application filed by the plaintiffspetitioners under Ss. 35 and 37 of the Rajasthan Stamp Act, 1998 (hereinafter referred to as 'the Act of 1998') for impounding the agreement to sell dtd. 12/3/2003 and for sending the same for payment of appropriate stamp duty has been dismissed.