VIJAY KUMAR Vs. URBAN IMPROVEMENT TRUST

JUDGEMENT

(1.) The present writ petition is directed against the order dated 27.4.2019 passed by the learned Addl. Senior Civil Judge and Addl. Chief Judicial Magistrate, Sri Ganganagar (hereinafter referred to as the learned trial court), vide which the document filed by he petitioner namely, agreement to sell dated 23.12.2010 has been held to be inadmissible in evidence.

(2.) Briefly stated the pertinent facts are that the plaintiff - petitioner filed a suit for injunction against the respondent UIT, Sri Ganganagar, inter alia, asserting that he has purchased the contentious plot ad-measuring 23x54 feet by way of an agreement to sell dated 23.12.2010, executed by Jagdeep Singh.

(3.) In the suit proceedings, when the plaintiff - petitioner tendered the document in evidence, an objection was raised by the defendant - respondent with respect to its admissibility as the same was neither registered nor appropriately stamped.