VIJENDRA JAT Vs. MAHENDRA SINGH JAT

JUDGEMENT

(1.) The petitioner-defendant, in a suit for partition, perpetual injunction, declaration and eviction, is feeling aggrieved by the order dated 17.8.2019 whereby, his application filed under Section 37 of the Rajasthan Stamp Act, 1998 (for short "?the Act of 1998 "?) has been rejected.

(2.) Learned Counsel submitted that the petitioner had moved an application before the Civil Court under Section 37 of the Act of 1998 whereby he had prayed that agreement to sale dated 4.1.2016 was required to be impounded and the same was required to be sent to DIG Stamp, Sikar for paying proper stamp duty, on an unregistered and insufficient paid stamp, agreement to sale.

(3.) Learned Counsel for the petitioner submitted that the Court below has rejected the application, without considering the entire facts and law on the subject.