BIHARI LAL Vs. NAVRATAN MAL BUMB

JUDGEMENT

(1.) By way of the present writ petition, petitioner has laid challenge to the order dated 09.01.2019, passed by the Additional District Judge, No.1, Bhilwara (hereinafter referred to as 'the Trial Court'), whereby petitioner's applications dated 02.11.2018 and 03.12.2018 have been rejected.

(2.) Briefly stated, the facts giving rise to the present writ petition are that the plaintiff (respondent No.1 herein) had filed a the suit for specific performance of an agreement dated 08.05.2005. During the pendency of the suit, pursuant to objection raised by the petitioner-defendant, the learned trial court impounded the document and referred the same to the Collector (Stamps) for determination of appropriate stamp duty.

(3.) Pursuant to the reference so made by the trial court, a case was registered by the Collector (Stamps) and a demand of stamp duty and penalty to the tune of Rs.7,81,845/- has been raised.