RAJENDRA KUMAR AGRAWAL Vs. ANIL KUMAR

JUDGEMENT

(1.) Heard finally.

(2.) The necessary facts for the disposal of the present petition in short are that the respondent no.1 has filed a suit for specific performance of contract. When the Plaintiff tried to exhibit the agreement to sell in his evidence, then an objection was raised with regard to the admissibility of the document on the ground that it is insufficiently stamped.

(3.) The Trial Court by the impugned order dated 2-12-2019 has rejected the objection raised by the petitioner.