R.S. Chauhan, J. - (1.) IN pursuance of the public notice issued by this Court inviting the litigants to plead their case in the absence of their counsel, as the learned members of the Bar are on strike, Mr. Nawab Ali, the petitioner, and Mr. Rahis Khan, the respondent -plaintiff, are present before the court in person.
(2.) THE petitioner has challenged the order dated 7.4.2014 passed by Addl. District & Sessions Judge No. 8, Jaipur Metropolitan, Jaipur, whereby the judge has dismissed an application filed by the petitioner -defendant under Section 17 of the Registration Act, and under Section 35 of the Rajasthan Stamp Act. The brief facts of the case are that the respondent had filed a suit for specific performance of a contract on the basis of alleged agreement dated 22.8.2007. One of the issues that were framed by the learned judge is "whether the suit for specific performance was maintainable on an insufficient stamp of an unregistered agreement dated 22.8.2007 or not - During the course of the trial, the petitioner filed an application under Section 17 of the Registration Act read with Section 35 of the Rajasthan Stamp Act, and objected to the marking of the agreement as an exhibit. However, by order dated 7.4.2014 the learned judge has dismissed the application. Hence, this petition before this Court.
(3.) MR . Nawab Ali, the petitioner in person, has pleaded that he had never signed any agreement to sell on 22.8.2007. In fact, the said agreement is a forged one. Therefore, the application filed by him should not have been rejected by the learned judge.;