Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 29.05.2015 passed by the trial court, whereby the application filed by the petitioner under Sections 35 and 39 of the Rajasthan Stamp Act, 1998 ('the Act') has been rejected.
(2.) During the pendency of the suit, the petitioner filed an application under Order 11, Rule 12 CPC for production of certain documents. The application was allowed and the plaintiff was directed to produce the family settlement and the rent-note.
(3.) When the documents were produced, the petitioner filed application under Section 35 and 39 of the Act, inter alia, with the averments that the documents produced were unregistered and insufficiently stamped and, therefore, the plaintiff be directed in terms of provisions of Section 35 and 39 of the Act.;