DEEPAK MAHESHWARI,J. - (1.) On the prayer made jointly by both learned counsels, this first appeal is being heard and decided finally.
(2.) The plaintiff-appellant has preferred this appeal against the judgment and decree dated 02.03.2016 whereby the learned trial court has dismissed the suit filed by the plaintiff for specific performance of the agreement to sell dated 14.08.2000 and also for seeking permanent injunction order in his favour.
(3.) On perusal of the judgment impugned and record, it is found that the suit has been rejected mainly on the ground that the said agreement to sell dated 14.08.2000 was not sufficiently stamped and thus, was not found admissible in evidence. All the issues framed by learned trial court have been decided against the plaintiff on this sole ground that the said agreement was not admissible in evidence and hence, oral evidence adduced in regard to the issues framed does not require any detailed consideration.;