PUSHPENDRA SINGH BHATI,J. - (1.) Petitioner has preferred this writ petition under Articles 226 and 227 of the Constitution of India claiming the following reliefs:- "1. By an appropriate writ, order or direction, this petition may kindly be allowed with costs and the impugned order dated 09.05.2012 passed by the learned Additional District Judge, Deedwana may kindly be set aside and adjudication of the 2. The petitioner/defendants may kindly be granted opportunity to produce his/their evidence. 3. Any other appropriate order, as deemed fit in the facts and circumstances of the case may kindly be passed in favour of the petitioner."
(2.) Learned counsel for the petitioners states that the plaintiffs-petitioners filed a suit for recovery of a sum of Rs. 4,06,888/- under Order 7, Rule 1 of CPC against the defendant-respondent.
(3.) The bone of contention in the impugned order is that the learned court below has treated Annexure-1 as a Bond and on account of insufficient stamp duty, the same has been declared to be inadmissible in evidence vide order dated 12.03.2012.;