Shiv Kumar Sharma, J. - (1.) - Instant revision impugns the order dated April 28, 1997 of the learned Additional District Judge No. 2, Ganganagar, whereby the issues 7 and 8 were decided against the plaintiff petitioner (for short the plaintiff).
(2.) Brief resume of the facts is that on the basis of the pleadings of the parties, the learned trial Court framed issues 7 and 8 as under:- (English translation) "7. Whether the agreement is inadmissible in evidence on the ground that it was not properly stamped 8. Whether registration of agreement dated January, 18, 1984 is necessary If yes, what is the effect -
(3.) The learned trial Court decided these issues treating them as preliminary issues and observed that the document dated January 18, 1984 cannot be defined as agreement to sale but it was for relinquishment deed, therefore, it was necessarily registered under Section 17 of the Stamps Act. Accordingly, the issues 7 and 8 were decided in favour of the defendant.;