RAMESH CHANDRA & ORS. Vs. LEARNED ADDL DISTRICT JUDGE NO.1, CHITTORGARH & ORS.

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the order dated 10.02.2016 passed by the trial court, whereby the applications filed by the petitioners under Sec. 17 of the Registration Act, 1908 ('the Registration Act') and under Sec. 39 of the Rajasthan Stamp Act, 1998 ('Stamp Act') have been rejected by a common order.

(2.) The respondents-plaintiffs filed a suit for specific performance of contract dated 16.08.2005. During pendency of the suit, when objection was raised about the admissibility of the agreement to sell, the trial court by its order dated 07.08.2006 ordered that the same would be examined at the time of final hearing of the suit.

(3.) The said order was challenged by the petitioners by filing S.B. Civil Writ Petition No. 4997/2006, which was accepted by this Court on 16.09.2009 and it was directed that the issue of admissibility of the document is to be decided then and there and no at later stage.