B PRAKASH Vs. P R MOHAN KUMAR

JUDGEMENT

(1.) THE learned trial Judge has rejected the request of petitioner/plaintiff to mark certain documents on the ground that the Agreement of Sale (sought to be produced by petitioner-tenant) was insufficiently stamped. Therefore, petitioners/plaintiffs (LRs. of deceased plaintiff) are before this Court.

(2.) IF the trial Court had accepted the contention of petitioner-tenant, that would not have resulted in termination of proceedings. Therefore, this civil revision petition filed under Section 115 CPC is dismissed as not maintainable. However, petitioners are at liberty to pursue other remedy, as is available to them by law.