LAKSHMAIAH Vs. SAROJAMMA

JUDGEMENT

(1.) CRP is taken up for hearing with consent of parties. This is a defendants revision petition. The defendant being aggrieved by the order of the Trial Court in refusing to mark the family settlement deed which is before us

(2.) BY order dated 3. 10. 2001, the Trial Court held that the document that was sought to be marked by defendant could not be marked on the ground that the document was not registered.

(3.) THE submission of the learned Counsel for respondent No. 1 plaintiff is that the document is nor registered and the petitioner claims right under the document, which is inadmissible in evidence. Further, the learned Counsel submits that the Trial Court was justified in declining to mark the document.