N.V.SUBRAMANIAN Vs. LAKSHMANAN

JUDGEMENT

(1.) Heard the learned counsel appearing on either side.

(2.) These Civil Revision Petitions have been filed against the orders passed in I.A.Nos.334 and 340 of 2017 in O.S.No.25 of 2015 dated 21.06.2019 passed by the learned District Munsif cum Judicial Magistrate Court, Natham, Dindigul District.

(3.) The revision petitioner herein is the plaintiff and the respondent herein is the defendant in the suit. The petitioner filed a suit in O.S.No.25 of 2015 against the respondent for a prayer of bare injunction. During the pendency of the suit, the petitioner herein has filed an application I.A.No.340 of 2017 to sent the partition deed for determination of stamp duty penalty. The respondent herein filed a petition in I.A.Nos.334 of 2017 for rejecting the unregistered and unstamped partition document filed by the plaintiff. The trial Court dismissed the petition filed by the revision petitioner herein and allowed the counter claim filed by the respondent. Against which, the revision petitioner has filed these revision petitions.