VASANTHA AMMAL Vs. GUNASEKARAN

JUDGEMENT

(1.) THIS Revision has been filed against the order dated 23.6.2009 passed in I.A. No. 1524 of 2008 in O.S. No. 576 of 2005 on the file of the Additional District Munsif Court, Cuddalore.

(2.) THE petitioner is the defendant in O.S. No. 576 of 2005 on the file of the Additional District Munsif Court, Cuddalore. This is a suit for partition filed by the respondent. Pending the trial of the suit, the respondent/plaintiff produced unstamped and unregistered release deed dated 24.9.1991 executed by the respondent in favour of his sister by name Anusuya Amma along with an application to impound the same by referring to the Deputy Collector (Stamps) for Collection of Stamp Duty and Penalty. THE petitioner has filed a memo praying the Court to sent the document to the Deputy Collector Stamps and the memo was dismissed by the Court as against which she preferred C.R.P. No. 2549 of 2007 before this Court, in which a direction was issued to her to file an application for the said purpose and consequently, the petitioner has filed the petition to impound the said document.

(3.) THE learned counsel for the petitioner Mr. R. Gururaj has submitted that when the petitioner who produced a document comes forward praying this Court to impound it by referring the same to the authority, there is no legal impediment for the Court to impound the same.