K SOUNDARARAJAN Vs. A RAJASEKAR

JUDGEMENT

(1.) THE revision petitioners have filed the above Revision against the order dated 15.10.2008 made in l.A.No. 1 of 2008 in O.S. No. 15 of 2007 passed by the learned Additional Sub Judge, Kumbakonam.

(2.) THE defendants 2 and 3 in O.S. No. 15 of 2007 are the revision petitioners before this Court.

(3.) AN objection was raised by the plaintiff that there was no partition in the family and the document dated 3.9.1996 was inadmissible in evidence. Moreover, the plaintiff, took a view that the signature in the document was forged. Further the document is not stamped and unregistered too.