SANKARAN Vs. S A M AMJAD IBRAHIM

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging an order dated 31.10.2011 made in I.A. No. 971 of 2011 in O.S. No. 744 of 2008 on the file of the I Additional District Munsif Court, Erode. The Revision Petitioner is the Plaintiff in the Suit which is one for a permanent injunction restraining the Defendants from in any manner interfering with the peaceful possession of the suit schedule property. The Respondents/Defendants have filed their Written Statement and the matter has been proceeded on trial. At that stage, the Revision Petitioner made an attempt to move an Application under Order 13, Rule 3, read C. praying for an order to remove Exhibits B.4 & B.5 from the list of Exhibit of documents on the ground that those documents are inadmissible in evidence for want of registration and Stamp duty.

(2.) The learned Trial Judge, on consideration of the Petitioner's case, passed an order to the following effect:

(3.) Mr. T. Muruga Manickam, learned Counsel appearing for the Revision Petitioner has consistently pleaded that unregistered and unstamped document is inadmissible in evidence and, therefore, the two documents namely, Exhibits B.4 & B.5, cannot be taken in evidence while proceeding with the trial.