P SHANMUGASAMY Vs. KAUSALYA ALIAS KRISHNAVENI

JUDGEMENT

(1.) The revision petitioner is the 7th defendant in the suit O.S.No.163 of 2001 on the file of the II Additional Sub Court, Villupuram. The revision is filed against the order dated 19.12.2002 made in I.A.No.845 of 2001 refusing to receive the receipt dated 20.1.1970 as unregistered.

(2.) The respondent/plaintiff filed the suit for partition of her 1/8th share in the suit properties. She also filed I.A.No.845 of 2001 for injunction restraining the revision petitioner/7th defendant from encumbering or alienating the suit properties pending disposal of the suit. The petition was opposed by filing counter. During the enquiry of the petition the revision petitioner sought the document dated 20.1.1970 to be received which was opposed by the plaintiff as it is unregistered. The trial Court because of such objection of the plaintiff, refused to accept the said receipt. The order is challenged in this revision.

(3.) Heard the learned counsel for the revision petitioner and the learned counsel for the respondent.