C. BALASUBRAMANIAN Vs. P.L. JEGANATHAN

JUDGEMENT

(1.) THE defendant in the suit in O.S.No. 114 of 2010 on the file of the Sub Court, Sankarankovil has filed the above Civil Revision Petition, challenging the fair and final order passed in I.A.No. 65 of 2012.

(2.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) THE learned counsel appearing for the revision petitioner submitted that since the suit agreement is an unstamped unregistered document, the same cannot be relied upon for any reason. In support of his contention, the learned counsel has relied upon the Judgment of the Division Bench of this Court in A.C. Lakshmipathy and another Vs. A.M. Chakrapani Reddiar and others reported in : 2001 (1) CTC 112 , wherein the Division Bench has held that an unstamped unregistered document cannot be looked into for any purpose.