SOLAI Vs. PERIYAKARUPPAN

JUDGEMENT

(1.) This Civil Revision Petition is filed to set aside the order, dated 18.09.2013, passed in I.A. No. 511 of 2013 in O.S. No. 149 of 1995, by the learned District Munsif-cum-Judicial Magistrate No. I, Usilampatti.

(2.) The petitioner is the nineteenth defendant and the respondents are the plaintiffs 3, 5 to 13 and 15 in the suit in O.S. No. 149 of 2005 on the file of District Munsif-cum-Judicial Magistrate Court, Usilampatti.

(3.) The respondents along with four others filed the suit for partition and separate possession of respondents' 2/3rd share in the suit property item Nos. 1 to 4 and for mesne profits. Defendants 1, 3 and 4 filed written statement on 04.02.1991 and filed additional written statement on 09.12.2004. The petitioner filed I.A. No. 511 of 2013 for marking an unregistered documents, dated 08.07.1947 for collateral purpose. According to the petitioner, for collateral purpose, an unregistered document can be marked and relied on. The respondents denied the execution on disputed documents and contended that the document, dated 08.07.1947, is not a receipt, but it is only a sale deed. Therefore, it cannot be marked as document and relied for any purpose including any collateral purpose.