MUTHU Vs. SAMPATH

JUDGEMENT

(1.) This Civil Revision Petition has been filed as against the Order, dtd. 30/8/2017 made in I.A. No.171 of 2016 in O.S. No.69 of 2013 on the file of the Principal District Munsif, Mayiladuthurai.

(2.) The Plaintiff, aggrieved by the Order, dtd. 30/8/2017 in I.A. No.171 of 2016 in O.S. No.69 of 2013 on the file of the Principal District Munsif, Mayiladuthurai, is the Revision Petitioner.

(3.) The 4th Defendant filed I.A. No.171 of 2016 seeking to introduce an unstamped and unregistered Release Deed, dtd. 17/6/2002 as evidence on his side. The said Application was resisted by the Revision Petitioner/ Plaintiff on the ground that the Release Deed was unregistered and cannot be received in evidence.