RAJAMANI AMMAL Vs. SIVASAKTHI BENEFIT FUND LTD

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 16. 11. 2004 made in I. A. No. 189 of 2004 in O. S. No. 45 of 2004 on the file of district Court, Nagapattinam, refusing to reject the document marked as Ex. A-3 as inadmissible in evidence.

(2.) THE revision petitioners are defendants in the suit laid by the respondent/plaintiff for recovery of a sum of Rs. 7 ,50,92 9 /- by deposit of title deeds with the respondent/plaintiff and thereby creating a mortgage. Incidentally the respondent/plaintiff pleaded that a memorandum dated 18. 2. 1995 was reduced to writing between the parties as to the deposit of the said title deeds, pertaining to the immovable properties of the revision petitioners/defendants. Contending that the said memorandum dated 18. 2. 1995 was neither duly stamped nor registered, the revision petitioners/defendants sought to reject the said memorandum dated 18. 2. 1995 by filing I. A. No. 189 of 2004. THE trial Court by the impugned order dated 16. 11. 2004 dismissed the said application, against which the present revision petition.

(3.) THE revision petition is ordered accordingly. No costs. Connected CMP is closed. .