RAMACHANDRAN AND ORS. Vs. GURUVI REDDY

JUDGEMENT

(1.) HEARD Mr. V. Nicholas, learned counsel appearing for the petitioners and Mr. V. Raghavachari, learned counsel appearing for the respondent.

(2.) CHALLENGING the fair and final order passed in I.A. No. 103 of 2014 in O.S. No. 35 of 2005 on the file of District Munsif Court, Hosur, the defendants 5 to 8 have filed the above Civil Revision Petition.

(3.) IN the suit, the defendants 5 to 8, filed an application in I.A. No. 103 of 2014 to receive the document, viz., Exchange deed, dated 19.3.1908 and to permit them to mark the exchange deed as exhibit on their side. The defendants filed the document along with the proof affidavit. At the time of marking the said document, the learned counsel for the plaintiff objected to the marking of exchange deed stating that it is an unregistered document. In the affidavit field in support of the application, the defendants have stated that the exchange deed is being marked for collateral purpose to prove their possession since 1908. Further, they have stated that the document may be marked on their side to prove their possession and enjoyment of an extent of 4.76 acres in Survey No. 267 since 1908.