ABDUL MALIK SAYBU Vs. HALEEMABEE

JUDGEMENT

(1.) The 1st defendant in O.S.No. 232 of 2012, before the Additional District Munsif, Ulundurpet, is the revision Petitioner.

(2.) The plaintiffs have taken out an I.A.No.545 of 2019 under Order XIII Rule 8 of the Code of Civil Procedure, 1908 seeking to impound the unregistered partition deed dtd. 1/7/1993 and to collect deficit stamp duty. The said application was allowed by the learned Additional District Munsif, as against which the present revision has been preferred.

(3.) I have heard Mr.N.Muruganandam, learned counsel for the Petitioner and Mrs.S.Sasikala, learned counsel for the First Respondent.