KARUPPANNAN Vs. THAVASIAPPAN

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 28. 1. 2005 made in O. S. No. 122/2004 on the file of the District Munsif Court , Gobichettipalayam.

(2.) THE plaintiff is the revision petitioner.

(3.) IT is also well settled in law that there is no impediment for admitting a document which is merely unregistered even for collateral purposes, as the unregistered documents can be looked into for collateral purposes and thereafter could be admitted by the trial Court, as repeatedly held in: ( i ) Krishnaswami Naidu v. Secretary of State, AIR 1953 Mad. 15 (DB); (ii) Kovilpatti Sri Dhandayuthapani Trust v. Tilakaraj 1993 (1) MLJ 552; (iii) Kousalya Ammal v. Valliammai Ammal 1997 (2) CTC 517; and (iv) M. K. Varappan v. Sri Lakshminarayana Venugopalaswami Temple by its Executive Officer, 1997 (3) L. W 27. Following the said decision, it is held in Ayyavu and others v. Shanti Bibi and others, 2001 (1) L. W 466 that admissibility of documents for collateral purpose is permissible in law. " 7. Per contra, the learned counsel for the 1st respondent while raising objection for the document being admitted, submitted that the document can be impounded for not being sufficiently stamped and for non-registration and this cannot be taken as a piece of evidence. In support of his submission, he relied on the judgment reported in 2006 (I) TNLJ (Civil) 226 ( N. Karuppan vs. Periyapandi and another ).