D VEERAMANI Vs. D VASU

JUDGEMENT

(1.) AS against dismissal of the I.A., filed by the plaintiff to reject the document marked as Ex.D.6, by the defendant which is a Schedule of Partition, on the ground that the same is an unstamped and unregistered document, this revision has been preferred.

(2.) THE defendant contested the said application stating that the when the document was marked on the side of the defendant, there was no objection raised by the plaintiff and having remained silent all along now, the plaintiff cannot agitate the same.

(3.) ON a similar issue in CRP.No:721 of 2005 while deciding the matter, by order dated 29.11.2006 this court held as follows:-