S KALADEVI Vs. V R SOMASUNDARAM

JUDGEMENT

(1.) THE civil revision petitioner/petitioner/plaintiff has filed this revision petition as against the order dated 11.12.2007 in regard to the marking of plaint first document viz., the unregistered sale deed dated 27.02.2006 in O.S.No.17 of 2007 passed by the Principal Sub Court, Gobichettipalayam.

(2.) THE trial Court, in its order dated 11.12.007, has inter alia opined that the unregistered sale deed dated 27.02.2006 being the first item of document mentioned in the plaint is not a one to be marked.

(3.) YET another decision in Venugopal alias Alagarsamy (died) and others V. Bajanai Alagarsamy and another (2004) 3 M.L.J. 362 at page 363) wherein this Court has observed that 'validity unregistered documents inadmissible in evidence but may be considered for collateral purpose.'