M PERIYAKARUPPAN Vs. NACHIYAPPAN

JUDGEMENT

(1.) THIS Civil Revision Petition is focussed as against the fair and decreetal order dated 30.08.2006 passed in I.A.No.189 of 2006 in O.S.No.104 of 2005 on the file of the learned Principal District Munsif, Karaikudi.

(2.) HEARD the learned counsel appearing for the petitioners. Despite printing the name of the learned counsel for the respondents, no one appeared.

(3.) THE plaintiffs, in paragraph No.3 of their affidavit in I.A.No.189 of 2006 filed before the Principal District Munsif Court, Karaikudi, averred that the impugned document was filed along with the suit and when it was about to be marked, there was objection from the defendants's side on the ground of non-registration and non-stamping of it as per law; thereupon the said I.A.No.189 of 2006 was filed by the plaintiffs praying the Court to mark the document.