V KRISHNAN Vs. C VIMALA

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 29.10.2013 made in I.A.No.350 of 2013 in O.S.No.37 of 2008 on the file of the District Munsif-cum-Judicial Magistrate's Court, Uthiramerur.

(2.) The petitioner is plaintiff and respondent is defendant in O.S.No.37 of 2008 on the file of the District Munsif-cum-Judicial Magistrate's Court, Uthiramerur. The petitioner filed the said suit for declaration that the petitioner is the owner of 'B' schedule property and consequently, for a direction to the respondent to deliver vacant possession of the 'B' schedule property after demolishing the superstructure and the compound wall existing in 'B' schedule property. The respondent filed written statement and is contesting the suit. The trial commenced and the petitioner let in chief examination and marked documents. The respondent filed I.A.No.350 of 2013 under Order XIII Rule 3 C.P.C. for rejection of Ex.A3 dated 20.07.1984.

(3.) According to the respondent, Ex.A3 dated 20.07.1984 is an unstamped and unregistered rectification deed and it cannot be marked and relied on by the petitioner. The said document was marked in her absence and therefore, prayed for rejection of the said document.