JAYARAMAN Vs. PANEERSELVAM

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 29.01.2008 passed by the learned District Munsif cum Judicial Magistrate, Nannilam in I.A.No,309 of 2007 in O.S.No,84 of 2004, this civil revision petition is focussed.

(2.) THE epitome and the long and short of the case of the petitioners could succinctly and precisely be set out thus: THE respondents/plaintiffs filed the suit in O.S.No,84 of 2004 seeking injunction relating to an agricultural land. I.A.No,309 of 2007 was filed by the plaintiffs for reception of documents and despite objection raised by the defendants, the same was allowed on the ground that the said document is an unregistered lease deed and duly stamped one. Being aggrieved by the said order, the present revision is focussed on various grounds.

(3.) AT this juncture, my mind is reminiscent and redolent of the judgment of this Court reported in (2001) 1 MLJ 1 - (A.C.Lakshmipathy and another vs. A.M.Chakrapani Reddiar and others). An excerpt from it would run thus: