A PATHRAKALI Vs. R SENTHILKUMARAN

JUDGEMENT

(1.) This civil revision petition is filed against the order dated 9.7.2008 passed in I. A. No. 408 of 2008 in O.S. No. 266 of 2006 by the learned Principal Sub Judge, Madurai.

(2.) The brief facts, which are essential for the disposal of this civil revision petition, are as follows:

(3.) Mr. V. Sitharanjandas, the learned counsel for the petitioner submitted that the document produced by the respondent is not only mere an endorsement evidencing receipt for payment of money, but also it is coupled with delivery of possession of immovable property and therefore, without ascertaining the nature of the document, its admissibility and relevancy, simply admitting the document, which is required to be compulsorily registered is unsustainable and the same is liable to be set aside.