R VISWANATHAM SETTY Vs. T LAKSHMINARASAMMA

JUDGEMENT

(1.) Heard the Counsel on either side.

(2.) This Civil Revision Petition is directed against the order of the Senior Civil Judge, Kadiri, dated 24-12-99 passed in O.S No.45/95, under which a document sought to be admitted into evidence on behalf of the plaintiff was rejected as inadmissible for want of registration of the said document.

(3.) The facts relevant for the purpose of this petition are that the petitioner herein, who is the plaintiff in the suit, along with another entered into agreement to purchase some immovable property from the defendant No.1 (respondent No.1). Thereafter, the agreement in respect of sale was abandoned, and the plaintiff filed the present suit for recovery of money said to have been given as advance under the agreement to purchase the property.