SOWJANYA Vs. CHINNA CHIKKANNA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners as well as the Government Pleader for Revenue.

(2.) This Civil Revision Petition is directed against the docket order dated 30-12-1999 passed by the learned Junior Civil Judge, Hindupur passed in O. S. No. 129 of 1994 directing the petitioners-plaintiffs to deposit Non-Judicial Stamp duty of Rs. 1,153/- after giving credit to stamp duty of Rs. 180/- already deposited.

(3.) The two petitioners-plaintiffs filed suit against their father for partition of joint family properties. The parties entered into a compromise under which the family properties were partitioned into two shares. One share was allotted jointly to the plaintiffs, which has been described in the compromise petition as 'A' schedule, and the other share described in the 'B' schedule was allotted to the defendant-father.