M MANJULA Vs. GAJAM CHANDRAIAH

JUDGEMENT

(1.) THE defendants in OS No.65 of 2007 on the file of the learned Senior Civil Judge at Siddipet filed this civil revision petition aggrieved by the order dated 15.12.2010 passed by the said Court holding the documents sought to be marked by them in evidence inadmissible.

(2.) PARTIES shall be referred to as arrayed before the Court below.

(3.) RELEVANT to note, the words 'or as evidence of part performance of a contract for the purposes of Section 53-A of the Transfer of Property Act, 1882' which earlier found mention in the bracketed portion '[x x x]' in the proviso were omitted by the Registration and other related Laws (Amendment) Act, 2001 (Act 48 of 2001) with effect from 24.9.2001. A similar amendment was effected thereunder to Section 53-A of the Transfer of Property Act, 1882 (for brevity, 'the Act of 1882'):