SAKALABHAKTULA LALITHA Vs. NANDANA RANGA RAO

JUDGEMENT

(1.) Being aggrieved by the docket order dated 15-06-2011, passed in R. C. C. No. 8 of 2007 on the file of the Rent Controller-cum-Principal Junior Civil Judge, Srikakulam, the present Civil Revision Petition is filed.

(2.) The Petitioners herein are the Respondents and Respondents herein are the Petitioners in the R. C. C. No. 8 of 2007. For the sake of convenience, the parties hereinafter will be referred to as they are arrayed before the lower Court.

(3.) The brief facts of the case are as follows: The first respondent herein is the landlord and the petitioners herein are the tenants of the schedule property. The first respondent herein filed R. C. C. No. 8 of 2007 seeking to evict the petitioners on the ground that they committed default in paying the rents. While so, the first respondent herein died and after his death, respondents Nos. 2 to 6 are brought on record as his legal representatives vide orders in I. A. No. 14 of 2008, dated 16-09-2008. Subsequently, the petitioners herein filed I. A. No. 11 of 2011 seeking to decide whether lease agreement dated 26-09-2001 requires compulsory registration with deficit stamp duty and also permit them to receive the said document on their behalf. The learned Judge took into consideration the endorsement made on behalf of the respondents that there was no objection to receive the same, allowed the I. A. No. 11 of 2001 on 13-04-2011. Thereafter the petitioners filed I. A. No. 19 of 2011 to recall RW-1 to mark the lease agreement dated 26-09-2001. During the pendency of I. A. No. 19 of 2011, the learned judge passed docket order in R. C. C. No. 8 of 2007 on 15-06-2011 declaring that the document in question dated 26-09-2001 cannot be marked in evidence. Aggrieved by the same, the present Civil Revision Petition is filed.