S K AGARWAL Vs. M VENKATESWARLU

JUDGEMENT

(1.) The defendant in OS No. 1148 of 1998 on the file of the Court of the 1st Junior Civil Judge, City Civil Court at Secunderabad is the revision petitioner.

(2.) The short question that arises for consideration in this revision petition is whether the unregistered rental agreement sought to be marked by the defendant is admissible in evidence.

(3.) The facts, which are not in dispute and relevant for the purpose of deciding the issue in question are as follows: