MEENAVALLI GOVINDU Vs. MEENAVALLI ADILAKSHMI

JUDGEMENT

(1.) This revision is filed by the defendants in O.S. No.365 of 2007 on the file of the Principal Junior Civil Judge, Machilipatnam, assailing the order dated 18.11.2009

(2.) The revision petitioners herein are the defendants and the respondents herein are the plaintiffs in the suit in O.S. No.365 of 2007. The respondents filed the suit for mandatory injunction and permanent injunction. When the respondents, during the course of trial, sought to mark a document styled as "Haami Pathram" as exhibit, the revision petitioners took objection and accordingly they filed the objections before the trial Court stating that the "Haami Pathram" requires registration under Section 17(b) of Registration Act. The trial Court after hearing both sides, overruled the objections raised by the revision petitioners for marking "Haami Pathram" by impugned order dated 18.11.2009 holding that though a right is created, the document is not supported by consideration of Rs.100/- and upwards, and as such, it does not require stamp duty/registration.

(3.) Heard the learned counsel on either side and perused the material made available on the record.