LAWS(APH)-2022-9-80

YERRA NARASIMHA RAO Vs. YERRA KOTESWARE RAO

Decided On September 15, 2022
Yerra Narasimha Rao Appellant
V/S
Yerra Kotesware Rao Respondents

JUDGEMENT

(1.) C.R.P.No.496 of 2020 is filed under Article 227 of the Constitution of India against the order dtd. 29/1/2020 in I.A.No.598 of 2019 in O.S.No.24 of 2018 on the file of the Court of Principal Junior Civil Judge, Ramachandrapuram, by which the petition filed under Sec. 33 r/w Sec. 38 of the Indian Stamp Act and Sec. 151 CPC to send the unregistered agreement of sale dtd. 4/4/1988 to the Stamp Collector i.e. District Registrar, East Godavari, Kakinada for the purpose of impounding or levying proper stamp duty, if needed, was dismissed.

(2.) C.R.P.No.497 of 2020 is filed against the order dtd. 29/1/2020 in I.A.No.597 of 2019 in O.S.No.24 of 2018 on the file of the Court of Principal Junior Civil Judge, Ramachandrapuram, by which the petition filed under Order VIII Rule 1 A (3) & Sec. 151 CPC to receive the documents 1) unregistered agreement of sale dtd. 4/4/1988 executed by Yandamuri Bhadramma and 2) original ownership certificate issued by MRO, Ramachandrapuram in the name of Yarra Narasimha Rao, on behalf of the petitioner/1st defendant, was dismissed.

(3.) Though the reliefs claimed in both petitions are different, since they are connected in the sense that the relief claimed in I.A.No.598 of 2017 is subject to the relief claimed in I.A.No.597 of 2019, a common order is being passed.