P.N. VARALAKSHMI Vs. K. CHANDRA

JUDGEMENT

(1.) This revision, under Article 227 of the Constitution of India, is filed challenging the order, dtd. 27/2/2020, dismissing I.A.No.693 of 2017 in O.S.No.322 of 2013 on the file of the Court of Additional Senior Civil Judge, Chittoor, filed under Sec. 151 CPC to impound the suit agreement of sale as it is liable for stamp duty and penalty or else to eschew the document from evidence.

(2.) Heard Sri O. Uday Kumar, learned counsel appearing for the revision petitioners/defendants 1 to 3 and Sri V.Nitesh, learned counsel for the 1st respondent/plaintiff. The 2nd respondent/ defendant No.4 is shown to be not a necessary party to this revision, as she was set ex parte before the trial Court.

(3.) The facts, in brief, are as follows: