P. CHANDRASEKHARA REDDY Vs. M. NAGESWARA RAO

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the 2nd respondent is directed against the orders dtd. 18/2/2014 of the learned II Additional Sessions Judge, Kurnool, at Adoni, passed in I.A.No.45 of 2013 in A.S.No.12 of 2008 filed by the defendants 1 to 3 under Sec. 35 of the Indian Stamp Act, 1899, praying to send Ex.B1, family arrangement deed, dtd. 17/1/1961, for impounding the document and for collection of stamp duty and penalty.

(2.) Heard learned counsel appearing for the petitioner. There is no representation on behalf of the respondents 1 to 3. Respondents 4 to 9 are stated to be not necessary parties.

(3.) The facts necessary for consideration are as follows: