S AMEENA Vs. SHAIK HUSSAINVALI

JUDGEMENT

(1.) The Revision Petitioners-Plaintiffs filed the present Civil Revision Petition tinder Article 227 of the Constitution of India, aggrieved by the order dated 07-07-2003 made in O.S. 1465 of 1998 on the file of the Principal Junior Civil Judge, Tirupathi.

(2.) The petitioners-Plaintiffs filed an application before the Court below to reopen the matter for the purpose of marking an unregistered gift settlement deed 24-12-1988 through P.W.1 and an objection was taken by the respondent-defendant that the said document being an unregistered one, is inadmissible in evidence. The learned Principal Junior Civil Judge, Tirupathi upheld the objection taken by the respondent-defendant and held that the said document is inadmissible in evidence. Aggrieved by the same, the present Civil Revision Petition had been preferred.

(3.) Sri Seshadri Naidu representing Sri R.N.Hemendranath Reddy, the learned Counsel for the petitioners made the following submissions: