KOMMIREDDY BHASKARA RAMA MURTHY Vs. KOMMIREDDY SATYAVATHI DEVI

JUDGEMENT

(1.) This revision petition is filed by defendants Nos. 1 to 3 in O.S.No.282/1995 on the file of the I Additional Senior Civil Judge, Kakinada, questioning the order of the lower Court dated 25.10.2002.

(2.) The plaintiffs filed the suit for partition and separate possession against the defendants, and the plaintiffs wanted to rely on a document, which was marked as Ex.A.9. The plaintiffs described the said document as a partition list. During the evidence of P.W.1 the defendants objected for marking of the same contending that it is a partition deed and as it is not duly stamped and registered, it cannot be admitted in evidence. The lower Court while recording the evidence of P.W.1 made the following observations:

(3.) In the light of the observations made by the lower Court, it is essential to extract the relevant portion of the document for appreciation by this Court. The title of the document is described as "partition deed" for four shares, which was executed on 29.12.1971. It was described as a partition deed executed between Srirama Narasimga Rao, Suryanarayana Murthy, Bhaskara Murthy and Jayalakshmamma.