THIPPAREDDY OBULAMMA Vs. BALU NARASIMHULU

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order and decree, dated 20-02-2002, passed by the Senior Civil Judge, Darsi, dismissing the application in I.A.No.55 of 2002 in O.S.No.16 of 2001, filed under Section-151 of the Code of Civil Procedure to permit the petitioners to mark the documents, dated 29-07-1983 and 21-05-1986 as exhibits for collateral purpose to prove the nature of their possession under the said documents after collecting necessary stamp duty and penalty, if any, on those documents.

(2.) The petitioners are the defendants and the respondents are the plaintiffs. The suit is filed for declaration of title and permanent injunction. For the sake of convenience, the parties will be referred to as arrayed in the suit.

(3.) The whole dispute is between the wife of the illatom son-in-law and two brothers who are the grand children of one late Pitchi Reddy. It appears that late Pitchi Reddy agreed to give the alleged illatom son-in-law by name Venkataswamy a share in the joint family properties along with his sons. In that process, some partition was also effected, of course, there is a dispute as regards the shares, which has snow walled into the present shape of litigation.