B. V. KRISHNA REDDY Vs. DEVATHI NAGARAJA GUPTA

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the orders dtd. 12/10/2022 passed in I.A.No.934 of 2019 in O.S.No.208 of 2014 by the learned III Additional District Judge, Tirupati.

(2.) The petitioner is the defendant and the respondent is the plaintiff in O.S.No.208 of 2014 filed for permanent injunction.

(3.) The respondent filed I.A.No.934 of 2019 under Order-13, Rules 3 and 6 of the Code of Civil Procedure to reject Ex.B2 sale letter on the ground that the said document being a sale letter coupled with delivery of possession is a compulsorily registerable document and as the said document is insufficiently stamped and was not registered, the same is hit by Article 47-A of Act 17 of 1986 and hence liable to be rejected. The respondent resisted the petition contending that the since the suit is for permanent injunction, the document can be marked for collateral purpose.