MOGALI SATYANARAYANA REDDY Vs. M/S. SRINILAYAM

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the docket orders dtd. 28/12/2022 passed in I.A.No.621 of 2022 in O.S.No.124 of 2022 by the learned Principal Senior Civil Judge, Ananthapuram.

(2.) The petitioner is the defendant and the respondents are the plaintiffs in O.S.No.124 of 2022 filed for permanent injunction.

(3.) The respondents filed I.A.No.621 of 2022 under Order-39, Rules 1 and 2 of the Code of Civil Procedure for grant of ad interim injunction pending disposal of the injunction suit filed by them. In the said application, when the respondents sought to mark the lease/rent agreement dtd. 10/7/2019, the petitioner objected the same on the ground that since the said document purports lease of the property for a period of 10 years, the same cannot be marked as an exhibit, being unregistered and insufficiently stamped. Consequently, the trial Court, upon hearing both the parties and upon considering the decisions relied on by them in support of their respective contentions, overruled the objection raised by the petitioner holding that the document sought to be marked is only an executory agreement but not a lease or agreement for lease and thus the same is admissible in evidence and the same can be marked.