V SUVARNA Vs. VADLA KRISHNAIAH

JUDGEMENT

(1.) This revision is filed assailing the order passed by the Court of Junior Civil Judge, at Wanaparthy, refusing to receive a document in evidence, in O.S. No.27 of l999.

(2.) The petitioner filed the suit for the relief of declaration of title and recovery of possession, in respect of a vacant site admeasuring about 25 square yards. According to her, the suit plot was gifted to her, by her father, the defendant, towards 'pasupu kumkuma', at the time of her marriage. During the pendency of the suit, her father died and legal representative was brought on record. In the written statement, the claim of the petitioner was denied. The alleged gift deed was stated to be, not genuine.

(3.) The trial of the suit commenced. During the course of evidence on behalf of the petitioner herein, an un-registered document, was sought to be marked. The respondent raised an objection stating that the document in question is an un-registered gift deed, and that it is inadmissible in evidence. Relying upon a judgment rendered by a Full Bench of this Court, the Trial Court sustained the objection.