N. KUSUMA HARINATH BABU REDDY Vs. K. PRASUNA

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of Order, dated 03 -06 -2014, in O.S. No. 451 of 2006, on the file of the Court of the learned VII Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar.

(2.) THE petitioner along with another person has filed the above -mentioned suit for declaration of title and possession and for perpetual injunction in respect of the suit schedule property. During the trial, the respondents/defendants wanted to introduce a deed, dated 15 -04 -2002. The petitioner objected to the admissibility of the said document on the ground that the same was neither registered nor properly stamped. The said objection was rejected by the lower Court on the ground that the document proposed to be marked is only an understanding/agreement between the parties; that therefore, it does not require any registration; and that it was properly stamped.

(3.) I have carefully perused the document in question. It is tided as 'Settlement'. However, it contains the following sub -heading: