GOVINDU SIVA NAGA KYOTHI Vs. VARIKUTI MOUNIKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners.

(2.) The instant Civil Revision Petition is directed against the order, dtd. 24/4/2024, rendered on the application i.e. I.A.No.675 of 2016 in O.S.No.273 of 2015, on the file of the Principal Civil Judge (Senior Division), Tenali, whereunder the application, preferred under Order XIII Rule 3 and Sec. 151 of CPC praying to demark Ex.A.1, was rejected.

(3.) The document Ex.A.1 is alleged to be an unregistered gift deed, dtd. 21/4/2013. The marking of the document is contested on the ground that it is not sufficiently stamped and also bad for want of registration under Sec. 17 of the Registration Act, 1908.