N.S.RAMA DEVI Vs. V.CHITTI BABU

JUDGEMENT

(1.) The petitioner herein had filed O.S.No.181 of 2024 before the Senior Civil Judge, Tirupathi for grant of permanent injunction over the suit schedule property, again the respondents herein. This suit came to be dismissed on 28/6/2022.

(2.) After the dismissal of the suit, the petitioner filed I.A.No.704 of 2023 for return of certain documents which had not been marked in the course of trial. However, this application was dismissed for the trial, by an order dtd. 11/8/2023. The trial had held that documents in serial number 4, 6 and 7 of the list furnished with the application, are unregistered and insufficiently stamped documents. The trial Court on the basis of the circular issued by this Court on 10/7/2006 in ROC.No.1628/SO/2005 had directed that whenever a document is liable to be impounded for stamp duty and penalty are filed before the Court, such documents cannot be returned to the party unless deficient stamp and penalty are paid.

(3.) On this basis, the trial Court refused to return the documents. Aggrieved by the said order, the petitioner has filed the present Civil Revision Petition.