TRINADHA PATRO Vs. LINGARAJ RANA

JUDGEMENT

(1.) IN this revision filed under Article 227 of the Constitution of India, the petitioner/defendant challenges the order dated 26.06.2015 in I.A. No. 125 of 2015 in O.S. No. 43 of 2014 passed by Principal Junior Civil Judge, Sompeta whereby and whereunder the learned Judge dismissed the petition filed under Section 35 of Indian Stamp Act requesting the Court to impound the petition mentioned unregistered mortgage deed dated 31.03.2003.

(2.) FACTUAL matrix of the case is thus:

(3.) HEARD arguments of Sri K. Manik Prabhu, learned counsel for petitioner and Sri B. Ramesh, learned counsel for respondent.