DWARA SATYANARAYANA Vs. MALLADI BHANUMATHI AND ORS.

JUDGEMENT

(1.) This civil revision petition under Article 227 of the Constitution of India by the petitioner/plaintiff is directed against the orders dated 10.11.2011 of the learned Principal Junior Civil Judge, Kovvur wherein and whereby the learned Principal Junior Civil Judge refused to admit in evidence the document dated 15.05.1996 tendered in evidence during the further examination in chief of PW1 (the plaintiff) on the ground that the said document, which is unregistered, cannot be admitted in evidence for want of registration.

(2.) I have heard the submissions of the learned counsel for the revision petitioner/plaintiff (the plaintiff, for short) and the learned counsel for the respondents/defendants (the defendants, for short). I have perused the material record including the copy of the document in question.

(3.) The facts, which fall for consideration, in brief, are as follows: