A. SHAKUNTHALA Vs. A. MANGAMMA AND ORS.

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India by the plaintiff is directed against the order dated 20.03.2012 of the learned IV Senior Civil Judge, City Civil Courts, Hyderabad passed in I.A. No. 3167 of 2012 in O.S. No. 111 of 2010 filed with a request to direct the office of the Court below to put up an appropriate note for collecting the stamp duty, if any, payable on the suit documents, as envisaged under Article 48 of Schedule I A of the Indian Stamp Act, 1899.

(2.) I have heard the submissions of the learned counsel for the plaintiff (the plaintiff, for brevity) and the learned counsel for the respondents/defendants (the defendants, for brevity). I have perused the material record.

(3.) The introductory facts are as follows: