K SAL SRIDEVI Vs. A NARASIMHA RAJU

JUDGEMENT

(1.) This Civil Revision Petition is preferred against the order dated 15-7-1995 passed in Interlocutory Application No. 255 of 1995 in Original Suit No. 473 of 1993 by the trial Court holding that the document dated 7-5-1993 filed by the second and third respondents before it is not a lease agreement and is only an agreement to execute a lease agreement.

(2.) The trial Court was hearing an application filed under Order 40 Rule 1 of the Civil Procedure Code for the appointment of Receiver to take possession of the plaint schedule property. When the said document was tendered as evidence, it was contended by the respondents that the same is a lease agreement and as such it is compulsorily registerable.

(3.) The learned Counsel for the Revision Petitioner has filed a true copy of the document that was sought to be filed in the trial Court and the translation thereof was also furnished to the opposite side.