K PRAMEELA SMT Vs. M ANNAPURNAMMA

JUDGEMENT

(1.) This is revision petition filed by the plaintiff against the order of the trial Court admitting a document overruling the objection raised by her that the document sought to be marked by the respondent/defendant is a partition deed and cannot be admitted in evidence as it is neither stamped nor registered. The deed which is in Telugu is dated 7-7-1980. The recitals are as follows: (Telugu version - omitted) Relevant Matter: 'Asti Pampakam Kararunama - Suryanarayanaku Rabadina Aasti Vivaram - Satyanarayana Ravuku Vachina Vaata Vivaram - Parikattuku Sharachesi Vrayinchukagalvaram.

(2.) The lower Court held that the recitals are in past tense and hence the deed is a family arrangement regarding partition that has already taken place.

(3.) The contention of Mr. Ghanta Rama Rao, learned counsel for petitioner is that the conclusion of the lower Court is patently contrary to the recitals in the deed. I agree with him. As can be seen from the recitals extracted above, there is no whisper of any past partition and the document is unambiguously a partition deed and requires stamp and registration.