KALASAPATHI OBAIAH Vs. TONDERMALLA VEUKATAMMA

JUDGEMENT

(1.) This Civil Revision Petition by the plaintiff is directed against tho order, dated, January 20, 1988 passed by the learned District Munsif, Giddalur holding that document No.1, dated. 5-9-1979, sought to be marked in evidence by the plaintiff, is a sale deed and that being an unregistered document it is inadmissible in evidence.

(2.) The short question that falls for consideration is whether the order under revision is a case decided within the meaning of Section 115 CPC.

(3.) Section 115 of the Code of Civil Procedure is in the following terms :