EDALA ANITHA Vs. EDALA SULOCHANAMMA

JUDGEMENT

(1.) This civil revision petition is filed questioning the order dtd. 9/8/2016 in OS.No.367 of 2010 passed by the Principal Senior Civil Judge, Nellore on the admissibility of the document.

(2.) Document No.1 is dtd. 9/8/1996. An objection was raised about the admissibility of the document. The question before the lower Court was about the contents of the document and whether stamp duty or registration are needed. The lower Court treated the said document as a Will and held that the same does not require registration or stamp duty. Questioning the same, this revision is filed.

(3.) This Court has heard Sri Ch.C.Krishna Reddty, learned counsel for the petitioner and Sri T.C.Krishna, learned counsel for the respondents.