R. VENKATARAMANA REDDY Vs. R. RADHA KRISHNA REDDY

JUDGEMENT

(1.) The short point involved in this matter is in respect of Ex. A1 marked at the trial on behalf of the plaintiff in the suit. Fact situation and contentions:

(2.) Ex. A1 describes itself as a partition agreement of movables. But, its recitals also refer to immovable properties apart from movables. (A copy of Ex. A1 is made available by the learned counsel for the petitioner during course of hearing in this Revision Petition). It is prepared on stamp papers worth Rs. 5/-. It is setting out a family arrangement, according to the petitioner, entered into on 04.10.1985 among all the members of the joint family, consisting of the petitioner and all the respondents.

(3.) The petitioner is the plaintiff. He laid the suit for partition and for division of the plaint schedule properties. All the respondents are the defendants, Ex. A1 was introduced and admitted in evidence through P.W. 1 on 21.02.2018, who is none other than the petitioner. When evidence was so let in, according to the 1st respondent, the members of the Bar were on strike and did not attend the Court. Thus, it is version of the 1st respondent that in their absence and of their Advocate, it was permitted to be let in, in evidence, through P.W. 1.