PRATHIPATI SAMBASIVA RAO Vs. PRATHIPATI HANUMANTHA RAO

JUDGEMENT

(1.) This revision is filed, under Article 227 of the Constitution of India, by the petitioner/respondent, questioning the order, dated 04.08.2016, passed in I.A.No.172 of 2016 in O.S.No.210 of 2014, by virtue of which the lower court allowed the petition, which was filed by the petitioner, seeking to receive the partition list dated 16.05.1992 and also a gift deed dated 22.01.2005.

(2.) Heard Sri Rajabhogendranath, counsel for the petitioner, and Sri V.Venugopala Rao, counsel for the respondents.

(3.) By the impugned order, the court below, considering that though the documents are not registered documents, they can be looked into for collateral purposes allowed the petition. While doing so, the court relied on the judgment of the KAKARLA VIJAYA AND OTHERS v. KAKARLA VENKATAIAH, 1999 6 ALD 642.