MOHAMMAD JALEEL Vs. PALAVARAPU RAMA MURTHY

JUDGEMENT

(1.) This revision petition is directed against the order dated 12-3-1999 passed in IA No.37 of 1999 in OS No.4 of 1996 on the file of the Senior Civil Judge at Suryapet. The said 1A was tiled under Order 16 Rules 1 and 2 by the revision petitioner herein (defendant) for summoning the Sub-Registrar, Suryapet to give evidence on behalf of the petitioner (defendant).

(2.) The facts relating to this revision may be stated briefly as follows :

(3.) The refusal of the senior Civil Judge to issue summons to the Sub-Registrar for being examined as a witness on behalf of the defendant appears perfectly justified. Considering the fact that the document itself does not contain any endorsement as to the payment of consideration before the Sub-Registrar, it is futile to expect that the Sub-Registrar on being examined as a witness would depose anything contrary to the endorsement.