UMMADI SUBRAMANYAM Vs. EKKA DHANAMMA

JUDGEMENT

(1.) Aggrieved by the orders passed by the Junior Civil Judge, Rajampet dated 3-2-1999 with regard to the admissibility of the suit document dated 10-3-1984 in OS No.135/96, the petitioner who is the plaintiff in the suit filed this revision petition before this Court.

(2.) Heard both the Counsel.

(3.) The case of the petitioner is that he purchased the suit schedule property under the document in question dated 10-3-1984 from the husband of the first respondent and obtained an unregistered document where under he was put in possession of the property. Subsequently, after the death of the executant, the petitioner approached the Court by way of filing the suit - OS No.135/96 to direct the respondents to execute a regular sale-deed under Section 9 of the Specific Relief Act. The document being an un-registered document, the respondents raised an objection that it is not admissible in evidence as the same is required to be registered under the provisions of the Registration Act, 1908. The learned Judge having construed the document held that it is a regular sale-deed and upheld the objection raised by the respondents stating that the same is not admissible in evidence.