VASUDEV Vs. TIKARAM

JUDGEMENT

(1.) THIS revision has been preferred against an order dated 22.4.92 passed by III Additional Judge to the Court of District Judge, Morena.

(2.) A short point involved in the case is that certified copy of a registered sale deed was filed by the non -applicants in the Court. The Court accepted that document in evidence and rejected the objection raised by the petitioner against which the present revision has been filed.

(3.) FROM what has been said above, it is clear that the sale deeds filed by the plaintiffs/non -applicants, were not their basis of suit or title. They were filed for some collateral purposes. It is also not disputed that the sale deeds were registered documents and certified copies thereof were filed.