CHALLAGULLA SATYANARAYANA Vs. CHALLGULLA RAGHVAIAH

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioner/defendant, challenging the interlocutory order dated 05.07.2019 passed in O.S.No.19 of 2006 by the Senior Civil Judge, Sathupally, wherein the Court below received the document dated 22.04.1980 as a Partition List/Memorandum of past partition and held that it does not require registration and stamp duty and can be received in evidence.

(2.) Heard the learned counsel for both the sides and perused the record.

(3.) Learned counsel for the revision petitioner/defendant would contend that the impugned order dated 05.07.2019 is erroneous and against the law relating to registration and stamp duty. There was no earlier partition, as determined by the Court below. Therefore, the disputed document, dated 22.04.1980 cannot be received in evidence and ultimately prayed to set aside the order under challenge and allow the Civil Revision Petition.