ABDUL RAZZAK Vs. ABDUL HAMED

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, assailing the orders dtd. 26/12/2019 in IA No.617 of 2019 in IA No.1194 of 2018 in on the file of the learned VIII Junior Civil Judge, City Civil Court, Hyderabad.

(2.) This application in IA No.617 of 2019 was filed by the petitioner/plaintiff under Ss. 33, 38 and 40 of Indian Stamp Act, 1899 read with Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') to send the original unregistered agreement of sale deed dtd. 24/8/2001 executed by defendant No.1, late Sri Abdul Rasheed, the husband of defendant No.2 and father of defendants 3 to 6 in favour of plaintiff, to the District Registrar, Erragadda (South), Hyderabad, for impounding the same by paying the required stamp duty and penalty.

(3.) This application filed by the plaintiff was allowed by the trial Court directing the office to transmit the said agreement of sale dtd. 24/8/2001 to the District Registrar, Erragadda (South), Hyderabad for impounding with required stamp duty and penalty. Feeling aggrieved by the said orders, the defendant No.1 has filed this civil revision petition.