M.PANDURANGA REDDY Vs. N.NARSAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the propriety and legality of the docket order dtd. 26/6/2023 in O.S.No.53 of 2017 passed by the Court of Junior Civil Judge, Zaheerabad whereby and whereunder it was held by the trial Court that the unregistered Agreement of Sale dtd. 25/1/2000 is inadmissible in evidence and accordingly the objection raised by the plaintiff was sustained.

(2.) For the sake of convenience, the parties are referred to as they are arrayed in the suit before the trial Court.

(3.) The plaintiff filed the suit against the defendant for declaration of her title for the suit property, for the eviction of the defendant and for a decree for correction in the house tax Revision Register of the Grampanchayat at Rajole for the year 1998-1999, by incorporating her name as owner of the suit property after deleting the name of the plaintiff in respect thereof.