CHEEMARLA VENKATAIAH Vs. YAHYA BAHAMED

JUDGEMENT

(1.) Aggrieved by the docket order dtd. 29/2/2024 in O.S.No.81 of 2022 (hereinafter will be referred as 'impugned order') passed by the learned Senior Civil Judge, Kalwakurthy (hereinafter will be referred as 'Trial Court'), the defendants have preferred the present Civil Revision Petition to set aside the impugned order.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the Trial Court.

(3.) The brief facts of the case, which necessitated the revision petitioners to file the present revision, are that the plaintiffs have filed a suit for specific performance of agreement of sale, dtd. 14/5/2008 against the defendants. During the course of trial, the plaintiff got examined as PW1 and got marked Exs.A1 to A7. While marking a document i.e., declaration cum receipt, the counsel for the defendants have raised an objection that the said declaration cum receipt cannot be marked as it requires stamp duty and penalty to that effect and that the plaintiffs have created the said document. The trial Court has passed the impugned docket order dtd. 29/2/2024 marking the said document as Ex.A8 on behalf of plaintiffs. Aggrieved by the same, the defendants have filed the present Civil Revision Petition to set aside the impugned document order.