GUGILLA ARUNA Vs. ADLURI RAMESH BABU

JUDGEMENT

(1.) Heard Sri Bankatlal Mandhani, learned counsel for the petitioner. Despite service of notice, none appears for the respondents. Perused the material available on record.

(2.) The present Civil Revision Petition is filed questioning the validity and legality of the order, dtd. 9/4/2019, passed by the III Additional District Judge, Warangal in O.S.No.228 of 2013, whereby the trial Court declined to receive the unregistered Award dtd. 11/6/2010 as evidence on behalf of the plaintiff, on the ground that the same is hit by Sec. 17 of the Registration Act.

(3.) The brief factual background which led to filing of the present Revision is that the suit was filed for the relief of partition of the suit properties into five equal shares and to allot one such share to the plaintiff by meets and bounds. The defendants filed their written statement and later, issues were settled for trial and the trial commenced. During the course of trial, plaintiff filed her chief-examination affidavit and intended to mark an unregistered Award dtd. 11/6/2010 passed by the Arbitrators in respect of partition of the family properties. However, learned counsel for the defendants opposed to mark the said Award on the ground that it is unregistered and hence, hit by Sec. 17 of the Registration Act.