ASMA MAHMOOD QUADRI Vs. ZAKIA RAFATH SULTANA

JUDGEMENT

(1.) Heard Sri S.Ganesh, learned counsel for the petitioner and Sri Ali Faraz Farooqui, learned counsel for the respondent. Perused the material available on record.

(2.) This Civil Revision Petition is filed aggrieved by the docket order, dtd. 14/2/2023, passed by the II Additional Senior Civil Court, Ranga Reddy District in O.S.No.337 of 2007.

(3.) By the impugned order, the trial Court declined to mark the agreement, dtd. 22/11/1986, executed by the Postal Employees Co-Operative a Construction Society which was validated by the District Registrar, Ranga Reddy District, as exhibit on behalf of defendant No.5, on the ground that sale deed must be compulsorily registered under Sec. 17 of the Registration Act.