KANKANAALA THIRUPATHAMMA Vs. VALPUDAS VEERASWAMY

JUDGEMENT

(1.) This Revision is directed against the order dtd. 5/8/2019 in OS.No.572 of 2010 passed by the I Additional Senior Civil Judge, Warangal, whereby and whereunder the trial Court held that the document dtd. 13/4/1985 cannot be received in evidence for want of stamp duty and registration.

(2.) Heard Sri Bankatlal Mandhani, learned counsel for petitioners, and Sri M.N.Narasimha Reddy, learned counsel for respondents.

(3.) The revision petitioners are the plaintiffs and the respondents herein are the defendants in the suit.