Y. CHANDRASHAKER GUPTA Vs. RAJESHWARAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the Docket Order dtd. 14/6/2023 passed in OS.No.102 of 2014 by the Additional Senior Civil Judge at Mahabubnagar wherein it is held that the document dtd. 5/11/1996 does not require registration.

(2.) Petitioners are defendant Nos.1 to 4. Respondent No.1 is the plaintiff. Respondent Nos.2 to 4 are defendant Nos.5 to 7 in OS.No.102 of 2014.

(3.) Learned counsel for the petitioners-defendant Nos.1 to 4 submits that the learned trial Court wrongly came to a conclusion that the document dtd. 5/11/1996 is a settlement agreement but not relinquishment deed. The Court below came to a conclusion that the intention of the parties is to settle the dispute between the elders and the document dtd. 5/11/1996 is a settlement agreement. On the face of the record document dtd. 5/11/1996 is a relinquishment deed therefore requires registration, in support of his contentions he relied on the decisions in the cases of (1) Akula Sangappa Vs. Bandam Siddappa,Indian Kanoon http://indiankanoon.org/doc/39930168/. (2) B.Raghupathi Vs. M.Hari,Indian Kanoon http://indiankanoon.org/doc/22785270/. and prayed to set aside the order by allowing the Revision. Learned counsel for respondent No.1-plaintiff submits that the learned trial Court has rightly concluded that the document dtd. 5/11/1996 is a settlement agreement executed by respondent Nos.3 and 4 herein-defendant Nos.6 and 7 and in support of his contention relied on the decision in the case of Jinesh Jain Vs. Amit Jain and Others,2025 LawSuit(Del) 1414.