BAMANDLAPALLY PRABHAKAR Vs. KANDIKATTU SREEKANTH

JUDGEMENT

(1.) This revision petition is filed invoking the provisions of Article 227 of the Constitution of India, aggrieved by the order dtd. 18/6/2025 passed by the I Additional District Judge, Sangareddy, in I.A.No.226 of 2025 in O.S.No.85 of 2020, where-under the application filed by the petitioners/defendants to send the agreement of sale dtd. 28/2/2020 for impounding and to direct the respondent/plaintiff to pay the requisite stamp duty before the District Registrar, was dismissed.

(2.) Heard Mr. V. Umapathi Sarma, learned counsel for the petitioners. The notice in respect of the respondent/plaintiff is dispensed with, as the civil revision petition is being disposed of at the admission stage.

(3.) The revision petitioners herein are the defendants and the respondent is plaintiff in O.S.No.85 of 2020. For the sake of convenience, the parties herein are referred to as they were arrayed in the suit in O.S.No.85 of 2020 before the Court below.