SURAM BAPU REDDY Vs. JANAGAM LAXMI

JUDGEMENT

(1.) Unable to agree with the opinion of a learned Judge made in Ayitham Venkaiah v. Ayitham Surya Bhaskara Rao (2006 (4) ALT 305) on the question of admissibility of an unstamped and unregistered copy of the award of the Legal Services Authority, a learned Judge has referred the matter on hand to the Division Bench for an authoritative pronouncement.

(2.) Heard Mr. Srinivasa Rao Ravulapati, learned counsel for the petitioner and Mr. Bankathlal Mandhani, learned counsel for the respondent. Brief facts

(3.) The 1st respondent herein filed a suit in O.S.No.50 of 2011 for partition and separate possession of her 1/4th share in the suit schedule property, which is described an agricultural land of an extent of Ac.9.26 guntas in Survey Nos.130/A of Munipally village, H/o Chinthagattu, Hasanparthy Mandal, Warangal District.