GOVIND RAM Vs. OM PRAKASH GUPTA

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.06-04-2017 in I.A.No.114 of 2017 in O.S.No.1721 of 1996 of the Additional Judge-cum-VI Senior Civil Judge, City Small Causes Court, Hyderabad in refusing to return the document which is the original memorandum of past oral partition produced by petitioner in the said suit.

(2.) Admittedly, the said document was not admitted in evidence. Also, defendant Nos.3, 5 and 6 in the suit had filed an application for impounding this document for payment of stamp duty and penalty and to send it to the District Registrar by filing I.A.No.55 of 2017 and admittedly the said application was dismissed.

(3.) Ultimately, it appears that the suit was decreed in favour of 1st respondent herein.