- (1.) This is a revision petition against the order dated 13.8.1982 of the learned Sub Judge 1st Class, Kharar, declining to exhibit the memorandum of partition produced by Major I.C. Kaushik, the plaintiff, during his evidence on the ground that the immovable property worth more than Rs. 100/- was sought to be transferred by this document and it required compulsory registration. Since the document had not been registered, it cannot be taken into evidence.
(2.) Brief facts giving rise to this revision petition are that the petitioner filed a suit for possession and recovery of rent against his tenant Jain Gopal. While appearing as his own witness the petitioner wanted to prove a memorandum of partition containing the terms of family settlement. On an objection raised by the opposite side, the learned trial Judge has held that the document cannot be exhibited. Aggrieved by this order, the petitioner has filed this revision petition.
(3.) Despite service, the opposite party has not chosen to appear.;